Section 8(1) in The Maharashtra Devdasi System (Abolition) Act, 2005
(1)The State Government may, by notification in the Official Gazette, constitute a District Devdasi Practice Control Committee (hereinafter referred to as "the District Committee"), for such District or Districts, as deemed fit, for the purposes of this Act:Provided that, the District Committee constituted for a district may have under its jurisdiction and work as the District Committee for more than one districts.
