(1)The Government may, by notification in the Gazette, appoint a Committee to be called the Bhilsa Ramlila Fair Committee consisting of-(i)the Collector of the Bhilsa District who shall be its Chairman;(ii)two persons nominated by the Government; and[(ii-a) two Councillors nominated by Municipal Council, Vidisha;] [Inserted by M.P Act No. 68 of 1976.](iii)six persons nominated, from time to time, by Shri Ramlila Sabha (Registered) Bhilsa : provided the Secretary of the said Sabha shall always be one of the persons so nominated.
