(3)Where a Committee is dissolved or superseded under this section, the State Government shall appoint a person from amongst persons in the active service of the State Government or from persons who have retired from such service (such person not being below the rank of a Collector) and professing the Hindu religion and who is a devotee of God Vitthal and Goddess Rukmini and make a declaration accordingly in the form determined by the State Government for the purpose to exercise the powers and to perform the functions of the Committee until the re-establishment of another Committee, or till the expiry of the period of supersession, as the case may be:Provided that, the period during which the Committee remains superseded shall not have the effect of extending the term of office of a member beyond the period of five years as specified in section 24.
