Section 7 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
7. General Council.
(1)There shall be a General Council of the Institute which shall consist of the following members, namely :-ex-officio Members(i)The Chief Minister of Madhya Pradesh;(ii)the Minister-in-charge of School Education Department, Government of Madhya Pradesh;(iii)the Minister-in-charge of Finance Department, Government of Madhya Pradesh;(iv)the Minister-in-charge of Tribal Welfare Department, Government of Madhya Pradesh;(v)the Minister-in-charge of Culture Department, Government of Madhya Pradesh;(vi)the Chairman of the Institute;(vii)the Chairman, Madhya Pradesh Board of Secondary Education;(viii)the Principal Secretary/Secretary of Higher Education Department, Government of Madhya Pradesh;(ix)the Principal Secretary/Secretary of Finance Department, Government of Madhya Pradesh;(x)the Principal Secretary/Secretary of School Education Department, Government of Madhya Pradesh;(xi)the Principal Secretary/Secretary of Tribal Welfare Department. Government of Madhya Pradesh;(xii)the Principal Secretary/Secretary of Culture Department, Government of Madhya Pradesh;(xiii)the Commissioner, Public Instructions, Madhya Pradesh;(xiv)the Commissioner, Rajya Shiksha Kendra;(xv)Director of the Institute;Nominated Members(xvi)three Professors of Sanskrit from universities of Madhya Pradesh;(xvii)three Principals or Head Masters of schools affiliated to Institute who are able to take part in discussion or debate in Sanskrit;(xviii)six social workers who are learned in Sanskrit and are involved in propagation of Sanskrit knowledge and are able to lake part in the discussion or debate in Sanskrit.(2)The Chief Minister of Madhya Pradesh shall be the President and the Minister-in-charge of School Education, Madhya Pradesh shall be the Vice-President of the General Council.(3)The Director of the Institute shall be the Secretary of the General Council.(4)The members under clause (xvi) to clause (xviii) shall be nominated by the State Government.
