Section 25(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(1)The Committee may make bye-laws not inconsistent with this Act or the rules made thereunder or any other law for-(a)the division of duties among the President, the members and the [Mukhya Karyadhikari] [Substituted by Section 22 of U.P. Act No. VIII of 1964.] of the Committee;(b)the manner in which their decisions may be ascertained otherwise man at the meetings;(c)the procedure and conduct of business at meetings of the Committee;(d)the delegation of powers of the Committee to individual members or to a subcommittee or sub-committees;(e)the books and accounts to be kept at the office of the Committee;(f)the custody and investment of [the Temple fund] [Substituted by Section 22 of U.P. Act VIII of 1964.];(g)the details to be included in or excluded from the budget of the Committee;(h)the time and place of its meetings;(i)the manner in which notice of its meetings shall be given;(j)the preservation of order and the conduct proceedings at meeting and the powers which the President may exercise for the purposes of enforcing its decision;(k)the manner in which the proceedings of its meetings shall be recorded and published.(l)the persons by whom receipts may be granted for moneys paid to the committee;(m)the maintenance of order inside the Temple and regulating the entry of persons therein; and(n)the performance of duties provided in section 23.
