Section 4(3) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(3)The Chief Justice of the High Court of Madhya Pradesh shall be the Chief Patron of the Board and the Minister having the charge of Law, Madhya Pradesh, shall be the Chairman thereof.[(3-A) (i) If there is a State Minister for Law, he shall be the Vice-Chairman of the Board.(ii)In the event of occurrence of any vacancy in the office of the Chairman of the Board by reason of his death, resignation or removal or otherwise, the Vice-Chairman shall act as Chairman until the date on which the Minister in charge of Law is appointed.(iii)When the Chairman of the Board is unable to discharge his functions owning to absence, illness or any other cause the Vice-Chairman of the Board shall discharge his functions until the date on which the Chairman resumes his duties.(3-B) (i) There shall be the Executive Chairman of the Board.(ii)Any person who is, or has been or is qualified to be a Judge of a High Court shall be eligible for being appointed as Executive Chairman of the Board.(iii)The Executive Chairman shall be a whole-time salaried officer of the Board and his emoluments and other terms and conditions of service shall be such as may be prescribed :(iv)The Executive Chairman of the Board shall exercise such powers and perform such functions conferred or imposed on the Chairman of the Board by or under this Act as the Chairman may by an order in writing delegate or entrust to him.][(3-C) (i) The State Government may by an order appoint an Honorary Deputy Chairman of the Board.(ii)The Honorary Chairman shall exercise such powers and perform such functions conferred or imposed on the Chairman of the Board by or under this Act as the Chairman may by an order in writing delegate or entrust to him.]
