Section 6(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)The Chairperson and other Members shall receive such remuneration and other allowances and shall be governed by such conditions of service as may be prescribed by the rules :Provided that the salary and allowances determined by the State Government for the Chairperson and Members shall at no time be inferior to those applicable at the relevant time to the post of Principal Secretary in the State Government :Provided further that the salary, allowances and other conditions of service of the Chairperson and Members once prescribed shall not be varied to their disadvantage after appointment.
