Section 34(3) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(3)Where the Committee is dissolved or superseded under sub-section (1), the State Government shall appoint a person as an Administrator from amongst the persons in the active service of the State Government or from the persons who have retired from such service (such person not being below the rank of Collector) and who is a devotee of Shree Sai Baba and makes such declaration in the prescribed form, to exercise the powers and to perform the functions of the Committee under this Act, until the constitution of another Committee or till the expiry of the period of supersession, as the case may be.
