Section 28 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
28. Procedure for making PRIESTS, RAWAL ETC.
(1)In making the appointment of Priests, Rawal, Trustee etc for the Char Dham Devasthanams covered under the Act, as the case may be under this Chapter, appointment and engagement of Priests, Rawal, Trustee etc. and their term. the CEO with approval from the Board shall have due regard to the religious denomination, customary and hereditary rights.(2)The procedure for calling for applications for appointment of trustees,priests, Rawals etc, verification of antecedents and other matters shall be such as may be prescribed;
