Section 5(1) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
(1)The administration, management and governance of Shri Mata Vaishno Shrine, and the Shrine Fund shall vest in a Board comprising a Chairman and not more than ten members. The composition of the Board shall be as follows :-(a)The Governor of the State of Jammu and Kashmir shall be the ex-officio Chairman of the Board, and if the Governor be not a Hindu, than he may nominate an eminent person professing Hindu religion and qualified to be a member;(b)Nine persons to be nominated by the Governor of Jammu and Kashmir in the following manner:-(i)Two persons who in the opinion of the Governor, have distinguished themselves in the service of Hindu religion or culture;(ii)Two women, who in the opinion of the Governor, have distinguished themselves in the service of Hindu religion, or culture or social work, especially in regard to advancement of women ;(iii)Three persons, out of persons who have distinguished themselves in administration, legal affairs or financial matters;(iv)Two eminent Hindus of the State of Jammu and Kashmir:Provided that during the period not exceeding three months from the commencement of this Act, the Governor shall act as and exercise all the powers of the Board under this Act.
