(1)The term of office of the members of the Committee shall be three years:Provided that the [State] [Substituted by Adaptation of Laws Order.] Government, if they are satisfied that the Committee is guilty of gross mismanagement, dissolve the Committee and constitute another Committee or assume direct control of the temple, temple land and the properties appertaining thereto.(2)Where a member of the Committee dies, resigns, refuses to serve on the Committee, absents himself from six consecutive meetings of the Committee without the leave of the Committee or ceases to reside in India, or becomes incapable of working, the [State] [Substituted by Adaptation of Laws Order.] Government may nominate a person to fill the vacancy.(3)Any Act done by the Committee shall not be questioned on the ground merely of the existence of any vacancy in or any defect in the constitution of the Committee.
