Section 7 in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
7. Constitution of the Board.
(1)The Board of Directors of the Nigam shall consist of the Chairman to be nominated by the State Government and the following other directors namely :-(i)The Secretary to Government of Madhya Pradesh, Animal Husbandry Department and if there be no Secretary, then the Special Secretary of that Department, who shall be Vice-Chairman;(ii)The Secretary to Government, Madhya Pradesh, Finance Department or his nominee not below the rank of Deputy Secretary;(iii)Director, Veterinary Services, Madhya Pradesh;(iv)The Registrar of Co-operative Societies, Madhya Pradesh;(v)A Managing Director to be appointed under Section 10;(vi)One Director to be nominated by the State Government to represent banks and financing institutions;(vii)One Director have special knowledge or practical experience in respect of livestock and poultry development to be nominated by the State Government;(viii)Two Directors having practical experience in respect of livestock and poultry production and marketing to be nominated by the State Government;(ix)One representative of Scheduled Caste or Scheduled Tribe having practical experience in respect of matter relating to livestock and poultry to be nominated by the State Government;(x)one representative from the Jawaharlal Nehru Krishi Vishwavidyalaya to be appointed by State Government on the recommendation of the Vice-Chancellor.(2)The Chairman or a nominated Director shall hold office during the pleasure of the authority nominating him but the term of his office shall not exceed three years from the date of notification of his nomination. The Chairman or a nominated Director may, however, resign his office at any time, by writing a letter under his hand to the State Government and the Chairman of the Board respectively and the resignation shall be effective from the date of its receipt.(3)In the event of the death, resignation, or disqualification or removal of Chairman or a nominated director, the vacancy shall be filled up by nomination as soon as possible.
