Section 8(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)The State Government shall, by notification in the Official Gazette, appoint a Chairman, Vice-Chairman, Treasurer and not more than eight members to constitute the Committee as envisaged under sub-section (1):Provided that, out of the total number of members not less than one member shall be a woman and at least two members, of whom one shall be a person belonging to the Scheduled Castes and one to the Scheduled Tribes, shall be appointed from amongst the persons ordinarily residing in the State.
