Section 4(1) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(1)The Board shall consist of the following members, namely :-A - Ex-officio members(i)Minister having the charge of law, Madhya Pradesh;[(i-a) State Minister tor Law, if any; [Inserted by M.P. Act No. 26 of 1986.](i-b) Executive Chairman;][(i-c) Honorary Deputy Chairman] [Inserted by M.P. Act No. 16 of 1991.];(ii)Advocate General, Madhya Pradesh;(iii)Secretary to Government of Madhya Pradesh Law and Legislative Affairs Department;(iv)Secretary to the Government of Madhya Pradesh, Finance Department;(v)The Registrar, High Court of Madhya Pradesh;(vi)Chairman, Madhya Pradesh State Bar Council;(vii)Director, Harijan and Tribal Welfare, Madhya Pradesh;(viii)Labour Commissioner, Madhya Pradesh;B - Members nominated by the State Government(ix)two members of Parliament representing the State;(x)three members of the State Legislative Assembly nominated in consultation with the Speaker;(xi)three representatives of High Court Bar Association one each from Jabalpur, Indore and Gwalior;(xii)three prominent social workers in the State;(xiii)[four] [Substituted by M.P. Act No. 51 of 1976.] representatives of voluntary legal aid organisations;(xiv)one eminent legal aid expert;(xv)two members of the district legal aid and legal advice committees;(xvi)one woman representing social organisations;(xvii)one representative each of the Scheduled Castes and Scheduled Tribes;(xviii)one representative each of organised and unorganised labour;(xix)one Professor in the faculty of law from a University;(xx)one law student from Universities in the State;(xxi)[ two other persons not covered by any of the aforesaid clauses as the State Government may think fit to nominate for the purposes of efficient discharge of functions imposed on the Board under this Act.] [Inserted by M.P. Act No. 51 of 1976.]
