Section 11(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(2)Before issuing a notification under sub-section (1) the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] shall communicate to the Committee the grounds on which they propose to do so, fix a reasonable time for the Committee to show cause against the proposal, and consider its explanation or objections, if any.[(2-A) Without prejudice to the power of the State Government under sub-section (1) the State Government may, on being satisfied that it is necessary in the interest of the Temple and its efficient management, by a notification dissolve, the Committee and direct the reconstitution of another Committee in accordance with the provisions of this Act [* * *] [Added by Section 9 of the U.P. Act No. VIII of 1964.].]
