Section 3 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
3. Establishment of Debt Relief Board.
(1)The [State Government] may establish a Debt Relief Board for any district or part of district. Such Board shall consist of a Chairman and two members to be appointed by the Government. The Government may, for reasons to be recorded in writing, cancel any appointment and dissolve any Board :Provided that the Chairman shall be a Civil Judge :Provided also that if on the dissolution of the Board the Government does not consider the appointment of another Board necessary or desirable, it may authorise any officer or officers to exercise all or such powers of the Board, as it may specify.(2)The Chairman and every member of a Board, so established, shall be appointed for a term not exceeding three years. Such Chairman or a member may, on the expiration of the period for which he has been appointed be again appointed from time to time for a further period which shall not exceed three years.(3)The Quorum of the Board shall be two.(4)Where the Chairman and the members of a Board are unable to agree, the opinion of the majority shall prevail. Where the Board is equally divided the Chairman shall have a casting vote.(5)If at any time the Chairman of a Board is temporarily prevented from discharging duties, he may nominate any member thereof to act for him during his temporary absence and such member shall while to acting, have the same powers as the Chairman.
