Section 5 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
5. Constitution of Committee of Management of Sansthan Trust. —
(1)For the purpose of management of the Sansthan Trust, on or after the appointed day, a Committee to be called "the Shree Sai Baba Sansthan Management Committee" shall be constituted by the State Government as provided in sub¬section (2).(2)The State Government shall, by notification in the Official Gazette, appoint, a Chairman, Vice-Chairman and not more than fifteen other 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 one member shall be from the socially and economically weaker sections.Provided further that, out of the total number of members, not less than eight members including the Vice-Chairman, shall be persons having educational background with professional or specialized knowledge, qualifications and practical experience in one or more of the fields such as law, Business Management, Public Administration, Engineering, Architecture, Public Health, Medicine or Rural Development.(3)The President of the Shirdi Nagar Panchayat shall be the ex-officio member of the Committee.(4)Subject to the other provisions of this Act, the Committee shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by the said name sue and be sued.
