(3)In sub-section(2),-(i)the members mentioned in clause (a) shall be elected under the guidelines, supervision and control of the State Election Commission;(ii)the President of the District Panchayat mentioned in clause (b) shall be the Chairman of the Committee;(iii)[xxx] [Omitted by Act 8 of 1995.] and(iv)the District Collector referred to in clause (d) shall be the Secretary of the Committee.
