(1)The State Government on being satisfied that all or any one or more than one of the conditions specified in clauses (a), (b) and (c) of sub-section (1) of section 5 exists, shall issue a notification in U.P. Gazette specifying the date from which and the period for which the Committee shall stand dissolved.(2)On the dissolution of the Committee by the Government in accordance with sub-rule (1) above, Sri Acharya Vinoba Bhave shall nominate the Chairman, a Convener or Secretary and Members within a period of thirty days from the date of the notification referred to in sub-clause (1) above, on failure of which the State Government itself would nominate the Chairman, the Convener or secretary and the Members so nomination cither by Sri Acharya Vinoba Bhave or by State Government shall be published in the Stale Gazette in accordance with sub-rule (3) of rule 4 above.(3)Ad hoc State Committee. - The Slate Government shall appoint a Committee consisting of not more than three persons to discharge the functions and powers of the Committee during the period between the dissolution of the Committee and its re-constitution. The said Committee for the interim period shall be designated "Ad hoc State Committee", which shall not function for more than two months from the date of its constitution.
