Section 25(1) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
(1)The Trustee Committee may, with the previous approval of the State Government, by notification, make rules for the purpose of carrying into effect the provisions of this Act:Provided that before giving approval to the rules framed by the Trustee Committee, the State Government shall consult the Bar Council.
