Section 4(1) in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
(1)The Board shall consist of the Chairperson and the following members, namely :-Ex-officio Members(a)Principal Secretary or Secretary, Government of Madhya Pradesh, Technical Education and Training Department;(b)Principal Secretary or Secretary, Government of Madhya Pradesh, Finance Department;(c)Principal Secretary or Secretary, Government of Madhya Pradesh, Higher Education Department;(d)Principal Secretary or Secretary, Government of Madhya Pradesh, Medical Education Department;(e)Principal Secretary or Secretary, Government of Madhya Pradesh, School Education Department;(f)Principal Secretary or Secretary, Government of Madhya Pradesh, Public Health and Family Welfare Department;(g)Vice-Chancellor, Rajiv Gandhi Proudyogki Vishwavidyalaya, Bhopal;(h)Vice-Chancelior, Jawahar Lai Nehru Agriculture University, Jabalpur;(i)Director, National Law Institute University, Bhopal;(j)Commissioner, Higher Education;(k)Director, Technical Education;(l)Director, Indian Institute of Management, Indore;(m)Director, Medical Education;(n)Director, Madhya Pradesh Professional Examination Board, who shall be the Member-Secretary of the Board;Nominated Members(o)Eleven members to be nominated by the State Government who shall include :(i)One Vice-Chancellor of a University, from the Universities of the State of Madhya Pradesh running Management courses;(ii)One Principal or Director of an autonomous Engineering College of the State;(iii)One Principal or Director from the private unaided Engineering Colleges of the State;(iv)One Principal from the autonomous or Government Polytechnic Colleges of the State;(v)One Principal or Director from the private sector institutions offering degree or diploma in Pharmacy;(vi)One Principal or Director from the private sector institutions offering management courses;(vii)One Principal or Director from the private sector institutions offering Computer Application Courses;(viii)Two members of the Madhya Pradesh Legislative Assembly;(ix)Two persons representing interests not represented otherwise :Provided that as far as possible and subject to availability, out of eleven members nominated under clause (o), one member each shall be from the Scheduled Castes, Scheduled Tribes and Other Backward Classes.
