127. Regulation of pay, joining time, loan, security, travelling allowance and medical reimbursement.
(1)Except as provided in the Act and these Rules :(a)the Fundamental Rules applicable to the Government servant of Madhya Pradesh shall be applicable to the members of the service in respect of regulation of pay and joining time;(b)the pay and other emoluments including travelling and other allowances, medical reimbursement of the members of the service shall be a charge on the Market Committee Fund in the Market Committee in which he may happen to be an employee from time to time;(c)grant of loans and advances to the members of the service shall be governed by the rules relating to the grant of loans and advances to the officers/servant of the corresponding grade in the service of the State Government.(2)In respect of loans, security, travelling allowances, medical reimburse-ment and conduct of the members of the service shall be governed by the rules applicable to Government officers servants of parallel grade, subject to the provisions of the Act and the rules framed thereunder. The Appointing Authority' shall be the loan sanctioning authority.
