.The members of the said committee shall be appointed from among persons professing the religion for the purposes of which the mosque, temple or other religious establishment was founded or is now maintained, and in accordance, so far as can be ascertained, with the general wishes of those who are interested in the maintenance of such mosque, temple or other religious establishment.The appointment of the committee shall be notified in the Official Gazette.Ascertaining wishes of persons interested .In order to ascertain the general wishes of such persons in respect of such appointment, the [State Government] [Substituted by A.O.1950.] may cause an election to be held, under such [rules] [For rules made under Section 8 for Madras, see Mad. R&O., Vol.I.] , [by notification in the Official Gazette] [Inserted by Act 20 of 1983, Section 2 and Sch. (w.e.f. 15.3.1984).], (not inconsistent with the provisions of this Act) as shall be framed by such [State Government] [Substituted by A.O.1950.].[Every rule framed under this section shall be laid, as soon as it is framed, before the State Legislature.] [Inserted by Act 20 of 1983, Section 2 and Sch. (w.e.f. 15.3.1984).]
