Section 5 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
5. Constitution of Board.
(1)The Board shall consist of the following namely :-(a)the Chairman to be appointed by the State Government;[(a-i) the Vice-Chairman to be appointed by the State Government;] [Inserted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).](b)two members to be appointed by the State Government to represent respectively :-(i)the Commerce and Industries Department, Government of Madhya Pradesh;(ii)the Finance Department, Government of Madhya Pradesh;(c)the Director representing the State on the Khadi and Village Industries Commission;(d)the Director of Handloom, Madhya Pradesh;(e)two members to be appointed by the State Government from amongst those who are President of Societies and Institutions relating to village industries in the State;(f)two members to be appointed by the State Government from amongst persons who, in the opinion of the State Government, are experts in the field of village industries.(2)The Managing Director shall be ex officio member of the Board.(3)The term of office of the members appointed by the State Government and the manner of filling vacancies and the procedure to be followed in the discharge of their functions by the members shall be such as may be prescribed.(4)No act or proceeding of the Board or any committee appointed by it under Section 8 shall be invalidated merely by reasons of-(a)any vacancy in, or any defect in the constitution of the Board or such committee; or(b)any defect in the appointment of a person acting as a member of the Board or such committee; or(c)any irregularity in the procedure of the Board or such committee not affecting the merits of the case.
