Section 18(1) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
(1)Every institution licensed under this Act shall have a manager who shall be under the administrative control of a Governing Body of 5 or more members of whom at least one shall be a nominee of (he Licensing Authority and not less than two including the Secretary or the Chairman shall be residents of the place in which the institution is located.
