Section 8 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
8. Qualifications for being member.
(1)A person to be appointed as a member of the Committee shall be,-(a)the permanent resident of the State of Maharashtra; and(b)a devotee, of Shree Shanaishwar of Newasa. He shall, prior to his appointment as a member, make such declaration in the prescribed form.(2)The Chairman, Vice-Chairman, Treasurer and other members shall, unless otherwise disqualified, be eligible for re-appointment.
