Section 61(2) in The Madhya Pradesh Reorganisation Act, 2000
(2)Any directions issued under sub-section (1) may include directions regarding the-(i)reconstitution of the Board of Directors of the organisation, society or trust by whatever name it may be called; or(ii)appointment of the Chief Executive by whatever name it may be called; or(iii)regulations or bye-laws, by whatever name they may be called; or(iv)assessment and apportionment of financial support, if any, provided by the existing State of Madhya Pradesh for meeting fixed charges.
