Section 4 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
4. Constitution of Board and allowances payable to the members.
(1)The State Government shall, by notification, constitute the Madhya Pradesh Labour Welfare Board for the whole State for the purpose of administering the Fund and to perform such other functions as may be assigned to the Board by or under this Act.(2)The Board shall be a body corporate by the name specified in sub-section (1) having perpetual succession and a common seal, with power to acquire subject to the provisions of this Act property both movable and immovable, and may, by the said name, sue or be sued.(3)The Board shall consist of the following members, namely :-(a)Chairman [and Vice Chairman] [Inserted by M.P. Act No. 14 of 2007.] to be nominated by the State Government;(b)such number, as may be prescribed, of representatives of employers and employees to be nominated by the State Government:Provided that both employers and employees shall have equal representation on the Board;(c)such number of independent members as may be prescribed to be nominated by the State Court; and(d)Secretary of the Board.(4)Save as otherwise expressly provided in this Act, the term of office of the Chairman and the members nominated under clauses (b) and (c) of sub-section (3) shall be three years from the date of their nomination.(5)The members of the Board shall be entitled to get such allowances, if any, as may be prescribed.
