Section 4(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(2)The State Government may constitute an Advisory Board consisting of such number of persons not exceeding seven as it may deem fit to appoint to assist the Resettlement Commissioner in exercise of the powers and discharge of functions conferred or imposed upon him by or under this Act.
