Section 49 in M.P. Rights of Persons with Disabilities Rules, 2017
49. Pay, Allowances and other facilities to Commissioner, disability.
(1)The Commissioner, disability shall be entitled to such pay, allowances and other facilities as is entitled to Secretary of the State Government.(2)Where the Commissioner disabled persons is retired person from Government service, he shall be eligible for last pay drawn minus pension at the time of retirement as remuneration.
