Section 4(3) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(3)The Board shall consist of the following members, namely :-(a)Chairman [and Vice Chairman] [Inserted by M.P. Act No. 14 of 2007.] to be nominated by the State Government;(b)such number, as may be prescribed, of representatives of employers and employees to be nominated by the State Government:Provided that both employers and employees shall have equal representation on the Board;(c)such number of independent members as may be prescribed to be nominated by the State Court; and(d)Secretary of the Board.
