Section 19 in The U.P. Shri Badrinath Temples Rules, 1940
19. Tribunals.
- The tribunal for deciding a dispute relating to an election under the Act shall, in the case of an election-(a)under clause (a) of sub-section (1) Section 5 of the Act, be such authority as His Highness may appoint;(b)under clause (b) of sub-section (1) of Section 5 of the Act, be the Deputy Commissioner-in-charge of the Kumaun Division; and(c)under clause (d) of sub-section (1) of section 5 of the Act, be such authority as the Government may appoint.
