Section 65 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
65. [ Special Area Development Authority. [Substituted by M.P. Act No. 8 of 1996 (w.e.f. 17-4-1996).]
(1)Every special area shall have a Special Area Development Authority consisting of,-(a)a Chairman;(b)one or more Vice-Chairman; and(c)[ such number of members as the State Government may determine from time to time out of whom at least two shall be women to be appointed by the State Government.](2)The names of the Chairman, Vice-Chairman and other members shall be notified in the Gazette.(3)The term of office of Chairman, Vice-Chairman and other members shall be such as may be prescribed.(4)The salaries and allowances payable to, and other terms and conditions of service of the Chairman and Vice-Chairman shall be such as may be prescribed.(5)The members shall not be entitled to any salary but shall receive such allowances as may be prescribed.]
