Section 20 in Hindu Religious Institutions and Charitable Endowments Act, 1997
20. Constitution of the Advisory Committee.
(1)The State Government shall constitute for the State of Karnataka a Committee to be called the Advisory Committee consisting of the following Members, namely:-(a)The Minister incharge of Endowments who shall be the Chairman, ex-officio:(b)The Commissioner, who shall be Member Secretary ex-officio, and(c)such number of non official members not exceeding nine, nominated by the State Government, from among the religious leaders drawn from various classes of Hindu thought, both vedic and non-vedic, of whom atleast one each shall be from among the Scheduled Castes or the Scheduled Tribes and atleast two shall be women.(2)The term of office of the non official members shall be three years, and other matters relating to the conduct of the affairs of the Advisory Committee shall be such as may be prescribed.
