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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Salar Jung Museum Act, 1961

(1)The Board shall consist of the following persons, namely:-
(a)the Governor of Andhra Pradesh, ex officio Chairman;
(b)the Secretary to the Government of India in the Ministry concerned with matters relating to the museum, ex officio;
(c)the Mayor of the Corporation of Hyderabad, ex officio;
(d)the Vice-Chancellor of the Osmania University, ex officio;
(e)the Accountant-General, Andhra Pradesh, ex officio;
(f)a person to be nominated by the Central Government, who shall be a member of the family of the late Nawab Salar Jung Bahadur who died on the 2nd day of March, 1949;
(g)three persons to be nominated by the Central Government who shall as far as possible be persons having knowledge of, and experience in, matters relating to the administration of museums and libraries;
(h)two persons to be nominated by the State Government.