Section 60(2) in The Madhya Pradesh Reorganisation Act, 2000
(2)Any directions issued under sub-section (1), in respect of a company referred to in that subsection, may include directions-(a)regarding the division of the interests and shares of existing State of Madhya Pradesh in the company among the successor States;(b)requiring the reconstitution of the Board of Directors of the company so as to give adequate representation to both the successor States.
