Section 8(1) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(1)There shall be an Executive Committee of the Board consisting of-(i)Chairman of the Board;[(i-a) Vice Chairman of the Board, if any; [Inserted by M.P. Act No. 26 of 1986.](i-b) Executive Chairman of the Board.][(i-c) Honorary Deputy Chairman.] [Inserted by M.P. Act No. 16 of 1991.](ii)Advocate General, Madhya Pradesh;(iii)Secretary to the Government of Madhya Pradesh Law and Legislative Affairs Department;(iv)Secretary to the Government of Madhya Pradesh, Finance Department;(v)Eminent legal aid expert nominated under clause (xiv) of sub-section (1) of Section 4;(vi)Registrar, High Court of Madhya Pradesh;(vii)Chairman, Madhya Pradesh State Bar Council;(viii)Secretary of the Board.
