- [(i) The Board shall consist of the President, the Collector [of the Rajsamand District] [Substituted by Rajasthan Act No. 18 of 1966.] and [eleven other members] [Substituted by Rajasthan Act No. 9 of 1992 [13-12-1991].]];(ii)The Goswami shall be Ex-officio President of the Board, if he is not otherwise disqualified and is willing to serve as such:(iii)The State Government shall nominate a Vice-President of the Board from amongst the members of the Board.(2)A person shall not be eligible for appointment as the President or a member of the Board if-(a)he is of unsound mind and stands so declared by a competent court, or(b)he has been convicted of any offence involving moral turpitude, or(c)he has applied for being adjudicated an insolvent or is an undischarged insolvent, or(d)he is a minor or a deaf-mute or suffering from leprosy, or(e)he is an office-holder or a servant of the temple or is in receipt of any emoluments or perquisites from the temple, or(f)he is interested in a subsisting contract for making any supplies to or executing any work on behalf of the temple or as legal practitioner for or against the temple, or(g)he does not profess the Hindu religion or does not belong to the Pushti-Margiya Vallabhi Sampradaya:Provided that the disqualification specified in clause (e) shall not apply to the Goswami if he is willing to serve [as Ex- officio President] [Substituted by Rajasthan Act No. 18 of 1966.] of the Board and the disqualification specified in clause (g) shall not apply to the [Collector] [Substituted by Rajasthan Act. 8 of 1962.].(3)[] [Added by Rajasthan Act No. 18 of 1966.] The Collector shall be an ex-officio member of the Board.(4)[] [Renumbered by Rajasthan Act 18 of 1966.] Subject to the proviso to sub-section (1) the other members of the Board shall be appointed by the State Government so as to secure representation of the Pushti Margiya Vaishnavas from all over India.
