Section 5(1) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
(1)The Board shall consist of the following namely :-(a)the Chairman to be appointed by the State Government;[(a-i) the Vice-Chairman to be appointed by the State Government;] [Inserted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).](b)two members to be appointed by the State Government to represent respectively :-(i)the Commerce and Industries Department, Government of Madhya Pradesh;(ii)the Finance Department, Government of Madhya Pradesh;(c)the Director representing the State on the Khadi and Village Industries Commission;(d)the Director of Handloom, Madhya Pradesh;(e)two members to be appointed by the State Government from amongst those who are President of Societies and Institutions relating to village industries in the State;(f)two members to be appointed by the State Government from amongst persons who, in the opinion of the State Government, are experts in the field of village industries.
