Section 3 in The M.P. State Aid to Industries Rules, 1959
3.
On requisition from the State Government, for election of member or members of the Legislative Assembly on the State Aid to Industries Committee, under clause (b) of sub-section (1) of Section 4 of the Act, the election shall be conducted in such manner and according to such regulations as may be made by the speaker of the Legislative Assembly in this behalf. The names of the members elected shall be communicated to the State Government as soon as may be after the election is over.
