(1)The Government may, by notification in the Gazette, appoint a Committee to be called the Bhilsa Ramlila Fair Committee consisting of-(i)the Collector of the Bhilsa District who shall be its Chairman;(ii)two persons nominated by the Government; and[(ii-a) two Councillors nominated by Municipal Council, Vidisha;] [Inserted by M.P Act No. 68 of 1976.](iii)six persons nominated, from time to time, by Shri Ramlila Sabha (Registered) Bhilsa : provided the Secretary of the said Sabha shall always be one of the persons so nominated.(2)[ The persons nominated under clauses (ii), (ii-a) and (iii) of sub-section (1), shall hold office for a period of three years :Provided that a member of the Ramlila Committee nominated under clause (ii-a) of sub-section (1) shall cease to hold office as such member if he ceases to be a Councillor of the Municipal Council, Vidisha.] [Substituted by Madhya Pradesh Act No 68 of 1976.]
