Section 8(2) in The Hindi Sahitya Sammelan Act, 1962
(2)The thirteen members referred to in sub-section (1) shall be chosen as follows:-(i)one member to represent the Ministry of the Central Government dealing with education ;(ii)one member to represent the Ministry of the Central Government dealing with finance ;(iii)not more than three members from among the former President of the Society; and(iv)the remaining number from among persons who are, in the opinion of the Central Government, eminent in the field of Hindi language or Hindi literature.
