Section 11(3) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(3)Where a Committee is dissolved or superseded under this section the State Government shall appoint a person to perform the functions and exercise the powers of the Committee until the constitution of another Committee.[Provided that so far as may be, the other Committee shall be constituted within a period of six months from the date of such dissolution or supersession:] [Inserted by U.P. Act 11 of 1989, vide Section 2(b).]Provided further that consequent upon the dissolution of the Committee by the State Government on June 3, 1986, the other Committee may be constituted by [December 31, 1991] [Substituted by U.P. Act 24 of 1991, vide Section 2, (w.e.f. 11th July, 1991), for 'June 30, 1991'.].
