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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(2)The Superintendent and such four other officials including the Chairman, as the Director may, from time to time, appoint in this behalf, shall be the ex-officio members. In the absence of the Chairman, the senior most official member present shall act as Chairman.