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State of Madhya Pradesh - Section

Section 10 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

10. Member to hold office during the pleasure of Nominating or Appointing Authority.

(1)All the members of the Board or Committee other than ex-officio members shall hold office during the pleasure of the authority nominating or appointing them as such members.
(2)Whenever any person is nominated or appointed as a member of the Board or the Committee by virtue of the post or office held by him, he shall forthwith cease to be a member of the Board or the Committee, as the case may be, if he ceases to hold such post or office.