Section 4(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)For carrying out the purposes of this Act, there shall be a Resettlement Commissioner for the whole State, who shall be cither Secretary or Additional Secretary to the State Government or an Officer of a rank not below that of Deputy Secretary to the State Government as the State Government may, by order in writing specify.
