(2)On or before the date [so] [Inserted by Rajasthan Act No. 13 of 2007, dated 19.10.2007.] fixed under Sub-section (1) in respect of public trust, the State Government shall, subject to the provision contained in Section 54, constitute by notification in the Official Gazette a Committee of Management thereof under such name as may be specified in the notification; and such committee shall be deemed to be working trustee of the said public trust and its endowment :Provided that, upon the combined request of the trustees of, and persons interested in several public trusts representing the same religion or persuasion, the State Government may constitute a committee of management for all of them, if their endowments are situated in the same city, town or locality.
