Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 32 in The U.P. Shri Badrinath Temples Rules, 1940 32. Discharge. - The Committee may discharge a permanent Secretary on three months' notice or on payment of a sum equal to three month's pay in lieu thereof.
