Section 4B in The M.P. Griha Nirman Mandal Adhiniyam, 1972
4B. Constitution of the Board.
(1)The Board established under Section 4-A shall consist of a Chairman and a Vice-Chairman who shall be appointed by the State Government and the following other members, namely :-(a)Secretary to the Government of Madhya Pradesh in-charge of each of the following departments or his nominee not below the rank of a Deputy Secretary, namely :-(i)Housing Department;(ii)Finance Department;(iii)Revenue Department;(iv)Rural Development Department;(v)Tribal Welfare Department;(b)Chairman, Housing and Urban Development Corporation, New Delhi, or his nominee;(c)Director, Town and Country Planning, Madhya Pradesh, or his nominee;(d)The Superintending Engineer, Rural Engineering Services, Madhya Pradesh;(e)Two members of the State Legislative Assembly to be appointed by the State Government;(f)Two experts in the field of architecture, Sociology or Tribal Welfare to be appointed by the State Government;(g)Two non-official members to be appointed by the State Government;(h)Commissioner, Gramin Avas Mandal.(2)The Commissioner, Gramin Avas Mandal shall act as the Member-Secretary of the Madhya Pradesh Gramin Avas Mandal.
