Section 4(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(2)[ The State Government shall appoint a Secretary to the Board from amongst the members of the Madhya Pradesh Higher Judicial Service, who shall be a member secretary thereof.] [Substituted by M.P. Act No. 8 of 1990.][(2-A) The Executive Chairman shall be appointed by the State Government.] [Inserted by M.P. Act No. 26 of 1986.]
