Section 17 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
17. Regulations.
- Subject to the provisions of this Act, the Board shall, with the previous approval of the State Government, make regulations-(a)fixing the salary and allowances of the officers and servants of the Board;(b)fixing the amount and nature of security of security to be furnished by any officer or servant from whom it may be deemed expedient to require security;(c)for regulating the grant of leave of absence, leave allowances, and acting allowances to be officers and servants of the Board :Provided that a servant of the Central or State Government employed as an officer or servant of the Board shall not be entitled to leave or leave allowances, otherwise than as laid down in the conditions of his service under the Central or State Government, as the case may be, relating to transfer to foreign service;(d)for regulating the subscription to the provident fund established under Section 18 and other matters relating thereto;(e)for determining the conditions under which the officers and servants or any of them shall on retirement receive gratuities or compassionate allowances and the amount of such gratuities and compassionate allowance.
