Section 4 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
4. Constitution of Board.
- [(1) The Board shall consist of the Chairman who shall be appointed by the State Government and the following other members, namely :-(a)Secretary to the Government of Madhya Pradesh in-charge of each of the following departments or his nominee, namely :-(i)Housing Department;(ii)Finance Department;(b)Chairman, Housing and Urban Development Corporation, New Delhi or his nominee;(c)Engineer-in-Chief, Public Works Department;(d)Two members of the State Legislative Assembly to be appointed by the State Government;(e)Director, Town and Country Planning or his nominee;(f)Two non-officials to be appointed by the State Government;(g)One person prominent in the field of housing, engineering architecture or town planning to be appointed by the State Government;(h)Housing Commissioner.](2)The Housing Commissioner shall act as the Member-Secretary of the Board.[Chapter II-A [Inserted by M.P. Act No. 26 of 1982 (w.e.f. 22-10-1982).] Establishment of Madhya Pradesh Gramin Avas Mandal
