(1)The Committee shall consist of the following members, namely-(a)the Chairman to be nominated by [the State Government] [Substituted by U.P. Act 23 of 1979, vide Section 2 (a), for the words 'Sri Acharya Vinoba Bhave'.];(b)four or more but not exceeding nine members to be nominated by [the State Government] [Substituted by U.P. Act 23 of 1979, vide Section 2 (a), for the words 'Sri Acharya Vinoba Bhave'.];
