Section 25(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(3)The prescribed authority shall constitute the Committee or Management from among the devotees, donors and followers of the Hindu Relegious Institutions or as the case may be, the endowers and beneficieries of the Charitable Endowment in such manner that it consits of.-(i)In the case of a temple the Pradhana Archaka or Archaka;(ii)atleast one member from among the Scheduled Castes or the Scheduled Tribes; and(iii)of the other, atleast five of whom two are women, from among persons living in the vicinity of the temple :Provided that the State Government may relax the condition of clause (iii) in respect of any Notified Institution or class of such Institutions, so however that the representation of women members is not affected:Provided further that the condition of clause (ii) shall not apply to Institutions belonging to Hindu Religious Denominations or sections thereof.
