Section 4(1) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
(1)The administration, management and governance of the Shri Amarnath Ji Shrine and the Board Fund shall vest in a Board comprising a Chairman, and not more than ten Members. The composition of the Board shall be as follows :-(a)The Governor of the State of Jammu and Kashmir, if he be a Hindu, shall be the ex-officio Chairman of the Board, and if the Governor be not a Hindu, then he may nominate any eminent person of the State, professing the Hindu religion, and otherwise qualified to be a Member to function as the Chairman of the Board.(b)Nine persons to be nominated by the Governor of Jammu Kashmir in the following manner:-(i)Two persons who, in the opinion of the Governor, have distinguished themselves in the service of Hindu religion or culture;(ii)Two women, who in the opinion of the Governor, have distinguished themselves in the service of Hindu religion, or culture or social work, especially in regard to advancement of women;(iii)Three persons, out of persons who have distinguished themselves in administration, legal affairs or financial matters;(iv)Two eminent Hindus of the State of Jammu and Kashmir:Provided that during the period not exceeding three months from the commencement of this Act, the Governor shall act as and exercise ail the powers of the Board under this Act.
