Section 71 in The Madhya Pradesh Reorganisation Act, 2000
71. Advisory Committees.-
The Central Government may, by order establish one or more Advisory Committees for the purpose of assisting it in regard to- (a) the discharge of any of its functions under this Part; and (b) the ensuring of fair and equitable treatment to all persons affected by the provisions of this Part and the proper consideration of any representations made by such persons.
