Section 3(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(1)The [State Government] may establish a Debt Relief Board for any district or part of district. Such Board shall consist of a Chairman and two members to be appointed by the Government. The Government may, for reasons to be recorded in writing, cancel any appointment and dissolve any Board :Provided that the Chairman shall be a Civil Judge :Provided also that if on the dissolution of the Board the Government does not consider the appointment of another Board necessary or desirable, it may authorise any officer or officers to exercise all or such powers of the Board, as it may specify.
