Section 5(2) in The U.P. Bhoodan Yagna Rules, 1953
(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.
