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State of Madhya Pradesh - Section

Section 4 in The M.P. Madhyamik Shiksha Niyam, 1966

4. Terms and conditions of service of Vice-Chairman.

(1)The Vice-Chairman shall hold office for a term of three years from the date on which he enters upon his office and shall be eligible for re-appointment.
(2)The Vice-Chairman shall be a whole-time salaried officer of the Board and shall be appointed on such salary as may he fixed by the State Government in the scale of Rs. 1100-1100-30-1160-40-1200 plus a special pay of Rs. 150 per month. If an officer belonging to any of the All India Services of the State Service is appointed a Vice-Chairman, he shall not be entitled to any deputation allowance but shall, in addition to his grade pay, he entitled to a special pay of Rs. 150 per month.