Section 8 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
8. Constitution of Board.
(1)[The Board of Directors of the Nigam shall consist of the Chairman to be nominated by the State Government and the following other directors, namely :-] [Substituted by Madhya Pradesh Act No. 10 of 1981.]A-Ex-Officio Directors(i)[x x x] [Omitted by Madhya Pradesh Act No. 10 of 1981.](ii)[ Secretary to Government, Madhya Pradesh, Command Area Development Department, who shall be the Vice-Chairman] [Substituted by Madhya Pradesh Act No. 26 of 1983.];(iii)two Irrigation command Area Development Commissioners;(iv)Director of Agriculture, Madhya Pradesh;(v)Registrar of Co-operative Societies, Madhya Pradesh;(vi)Secretary to Government, Madhya Pradesh, Finance Department;[(vi-a) Secretary to Government, Madhya Pradesh, Agriculture Development;] [Inserted by Madhya Pradesh Act No. 26 of 1983.](vii)[ the Managing directors appointed under Section 11;] [Inserted by Madhya Pradesh Act No. 10 of 1981.]B-Nominated Directors(viii)three officers nominated by the Government of India;(ix)one director to be nominated by the State Government to represent bank and financing institutions.(x)one director having special knowledge or practical experience in respect of agriculture and rural economics to be nominated by the State Government.(xi)[ two directors who are beneficiaries of the work done by the Nigam in the area under the jurisdiction of Irrigation Command Area Development Commissioners, specified in clause (iii), to be nominated by the State Government ] [Inserted by Madhya Pradesh Act No. 10 of 1981.](2)[ The Chairman or a nominated director shall hold office during the pleasure of the authority nominating him but the term of his office shall not exceed three years from the date of his nomination. The Chairman or a nominated Director may, however, resign his office at any time by writing a letter under his hand to the State Government and the Chairman of the Board, respectively, and the resignation shall, in the case of the Chairman be effective from the date of acceptance by the State Government and in the case of a Director shall be effective from the date of its receipt by the Nigam.] [Substituted by Madhya Pradesh Act No. 10 of 1981.](3)In the event of the death, resignation or disqualification of [the Chairman or a nominated Director] [Substituted by Madhya Pradesh Act No. 10 of 1981.], the vacancy shall be filled up by nomination as soon as possible.
