Section 15(6) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(6)[ The Committee shall have the power to remove or otherwise punish the Rawal or Naib-Rawal:Provided that the President may, in exceptional circumstances, for reasons to be recorded, suspend the Rawal or the Naib-Rawal and report the action taken to the Committee at its next ensuing meeting and the Committee may thereupon take such action as it may deem fit:Provided further that the Rawal or the Naib-Rawal may appeal to the State Government within thirty days, or such further time as the State Government may, for sufficient cause, allow, of a resolution, of the Committee removing him, and the State Government may pass such orders thereon as it may deem fit and such orders shall be final.] [Substituted by section 13 of U.P. Act VIII of 1964.][15A. Temple functionaries to be public servants. - The President, the Vice-President and other members, the Mukhya Karyadhikari, the Antarim Mukhya Karyadhikari, and the Rawal, the Naib-Rawal and other officers and servants of the Committee shall, while acting or purporting to act in pursuance of the provisions of this Act or any rule, bye-law or order made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.] [Added by section 14, ibid.]
