Section 8 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
8. Constitution of Management Committee for Temple Trust.
(1)For the purpose of management of the Temple Trust, on or after the appointed day, a Committee to be called "Shree Ambabai Temple Management Committee" shall be constituted by the State Government as provided in sub-section (2).(2)The State Government shall, by notification in the Official Gazette, appoint a Chairman, Vice-Chairman, Treasurer and not more than eight 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 at least two members, of whom one shall be a person belonging to the Scheduled Castes and one to the Scheduled Tribes, shall be appointed from amongst the persons ordinarily residing in the State.(3)The Mayor of the Municipal Corporation for the City of Kolhapur shall be the ex officio member of the Committee.(4)Until the Committee is duly constituted under sub-section (1), the State Government may, by notification in the Official Gazette appoint a temporary committee for the purposes of this Act, consisting of two or more persons appointed by the State Government in this behalf ; and one of them may be appointed as the Chairman thereof.Upon the constitution of the Committee under sub-section (1), the members constituting the temporary Committee shall vacate their office and the temporary Committee shall cease to exercise any powers or duties under this Act and shall hand over all the property vested in it, and the management of the endowment and Temple Trust to the Committee duly constituted under sub-section (1).(5)Subject to the other provisions of this Act, the Committee shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable and to contract and shall by the said name sue and be sued.
