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State of Madhya Pradesh - Section

Section 9 in The M.P. Griha Nirman Mandal Adhiniyam, 1972

9. Conditions of service of Chairman.

(1)The Chairman may either be an honorary officer or a salaried officer of the Board.
(2)The salaried Chairman shall be a whole time officer of the Board and his emoluments and conditions of service shall be such as may be prescribed.
(3)Every member shall receive such allowance as may be prescribed.
(4)The allowance to the members and the remuneration, if any, to the Chairman shall be paid from the fund of the Board.