Section 26(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)all matters expressly required or allowed by this Act to be provided for by rules;(b)election of members, the tribunal to decide election disputes and the procedure to be followed by it;(c)budgets, returns, accounts, reports, and any other information to be submitted by the Committee;(d)the qualifications for officers and servants of the Committee, the establishment of a provident fund for them and generally the conditions of their service;(e)the grant of leave and travelling allowances to the officers and servants of the Committee, including the Rawal, the Naib Rawal and the [Mukhya Karyadhikari] [Substituted by Section 23 of U.P. Act VIII of 1964.];(f)the payment of remuneration or travelling allowances to [the President, Vice-President and other members] [Substituted ibid.] of the Committee when travelling on business connected with the affairs of the Committee; Provided that the remuneration or travelling allowance shall in no case exceed that allowed to the members of the [State] [Inserted by Section 8 of U.P. Act XXX of 1948.] Legislature;(g)the co-operation by the Committee of not more than two members subject to the restriction that the co-opted members shall not have a right of vote at any meeting of the committee; and(h)giving effect to the agreement, if any, arrived at under the provisions of [* * *] [Deleted by Section 23 of U.P. Act VIII of 1964.] section 9 between His Highness the Maharaja of Tehri and the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.].
