Report No. 22
5. Clause 7-Advisory Committee-composition.-
Another question which has been raised is as regards the composition of the Advisory Committee. It is obvious that in the matter of appointing members to the Committee, the statute should not impose any restriction, but should leave the whole matter to the discretion of the Government. We had already recommended that certain well-established Churches should be recognised by the statute itself. In the circumstances, the only Churches which would like to apply for recognition would be the new Churches, and we have no doubt that the Government would bear this in mind when appointing members to the Advisory Committee.
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