Section 3 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
3. Constitution of the Board.
(1)The State Government may, for the purpose of carrying out the provisions of this Act, constitute for the State of Madhya Pradesh a Board called the Madhya Pradesh Land Improvement Board.(2)The Board shall consist of-(a)the Minister in charge of Agriculture who shall also be the Chairman;(b)four members to be elected by the members of the Madhya Pradesh Legislative Assembly, from amongst themselves;(c)the Secretary to Government of Madhya Pradesh, Agriculture Department, or an officer not below the rank of a Deputy Secretary nominated by him;(d)two persons having a special attitude for land improvement schemes, to be nominated by the State Government;(e)the Chief Engineer, Public Works Department (Irrigation), Madhya Pradesh;(f)the Chief Conservator of Forest, Madhya Pradesh; and(g)the Director of Agriculture, Madhya Pradesh.(3)The Secretary of the Board shall be such person as the State Government may, from time to time, appoint in this behalf.(4)(a)The State Government, may, from time to time, on the recommendation of the Board, appoint not more than two persons whose assistance or advice the Board may desire in carrying out any of the provisions of this Act to associate themselves with the Board in such manner, for such purposes and for such period as the State Government may, by order specify.(b)A person associated with the Board under clause (a) for any purpose shall have a right to take part in the discussions but shall not have a right to vote at a meeting of the Board and shall not be a member for any other purpose.(5)The name of every person elected, nominated or appointed under sub-section (2) or sub-section (4) as the case may be, shall be notified in the Gazette.(6)The members of the Board elected under clause (b) or nominated under clause (d) of sub-section (2) shall hold office for a term of five yeas from the date his election or nomination, as the case may be, is notified in the Gazette under sub-section (5) :Provided that if the member, elected under clause (b) ceases to be a member of the Legislative Assembly, he shall cease to be member of the Board also.(7)An elected, nominated or appointed member may at any time resign his membership by tendering his resignation in writing under his hand to the Chairman, and his seat shall thereupon become vacant.(8)A casual vacancy occurring in the office of a member by reason of his death, resignation or otherwise shall be filled by election, nomination or appointment, as the case may be, and the person elected, nominated or appointed to fill the vacancy shall hold office for the unexpired term of his predecessor.(9)If there is a difference of opinion amongst the members of the Board regarding any question under this Act, decision of the majority of the members present shall prevail :Provided that when the opinion is equally divided, the Chairman shall have a casting vote.(10)All communications and orders of the Board shall be issued by the Secretary or by such officer subordinate to him as may be authorised by the Board in this behalf.
