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State of Madhya Pradesh - Section

Section 13 in M.P. Food Security Rules, 2017

13. Salaries and Allowances of Chairperson and Members.

(1)In case of existing/retired officer of any Government/Public Sector Undertaking.
(a)In case of existing government servant to be appointed upon the post of chairperson or member, the salaries and allowances payable shall be same as paid on deputation.
(b)If the Chairperson or Member, at the time of his/her appointment is, in receipt of a pension, in respect of his/her pervious service under the Government of India or under any State Government, his/her salary for the post of the Chairperson or Member, shall be reduced by the amount of the pension including any portion of pension which was commuted.
(2)In case of other than existing/retired officer of any Government/Public Sector Undertaking.In case of a person other than existing or retired officer, being appointed as Chairperson or Member of the Food Commission, the monthly honorarium, hospitality allowance, daily allowance and house rent allowance shall be as below subject to revision from time to time:
Serial No. Name of the Post Honorarium and hospitability Allowance Daily Allowance (per day @ 375) House Rent Allowance
1 Chairperson 13000 11250 10400
2 Member 10000 11250 10400