Section 36(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)The term of the Committee constituted under sub-section (1), may be for the remainder term of the Committee in place of which it has been constituted or, subject to the provisions of sub-section (1), for a full period of three years, as the State Government may, by the notification in the Official Gazette, specify.
