(6)The Foundation Fund Committee shall consist of the following members :(a)the Chief Minister of the State of Orissa who shall be the Chairman;(b)the Minister in charge of law who shall be the [Working Chairman] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).];(c)the Secretary to the Government in Law Department;(d)the Secretary to the Government in the Finance Department or his nominee who shall not be below the rank of a Joint Secretary;(e)the Collector of the district of Puri; and(f)[Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] of the Temple who shall be the Secretary.
