Section 3 in The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996
3. Constitution of Gwalior Trade Fair Authority.
(1)The State Government shall constitute a body to be called as "the Gwalior Trade Fair Authority" to manage and control the trade fair.(2)The Gwalior Trade Fair Authority shall have a perpetual succession and a common seal and shall sue and be sued by the said name.(3)The authority shall consist of the following members, namely,-(i)the minister incharge of the Commerce and Industry Department of the State or a person nominated by the State Government who shall be the Chairperson;(ii)[ a person nominated by the State Government who shall be the Vice-Chairperson; [Substituted by Section 2 (a) of M.P. Act No. 35 of 1997 (w.e.f. 22-8-1997).](ii-a) Commissioner, Gwalior Division, Gwalior;](iii)a representative of Commerce and Trade;(iv)a representative from the field of Arts and Culture;(v)a representative of Industry;(vi)the member of the House of People representing the constituency which wholly or partly falls within the Trade Fair area;(vii)the Member of the Legislative Assembly representing the constituency which wholly or partly falls within the Trade Fair area;(viii)the Mayor of Municipal Corporation, Gwalior;(ix)the President of the Zila Panchayat, Gwalior;(x)one representative of the Trade Fair authority of India, New Delhi;(xi)the Collector, Gwalior;(xii)[ the Zonal Industries Officer, Gwalior who shall be the Secretary; [Substituted by Section 2 (b) of M.P. Act No. 35 of 1997 (w.e.f. 22-8-1997).](xiii)the General Manager, District Industries Centre, Gwalior;](xiv)three social workers from different fields;(xv)[ the Inspector-General of Police, Gwalior.] [Inserted by Section 2 (c) of M.P. Act No. 35 of 1997.](4)All non-official members shall be nominated by the State Government and shall hold office for a term of three years from the date they assume charge.(5)No act or proceedings of the Authority shall be invalid merely on the grounds of the existence of any vacancy in or any defect in the constitution of the Authority.(6)The non-official members shall be paid such travelling and daily allowances as may be prescribed.
