Section 3 in The M.P. State Road Transport Corporation Rules, 1962
3. [ Constitution. [Substituted by Notification No. 5001-5014-II-A(2)-66, dated 9-11-1967.]
- [(1) The Corporation shall consist of a Chairman and such number of other members not exceeding [twenty five] and not less than six, as the State Government may think fit to appoint under sub-section (1) of Section 5. The number of official members, together with such number of non-official members who may be retired Government servants, shall not be less than fifty-one per cent of the total number of members](2)Two of the official members shall be nominated by the Central Government as their representatives, and the other official members shall be nominated by the State Government as their representative.(3)The non-official members shall be appointed by the State Government.(4)Members may be appointed by the Government concerned as whole time or part-time members of the Corporation.]
