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State of Uttar Pradesh - Section

Section 24 in The U.P. Shri Badrinath Temples Rules, 1940

24. Government's approval for appointment.

- Every appointment of the Secretary made by the Committee under section 14 of the Act shall be subject to the previous approval of the Government:Provided that no such approval shall be necessary if the appointment of a Secretary is made for a period not exceeding two months.