Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 23 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

23. Appointment of Financial Advisor.

(1)The State Government shall appoint such person not being a member of the Board to be the Financial Advisor.
(2)The terms and conditions of service of the Financial Advisor shall be such as may be prescribed.