(3)The Union Minister in charge of Irrigation shall be the Chairman of the Board and the other members of the Board shall be the following, namely:-(a)[where the same Union Minister is not in charge of both Irrigation and Power, the Union Minister in charge of Power or such Minister or Deputy Minister in the Union Ministry or Department in charge of Power as may be specified in this behalf by the Union Minister in charge of Power; [ Substituted by Act 49 of 1993, Section 2 2. Substituted by Act 47 of 1977, Section 2 for the original clauses.](b)the Chief Ministers of Madhya Pradesh and Uttar Pradesh; and(c)the Ministers of Madhya Pradesh and Uttar pradesh in charge of Finance, Irrigation and Power]:Provided that when a proclamation made under article 356 of the Constitution is in force in relation to the State of Madhya Pradesh or Uttar Pradesh, the Central Government may appoint three persons to represent such State on the Board and the persons so appointed shall vacate their offices upon the revocation or cesser of operation of such proclamation.
