Section 19 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
19. Powers and procedure of tribunals.
(1)The tribunal shall summarily dismiss the petition if it is not drawn up in the prescribed form or has not been presented within the prescribed time. In the event of the petition not being so dismissed the Tribunal shall fix a date and place of inquiry, inform the parties of the same, take such evidence as they may adduce and decide the case. It shall follow such procedure as may appear to it to be equitable and reasonable and shall have the same powers to enforce the attendance of witnesses and the production of documents and to examine witnesses on oath as the Civil Courts have under any law for the time being in force.(2)The Tribunal shall have power to pass such orders on the petition including orders as to costs as may in its opinion be required in the interest of justice, equity and good conscience. If it finds an election petition to be frivolous and vexatious it may direct that after cost, if any, awarded to the opposite party have been recovered from the security money balance, if any, shall be forfeited to the Temple.(3)The decisions of the Tribunal shall be final and the State Government shall take such action as may be necessary to give effect to it.(4)The Tribunal shall after pronouncing judgment forward the whole record to the Secretary to Government in the Public Health Department as soon as possible.
