(1)The time-scale of pay admissible to a member of the service shall be as specified in Form XX :Provided that it shall be open to any person to whom any other time-scales of pay was admissible under any competent order in force immediately before the commencement of the new pay-scale under rules, to opt to remain in that scale of pay but he shall have to give his option in duplicate to the Government (Appointing Authority) and the Chairman through proper channel within three months from the enforcement of these rules in the Form prescribed by the Director. If he fails to do so, the concerned new pay scales shall be made applicable to him from the date of the enforcement of these rules.(2)No allowances or additions to pay shall be allowed to a member of the service other than such allowance as may be granted to a Government employee in parallel circumstances under the Fundamental Rules applicable to persons employed in the service of the State of Madhya Pradesh.
