Section 15 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
15. [ Salary of Executive Chairman and Secretary of Board or Committee] [Substituted by M.P. Act No. 26 of 1986.].
(1)The Secretary of the Board, the Secretary of the District Legal Aid and Legal Advice Committee and the Secretary of the Tahsil Legal Aid and Legal Advice Committee shall receive such monthly salary and such monthly allowances as the State Government may, from time to time, determine.(2)Subject to the provisions of sub-section (1), the conditions of service of a person appointed as Secretary, who holds a lien on a post under the Government shall be such as may be laid down by the Government and in other case they shall be such as may be proved by regulations.(3)The expenditure towards salary and allowances and other charges of [Executive Chairman, Secretary of the Board] [Substituted by M.P. Act No. 26 of 1986.], District Legal Aid and Legal Advice Committee and Tahsil Legal Aid and Legal Advice Committee shall be a charge on the fund of the Board.
