Section 21 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
21. Power to apply Act to other corporate bodies and non-corporate bodies.
(1)In this section,-(a)"Corporate body" means a body corporate other than a local authority constituted by or under any enactment falling under List II or List III of the Seventh Schedule to the Constitution enacted by the State Legislature and for the time being in force;(b)"non-corporate body" means a body which is constituted by or under any instrument or deed.(2)The State Government may, by notification, direct that the provisions of this Act shall apply to any corporate body or non-corporate body specified in the Schedule and on making of such declaration this Act and the rules made thereunder, shall, notwithstanding anything contained in the enactment or instrument or deed by or under which such corporate body or non-corporate body, as the case may be, is constituted apply accordingly as if such corporate body or non-corporate body were a local authority, subject to the modification that principal officer in relation to such corporate body or non-corporate body shall mean such officer of the corporate body or the non-corporate body, as the case may be, as the State Government may, by notification specify.(3)The State Government may, by notification add to or omit from the Schedule any corporate body or non-corporate body and upon the issue of such notification of the Schedule shall stand amended accordingly.
