Section 8(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)A person to be appointed as a member of the Committee shall be,-(a)the permanent resident of the State of Maharashtra; and(b)a devotee, of Shree Shanaishwar of Newasa. He shall, prior to his appointment as a member, make such declaration in the prescribed form.
