(1)The Board shall consist of the President, the Collector of Chittorgarh District, the Devasthan Commissioner, Chief Executive Officer and seven other members.(2)The State Government shall nominate eight members in the following manner:-(i)three persons who have distinguished themselves in the service of Hindu religion or culture, specially in the Vaishnava Sampradaya;(ii)three persons who have distinguished themselves in the administration, legal affairs and official matters;(iii)two eminent Hindus of the State of Rajasthan; and(iv)the established tradition of representation of sixteen villages around the temple including Mandphia as recorded in the trust deed shall be carried out so far as practicable while nominating the Board and at least three members including President shall be from amongst the residents of the Villages mentioned in the Schedule.The State Government shall nominate one of the members thus nominated as the President of the Board.(3)A person shall not be eligible for nomination as the President or a member of the Board if-(i)he is of unsound mind and stands so declared by a competent court, or(ii)he has been convicted of an offence involving moral turpitude, or(iii)he has applied for being adjudicated an insolvent or is an un-discharged insolvent, or(iv)he is a minor or a deaf-mute or suffering from leprosy, or(v)he is an office-holder or a servant of the temple or is in receipt of any emoluments or perquisites from the temple, or(vi)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(vii)he does not profess Hindu religion.(4)The Collector and the Devasthan Commissioner shall be Ex-officio members of the Board.(5)The Chief Executive Officer shall be ex-officio member-secretary of the Board.
