Section 12(3) in M.P. Contractual Appointment to Civil Post Rules, 2017
(3)The contract appointment on higher post under Rule 8(2), in case of appointment being given to non-Government person in exceptional specific cases in Rule 5(2) and for personal establishment of Chief Minister/Ministers, in cases of contract appointment of other persons beside the retired employees, the pay scale for the time being in force shall be payable for the period of contract and other incidental benefits may be given with the consent of Finance Department.
