(1)After the publication of the list of members of the Committee under sub- section (2) of section 5, the Central Government shall direct the Committee to elect one of its members to be the Chairman within such time as may be specified in the direction.(2)If within the time so specified the Committee fails to elect a Chairman, the Central Government may appoint a member of the Committee to be the Chairman thereof.(3)The Chairman shall exercise such powers and discharge such duties as may be prescribed.(4)The Committee shall elect from among its members not more than two members to be Vice- Chairmen who shall exercise such powers and discharge such duties as may be determined by bye- laws made in this behalf by the Committee.(5)The appointment or election of the Chairman and the Vice- Chairmen shall be notified by the Central Government in the Official Gazette.
