Section 19 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
19. Rights of Bandars and other persons.
(1)All rights of Baridars shall stand extinguished from the date of commencement of this Act:Provided that the Governor may appoint a Tribunal which after giving personal hearing to the Baridars and the representatives of the Board, shall recommend compensation to be paid by the Board in lieu of extinction of their rights. While making its recommendations to the Board, the Tribunal shall have due regard to the income which the Baridar had been deriving as Baridars. The Board shall examine the recommendations forwarded to it by the Tribunal and take such decision as it may deem appropriate. The decision of the Board shall be final:Provided further that where a Baridar surrenders his right to compensation and offers himself for employment to the Board, the Board shall cause his suitability for such employment to be adjudged and may offer him employment in case he is found suitable by the Selection Committee to be appointed for the purpose subject to the Baridar giving an undertaking to abide by the administrative and disciplinary control of the Board in accordance with the bye-laws framed by the Board.(2)All such employees of the Dharmarth Trust as are engaged on any function connected with the Shrine shall, unless they exercise an option to the contrary, be deemed to have become the employees of the Board on the commencement of this Act and would be subject to the administrative and disciplinary control of the Board. Their terms and conditions of service shall be regulated by the bye-laws framed by the Board which will, as far as practicable, not be inferior than the present level of remuneration and other terms and conditions of their service.(3)The shopkeepers and other lease holders, who are the tenants of the Dharmarth Trust, in the area referred to in the Act will become the tenants of the Board.
