Section 4 in The M.P. Rajya Vitta Ayog Adhiniyam, 1994
4. Qualification for appointment as, and the manner of selection of members of the Commission.
- The Chairman of the Commission shall be selected from among persons who have had experience in public affairs, and the other [***] [Omitted 'four' by M.P. Act No. 24 of 2017, dated 24.8.2017.] members shall be selected from among persons who,-(a)are, or have been, or are qualified to be appointed as Judges of a High Court; or(b)have special knowledge of the Finances and Accounts of Government; or(c)have had wide experience in financial matters and in administration; or(d)have special knowledge of economics :[Provided that the Member-Secretary of the Madhya Pradesh State Planning Board shall be ex-officio member of the Commission.] [Inserted by M.P. Act No. 26 of 2006.]
