Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(b) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(b)The Chief Inspector, the Superintendents of the Certified Institutions and Reception Centre in the area and such five other officials including the Chairman, as the Director may, from time to time, appoint in this behalf, shall be ex-officio members. In the absence of the Chairman, the senior most official member present shall act as Chairman.