Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(3)The State Government shall, by notification in the Official Gazette, appoint a Chairman, a treasurer and not more than seven other members to form the Committee :Provided that the State Government may, by like notification, from time to time, increase the number of other members, but the total number of the members shall not exceed eleven.