Section 19 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
19. Bhakta Mandal.—
(1)There shall be a Bhakta Mandal to recommend about ceremonies, festivals, Poojas, etc., which shall consist of Patrons, Life Members, Ordinary Members, Honorary Members, Associate Members, and Institute Members (affiliated). The rate of subscription for each type of membership shall be such as may be laid down by regulations.(2)The membership of the Bhakta Mandal shall be given to a person irrespective of his caste, religion or sex:Provided that, such person has attained eighteen years of the age and is devotee of Shree Sai Baba.(3)The rights, privileges and duties of the members of the Bhakta Mandal shall be such as may be laid down by regulations. The Committee shall also lay down by regulations the other terms and conditions to be fulfilled by an applicant applying for the membership of the Bhakta Mandal.
