Section 8 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
8. Executive Committee of the Board.
(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.(2)The Chairman of the Board shall be the Chairman of the Executive Committee.(3)Subject to the general control of the Board, the general superintendence, direction and management of the affairs of the Board shall vest in the executive committee which shall exercise all such powers and do all such acts and things as may be exercised or done by the Board under this Act and Rules made thereunder.
