Section 12(4) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(4)If no member is elected or nominated within three months of the occurrence of a [casual] [Inserted by Section 10 of U.P. Act No. VIII of 1964.] vacancy, the [State Government] [Substituted by ALO 1950 for 'Provincial Government.'] shall appoint a person to fill the vacancy.
