Section 3(1) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
(1)The terms and conditions of service of the Chairman including the scales of pay and allowances payable to him shall he such as may be specified in his order of appointment and in the absence of bring so specified, such terms and conditions shall be as such as may be, the same as are applicable to the Head of Department of the State Government of corresponding status.
