Section 4 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
4. Incorporation of Board.
(1)With effect from such date as the State Government may, by notification, appoint in this behalf there shall be established for the purposes of this Act, a Board by the name of the Madhya Pradesh [Khadi and Gramodyog Board] [Substituted by M.P. Act No. 25 of 1979 (w.e.f. 22-6-1979).].(2)The Board shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall by the said name sue or be sued.
