Section 5(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)The State Government shall, by notification in the Official Gazette, appoint the Chairman, Vice-Chairman, Treasurer and not more than eight other members to constitute the Committee under sub - section (1):Provided that, out of the total number of members not less than one member shall be a woman and at least two members, of whom one shall be a person belonging to the Scheduled Castes and one to the Scheduled Tribes, shall be appointed from amongst the persons ordinarily residing in the State.
