(5)The Chairman and members of a Committee of Management shall be appointed by the State Government by notification in the Official Gazette from amongst -(a)trustees of public trusts representing the same religion or persuasion and having the same objects, and(b)persons interested in such public trusts or in the endowments thereof or belonging to the denomination for the purpose of which or for the benefit of whom the trust was founded.in accordance with the general wishes of the persons so interested so far as such wishes can be ascertained in the prescribed manner :Provided that in the case of a public trust having a hereditary trustee, such trustee, and in the case of a math, the head, thereof, shall be the Chairman of the Committee of Management, if he is willing to serve as such.
