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State of Uttar Pradesh - Section

Section 4 in The U.P. Bhoodan Yagna Rules, 1953

4. Constitution of the Committee.

(1)The Chairman and the members of the Committee shall be nominated by Shri Acharya Vinoba Bhave, as provided in clauses (a) and (b) of sub-section (1) of section 4 of the Act, within a period of thirty days from the date of the publication of the Rules or within such period as may be extended by Government not exceeding a further period of thirty days.
(2)To facilitate the Bhoodan Yagna movement, there shall be a Convener or Secretary in the Committee who shall also be nominated as such by Shri Acharya Vinoba Bhave from amongst the member of the Committee. The Convener or Secretary so appointed shall also record the proceedings.
(3)On the failure of Sri Acharya Vinoba Bhave to make the nominations prescribed in sub clauses (1) and (2) above within the period stipulated therein the Chairman, the Convener or Secretary and the Member or Members not so nominated shall be nominated by the Slate Government, in accordance with sub-clause (2) of section 4 of the Act.
(4)The name of the persons appointed or nominated as Chairman, as Convener or Secretary and as Members shall be published in the Uttar Pradesh Gazette, in the form given below:
(a) Name of the Chairman with parentage or full address. ... Permanent place ofresidence
(b) Name of the Member parentage or full address ... Ditto
(5)Sub-Committee. - The Chairman shall, in consultation with the Committee appoint for each district a Convener and a Sub-Committee consisting of not more than ten members to carry on the Bhoodan work in the district.