Section 5 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
5. Constitution of District Committees.
(1)The State Government shall constitute in each district a District Committee consisting of-(i)the Collector,(ii)[ an officer of the Agriculture Department at the district level not below the rank of Deputy Director of Agriculture] [Substituted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).],(iii)soil Conservation Officer,(iv)an officer of the Forest Department at the district level,(v)one officer of the Public Works Department (Irrigation) at the district level,(vi)two non-official members as may be appointed by the State Government.(2)The Collector shall preside over the meeting of the District Committee and if the Collector be not present in any meeting, such one of their number as the members present may elect, shall preside over the meeting.(3)[ The Soil Conservation Officer shall be the Secretary of the District Committee] [Substituted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).].(4)The members appointed under clause (vi) of sub-section (1) shall hold office for a term of five yeas from the date of their appointment.(5)A non-official member may, at any time, resign his membership by tendering his resignation in writing under his hand to the Collector, and his seat shall thereupon become vacant.(6)If there is difference of opinion among the members of the District Committee regarding any question under the provisions of this Act, the decision of the majority of the members present shall prevail :Provided that when their opinion is equally divided the Chairman shall have a casting vote.
