Section 3(3) in The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996
(3)The authority shall consist of the following members, namely,-(i)the minister incharge of the Commerce and Industry Department of the State or a person nominated by the State Government who shall be the Chairperson;(ii)[ a person nominated by the State Government who shall be the Vice-Chairperson; [Substituted by Section 2 (a) of M.P. Act No. 35 of 1997 (w.e.f. 22-8-1997).](ii-a) Commissioner, Gwalior Division, Gwalior;](iii)a representative of Commerce and Trade;(iv)a representative from the field of Arts and Culture;(v)a representative of Industry;(vi)the member of the House of People representing the constituency which wholly or partly falls within the Trade Fair area;(vii)the Member of the Legislative Assembly representing the constituency which wholly or partly falls within the Trade Fair area;(viii)the Mayor of Municipal Corporation, Gwalior;(ix)the President of the Zila Panchayat, Gwalior;(x)one representative of the Trade Fair authority of India, New Delhi;(xi)the Collector, Gwalior;(xii)[ the Zonal Industries Officer, Gwalior who shall be the Secretary; [Substituted by Section 2 (b) of M.P. Act No. 35 of 1997 (w.e.f. 22-8-1997).](xiii)the General Manager, District Industries Centre, Gwalior;](xiv)three social workers from different fields;(xv)[ the Inspector-General of Police, Gwalior.] [Inserted by Section 2 (c) of M.P. Act No. 35 of 1997.]
