Section 4(1) in The M.P. State Aid to Industries Act, 1958
(1)There shall be constituted a State Aid to Industries Committee consisting of the following members, namely :-(a)the Minister for Commerce and Industry who shall be the Chairman of the Committee;(b)the Deputy Minister for Commerce and Industry;(c)five members of the State Legislative Assembly to be elected by the Assembly;(d)the Director of Industries;(e)the Managing Director of the Financial Corporation of the State;(f)not more than three officers to be appointed by the State Government by virtue of office [x x x](g)[ ten members to be appointed by the State Government, of whom at least one shall represent each class of the industries specified in Section 3 and the remaining shall represent other industrial, commercial and allied interests :] [Substituted by M.P. Act No. 16 of 1964.]Provided that for any meeting of the Committee the Chairman may invite any person for advising the Committee on any matter in question before the meeting but the person so invited shall have no vote.
