Section 3(2) in The M.P. State Legal Services Authority Rules, 1996
(2)[ The following shall be the ex-officio members of the State Authority:-(a)The Chief Secretary, Government of Madhya Pradesh;(b)Advocate General of the State;(c)The Secretary in charge of the Department of Finance;(d)The Secretary incharge of the Department of Home;(e)The Secretary in charge of the Department of Law & Legislative Affairs;(f)Registrar General of Madhya Pradesh High Court;(g)Chairman of the Madhya Pradesh Rajya Anusuchit Janjati Ayog and Madhya Pradesh Rajya Anusuchit Jati Ayog;(h)Chairman, State Bar Council of Madhya Pradesh;(i)President, Madhya Pradesh High Court Bar Association, Jabalpur; and(j)Two Chairman of the District Authority, as may be nominated by the State Government in consultation with the Chief Justice of High Court].
