Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Guruvayoor Devaswom Act, 1978

(1)The Committee shall consist of the following members, namely:-
(a)the Zamorin Raja;
(b)the Karanavan for the time being of the Mallisseri Illom at Guruvayoor;
(c)the Thanthri of the Temple , ex-officio;
(d)a representative of the employees of the Devaswom nominated by the Hindus among the Council of Ministers;
(e)not more than five persons, of whom one shall be a member of a Scheduled Caste, nominated by the Hindus among the Council of Ministers from among persons having interest in the Temple.