Section 4 in The Mythic Society (Dissolution and Management) Act, 1976
4. Constitution of the Board.
(1)The Board shall consist of not more than eleven members to be nominated by the State Government, of whom not less than three shall be persons possessing special knowledge in Anthropology, Archeology, Architecture, Art, Ethnology, Folklore, History, Mythology, Philosophy or Religion.(2)The State Government shall appoint one of the members to be the Chairman of the Board.(3)The Chairman shall, with the previous approval of the State Government, appoint a person to be the Secretary.
