6. [ Constitution of the Committee. [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004(O.A. 12 of 2004).]
(1)The Committee constituted under Section 5 shall consist of 18 members and shall be composed as follows :(a)The Raja of Puri who shall be the Chairman;(b)an officer not below the rank of Additional Chief Secretary, ex-officio member, who shall be the Working Chairman;(c)the Chief Administrator appointed under Sub-section (1) of Section 19, ex-officio member, who shall be the Secretary;(d)the Collector of the District of Puri- ex-officio member;(e)the Commissioner of Endowments appointed under the Orissa Hindu Religious Endowments Act, 1951 - ex-officio member;(f)the Additional Secretary, Law Department in-charge of Shri Jagannath Temple Administration-ex-officio member;(g)the Superintendent of Police, Puri- ex officio member;(h)the Superintending Archaeologist, Archaeological Survey of India, Bhubaneswar Circle, Bhubaneswar-ex-officio member;(i)one person to be nominated by the State Government from among the persons entitled to sit on the Muktimandap... member;(j)five persons to be nominated by the State Government from among the Sevaks of the Temple... members;(k)one person representing the Maths and other institutions connected with the seva-puja or nitis of the Temple or any Hindu religious/ spiritual organization to be nominated by the State Government... member; and(l)three persons (one of whom shall be Chartered Accountant) from among the persons who do not belong to any of the categories referred to in Clauses (j) and (k)... members :Provided that the State Government shall nominate persons for the categories referred to in Clauses (i), (j) and (k) out of a panel of names prepared by the Chief Administrator for each such category which shall consist of names twice the number of members required to be nominated under the respective clauses.(2)No person who does not profess the Hindu religion, shall be eligible for membership.(3)If the officers mentioned under Clauses (b), (d), (e), (f), (g) and (h) of Sub-section (1) do not profess the Hindu religion, an officer of the State/Central Government of equivalent rank professing such religion may be nominated by the State/Central Government for the purpose.(4)The appointment or nomination of the members shall be notified in the Orissa Gazette.]
