(1)The power to grant awards shall vest with the Director.(2)The case or proposal to make an award shall be examined and decision taken to grant the award by a committee consisting of the Director with two other officers of his department nominated by him.(3)The award shall be drawn on the Form 34 of the Madhya Pradesh Treasury Code Volume II by the Drawing and Disbursing Officer who disburses the pay and allowances of the Government servant concerned.
