(1)As soon as may be after the commencement of this Act, the [State] [Substituted by Adaptation of Laws Order.] Government shall constitute a Committee as hereinafter provided and entrust it with the management and control of the temple, the temple land and properties appertaining thereto.(2)The Committee shall consist of Chairman and eight members nominated by the [State] [Substituted by Adaptation of Laws Order.] Government all of whom shall be Indians and of whom four shall be Buddhists and four shall be Hindus including the Mahanth;Provided that if the Mahanth is a minor or of unsound mind or refuses to serve on the Committee another Hindu member shall be nominated in his place.(3)The District Magistrate of Gaya shall be the ex-officio Chairman of the Committee;Provided that the [State] [Substituted by Adaptation of Laws Order.] Government shall nominate a Hindu as Chairman of the Committee for the period during which the District Magistrate of Gaya is non-Hindu.(4)The [State] [Substituted by Adaptation of Laws Order.] Government shall nominate a person from among the members to act as Secretary of the Committee.
