(1)Subject to the provisions of sub-section (2) the State Government may, by notification in the Official Gazette, establish a Committee consisting of the following twelve members, that is to say—(a)eleven members, including the Chairman, to be appointed by the State Government from amongst persons ordinarily residing in the State who are devotees of God Vitthal and Goddess Rukmini and who, prior to their appointment, make a declaration accordingly in the form determined by the State Government;(b)the President of the Pandharpur Municipal Council—ex-officio, if he is a devotee of God Vitthal and Goddess Rukmini and makes a declaration as aforesaid ; and is not disqualified under any of the provisions of this Act ; and if he is disqualified or does not make such declaration within the period speci¬fied by the State Government, then a member of such Council appointed by the State Government who is not so disqualified and who makes such declaration :Provided that, the disqualification under the proviso to sub-section (1) of sec¬tion 23 shall not apply in relation to President.
