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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Housing Board Regulations, 1977

(1)Constitution of Welfare and Recreation Committee. - There shall be a Welfare and Recreation Committee in the Board at Headquarters and in every Housing Division. The committee shall consist of five members including the President, Vice-President, the Secretary and the Treasurer. The members of the committee shall be elected from amongst themselves by the officers and employees of the Housing Board at Headquarters, and of every Housing Division respectively and shall hold office for a period of one year and with effect from the date they take over the charge.