Section 18 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
18. Governing Body.-
(1)Every institution licensed under this Act shall have a manager who shall be under the administrative control of a Governing Body of 5 or more members of whom at least one shall be a nominee of (he Licensing Authority and not less than two including the Secretary or the Chairman shall be residents of the place in which the institution is located.(2)The Governing Body of the institution shall be responsible for the policies, procedures and general management of the institution, and in the temporary absence of the Manager shall be deemed to be its Manager for the purposes of this Act.
