Section 7(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
(1)On receipt of a requisition from the State Government the Returning Officer concerned shall prepare or cause to be prepared a list of voters for election of members under clauses (b), (c), (d), (e) and (f) of sub-section (1) of section 5 of the Act and shall having regard to the time fixed by the State Government under Rule 4 appoint-(a)the date for the receipt of nomination papers not earlier than foir teen days from the date on which he sends the letter referred to in sub-rule (2) to the voters;(b)the date and time for scrutiny of nominations;(c)the date for receipt of ballot papers if the result of nominations so necessitates; and(d)the date and time for scrutiny and counting of votes.
