Section 3 in The Dungarpur State Devasthan Nidhi Rules, 1961
3. Interests to be represented by persons nominated under clause (vi) of sub-section (1) of section 7.
- The number of persons to be nominated by the State Government under clause (vi) of subsection (1) of section 7 and the interest they shall represent shall be as under:-(i)Vaishnawas Two(ii)Shaiv One(iii)Shakt One(iv)Pustimarg One
