(2)The committee or devasthan committee formed under rule V of the rules for the management of the property of the idol Vitthal, approved by the High Court in Sakharam Bhimaji Benare and Others vs. Gangaram Babaji Badve and Others in Appeal No. 141; and Gangaram Babaji Badave and Others (original defendants) vs. Sakharam Vaman (with the consent of the Advocate General) and others (original plaintiffs) in Appeal No. 168 (1896, P. J. 644), the Samastha Badve Mandal, the Samastha Badve Samaj, the Utpat Committee, if any, or any other body by whatever name called, functioning in relation to the endowment or registered trusts immediately before the appointed day shall cease to function; and all their powers, duties, rights and privileges, if any, in relation to the endowment and the registered trusts, shall vest in the Committee.
