Section 4(3) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
(3)The Trustee Committee shall consist of the following, namely:-A -Ex-Officio Members(i)the Minister-in-Charge of Law-Chairman;(ii)The Minister of State-in-Charge of Law-Vice-Chairman;(iii)the Chairman, Bar Council-Vice Chairman;(iv)the Advocate General, Madhya Pradesh;(v)the Secretary to the Government of Madhya Pradesh, Law and Legislative Affairs Department-Secretary;(vi)Secretary, Bar Council-Joint Secretary (having no voting rights);(vii)Treasurer, Bar Council-Treasurer;(viii)the General Manager of the Local Head Office of the State Bank of India or his nominee not below the rank of Regional Manager;(ix)the Divisional Manager of the Life Insurance Corporation of India, Indore or his nominee not below the rank of Deputy Divisional Manager;(x)the Secretary to the Government of Madhya Pradesh, Finance Department [or his nominee not below the rank of Deputy Secretary] [Inserted by M.P. Act 48 of 1984 w.e.f. 20-9-1984.];B. Nominated Members(xi)two members to be nominated by the Bar Council;(xii)two members to be nominated by the State Government of whom one shall be a member of Parliament from the State and the other shall be a member of the State Legislative Assembly.
