Section 7 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
7. [ Constitution of the Board. [Substituted by M.P. Act No. 6 of 1986 (w.e.f. 21-2-1986).]
(1)The Board of Directors of the Nigam shall consist of such number of official and non-official Directors not exceeding 14 as the State Government may think fit to appoint, one of them being appointed by the State Government to be the Chairman thereof.(2)The State Government may, if it thinks fit, nominate one of the other Directors as Vice-Chairman of the Board :Provided that the Vice-Chairman shall be nominated from among official Directors, if the Chairman is appointed from among non-official Directors.(3)The Official Directors shall be representatives of the Department of the Government concerned with the business of the Nigam as set out in Section 18 and matters associated therewith who shall not be below the rank of Deputy Secretary:Provided that there shall be atleast one Director representing each from Fisheries Department, Finance Department and Irrigation Department.(4)The non-official Director shall be as under :-(a)One Director representing banks or financial institutions;(b)One Director having special knowledge or practical experience in respect of fishery development or marketing;(c)One Director each representing Scheduled Castes and Scheduled Tribes having practical experience in respect of matters relating to fishery development and marketing;(d)One Director representing the Jawaharlal Nehru Krishi Vishwavidyalaya, Jabalpur;(e)One Director representing Fishermen's Co-operative Societies.(5)The Chairman and a Director shall hold office during the pleasure of the authority appointing him but the term of his office shall not exceed three years from the date of his appointment. The Chairman and Director may, however, resign his office at any time by writing a letter under his hand addressed to the State Government and the Chairman of the Board respectively and the resignation shall be effective from the date of its receipt.(6)In the event of the death, resignation or disqualification or removal of Chairman or a Director, the vacancy shall be filled up by a fresh appointment as soon as possible.]
