Section 2(b) in M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979
(b)persons who, having been appointed to any public service or post in connection with the affairs of the State, are in service or pay of-(i)any local authority;(ii)any corporation established by or under any law made by the State Legislature and owned or controlled by the State Government;(iii)any Government company within the meaning of Section 617 of the Companies Act, 1956 (No. 1 of 1956) in which not less than fifty one per cent of the paid up share capital is held by the State Government or any company which is a subsidiary of such Government company;(iv)any society registered under the Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 (No. 44 of 1973), which is subject to the control of the State Government.
