(1)A committee shall be constituted for the administration and supervision of the fund which shall be known as Fund Management Committee which shall meet at least once in every financial year.(2)The committee shall consist of the following members, namely:-(i)Principal Secretary to the Government of Madhya Pradesh, Urban Administration and Development Department.(ii)Principal Secretary/Secretary to the Government of Madhya Pradesh, Finance Department.(iii)The Commissioner, Institutional Finance.(iv)The Commissioner/Director, Urban Administration and Development, Government of Madhya Pradesh(3)The Principal Secretary, Urban Administration and Development shall be the Chairman of the Fund Committee.(4)The Commissioner/Director of Urban Administration and Development shall be the Fund Manager.
