Section 25(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(2)(a)The prescribed authority shall while constituting the Committee of management under sub-section (1) have due regard to the religious denomination to which the institution or any section thereof belongs.(b)The procedure for appointment of members to the Committee of Management, verification of antecedents and other matters shall be such as may be prescribed.(c)No person shall be eligible to be appointed as a member in more than one Committee or Management, at one time.
