(1)Subject to the provisions of sub-section (3) of section 19, a Tehsil Committee shall consist of nine members, who shall be nominated by the Government in accordance with the provisions of the Act and the rules made thereunder.(2)The members required to be nominated for a Tehsil Committee shall be nominated in the prescribed manner by the Government from amongst the elected Muslim members of-(i)Municipal Council ;(ii)Notified Area Committee(iii)Town Area Committee ;(iv)Panchayats ; and(v)The State Legislature, hailing from the Tehsil for which Committee is to be constituted.(3)The names of the members nominated for Tehsil Committee shall be notified in the Government Gazette.(4)There shall be Chairman and Vice-Chairman of each Tehsil Committee who shall be elected by the members thereof from amongst themselves.
