Section 7(3) in Madras Hindu Religious and Charitable Endowments Act, 1951
(3)The Board shall consist of the following nine Hindu members, namely:-(a)one philosopher of Hindu religion;(b)one social reformer of Hindu religion;(c)one member from any of the Temple Advisory Committees constituted under section 14;(d)one woman, wellversed in Hindu devotional songs;(e)one member from Scheduled Caste Communities;(f)one member from Scheduled Tribe Communities;(g)one woman member;(h)two other members.Explanation. - For the purpose of this section, "Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as is assigned to them in clauses (24) and (25) respectively, of article 366 of the Constitution of India.
