Section 5(2) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(2)The State Government shall, by notification in the Official Gazette, appoint, a Chairman, Vice-Chairman and not more than fifteen other members to constitute the Committee as envisaged under sub-section (1):Provided that, out of the total number of members not less than one member shall be a woman and one member shall be from the socially and economically weaker sections.Provided further that, out of the total number of members, not less than eight members including the Vice-Chairman, shall be persons having educational background with professional or specialized knowledge, qualifications and practical experience in one or more of the fields such as law, Business Management, Public Administration, Engineering, Architecture, Public Health, Medicine or Rural Development.
