Section 10(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(1)[The State Government may remove, or pending proceeding for removal, suspend, the President, the Vice-President or any other members of the Committee on his incurring any of the following disqualifications] [Substituted by Section 8 of U.P. Act No. VIII of 1964.]:(a)that he has been convicted [* * *] [Deleted by ibid.] of any offence which, in the opinion of the [State Government] [Substituted by the ALO 1950 for 'Provincial Government.], involves moral turpitude;(b)that he is of unsound mind or a deaf mute or suffers from contagious leprosy;(c)that he has applied to be adjudged or been adjudged insolvent;(d)that he has been guilty of corruption or misconduct in the administration of the Temple [* * *] [Deleted by Section 8 of U.P. Act No. VIII of 1964.](e)that he has ceased to profess the Hindu religion and faith in the form of worship practised at the Temple;(f)that he has absented himself from more than three consecutive meetings of the Committee and is unable to explain such absence to the satisfaction of the Committee;(g)that being a legal practitioner he has acted or appeared on behalf of any person against the Committee in any legal proceedings;(h)that he is a paid employee of the Temple; or(i)[ that he has in the opinion of the State Government, acted in the manner prejudicial to the interest of the Temple.] [Added by Section 8 of U.P. Act No. VIII of 1964.]
