Section 4 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
4. Constitution of Board.
(1)The Board shall consist of the following members, namely :-A - Ex-officio members(i)Minister having the charge of law, Madhya Pradesh;[(i-a) State Minister tor Law, if any; [Inserted by M.P. Act No. 26 of 1986.](i-b) Executive Chairman;][(i-c) Honorary Deputy Chairman] [Inserted by M.P. Act No. 16 of 1991.];(ii)Advocate General, Madhya Pradesh;(iii)Secretary to Government of Madhya Pradesh Law and Legislative Affairs Department;(iv)Secretary to the Government of Madhya Pradesh, Finance Department;(v)The Registrar, High Court of Madhya Pradesh;(vi)Chairman, Madhya Pradesh State Bar Council;(vii)Director, Harijan and Tribal Welfare, Madhya Pradesh;(viii)Labour Commissioner, Madhya Pradesh;B - Members nominated by the State Government(ix)two members of Parliament representing the State;(x)three members of the State Legislative Assembly nominated in consultation with the Speaker;(xi)three representatives of High Court Bar Association one each from Jabalpur, Indore and Gwalior;(xii)three prominent social workers in the State;(xiii)[four] [Substituted by M.P. Act No. 51 of 1976.] representatives of voluntary legal aid organisations;(xiv)one eminent legal aid expert;(xv)two members of the district legal aid and legal advice committees;(xvi)one woman representing social organisations;(xvii)one representative each of the Scheduled Castes and Scheduled Tribes;(xviii)one representative each of organised and unorganised labour;(xix)one Professor in the faculty of law from a University;(xx)one law student from Universities in the State;(xxi)[ two other persons not covered by any of the aforesaid clauses as the State Government may think fit to nominate for the purposes of efficient discharge of functions imposed on the Board under this Act.] [Inserted by M.P. Act No. 51 of 1976.](2)[ The State Government shall appoint a Secretary to the Board from amongst the members of the Madhya Pradesh Higher Judicial Service, who shall be a member secretary thereof.] [Substituted by M.P. Act No. 8 of 1990.][(2-A) The Executive Chairman shall be appointed by the State Government.] [Inserted by M.P. Act No. 26 of 1986.](3)The Chief Justice of the High Court of Madhya Pradesh shall be the Chief Patron of the Board and the Minister having the charge of Law, Madhya Pradesh, shall be the Chairman thereof.[(3-A) (i) If there is a State Minister for Law, he shall be the Vice-Chairman of the Board.(ii)In the event of occurrence of any vacancy in the office of the Chairman of the Board by reason of his death, resignation or removal or otherwise, the Vice-Chairman shall act as Chairman until the date on which the Minister in charge of Law is appointed.(iii)When the Chairman of the Board is unable to discharge his functions owning to absence, illness or any other cause the Vice-Chairman of the Board shall discharge his functions until the date on which the Chairman resumes his duties.(3-B) (i) There shall be the Executive Chairman of the Board.(ii)Any person who is, or has been or is qualified to be a Judge of a High Court shall be eligible for being appointed as Executive Chairman of the Board.(iii)The Executive Chairman shall be a whole-time salaried officer of the Board and his emoluments and other terms and conditions of service shall be such as may be prescribed :(iv)The Executive Chairman of the Board shall exercise such powers and perform such functions conferred or imposed on the Chairman of the Board by or under this Act as the Chairman may by an order in writing delegate or entrust to him.][(3-C) (i) The State Government may by an order appoint an Honorary Deputy Chairman of the Board.(ii)The Honorary Chairman shall exercise such powers and perform such functions conferred or imposed on the Chairman of the Board by or under this Act as the Chairman may by an order in writing delegate or entrust to him.](4)The members under clause (xv) of sub-section (1) shall be nominated for a period of two years [X X X] [Omitted by M.P. Act No. 51 of 1976.]
