Section 8(1) in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
(1)[The Board of Directors of the Nigam shall consist of the Chairman to be nominated by the State Government and the following other Directors] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).]:-A-Ex-officio Directors(i)[x x x] [Omitted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).].(ii)the Secretary to Government, Madhya Pradesh, Agriculture Department, who shall be Vice-Chairman;(iii)the Secretary to Government, Madhya Pradesh, Finance Department or his nominee not below the rank of Deputy Secretary;(iv)Director of Agriculture, Madhya Pradesh;(v)Director Research, Jawaharlal Nehru Krishi Vishwavidyalaya, Jabalpur;(vi)the Registrar of Co-operative Societies, Madhya Pradesh;(vii)[ the Managing Director appointed under Section 11.] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).]B-Nominated Directors(viii)one Director to be nominated by the State Government to represent banks and financing institutions;(ix)one Director having special knowledge or practical experience in respect of agriculture and allied subjects to be nominated by the State Government;(x)two Directors having practical experience in respect of organisation, management of Farms and production and marketing of seeds to be nominated by the State Government.
