Section 11(4) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(4)The [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] may fix a remuneration for such officer, and the same shall be paid from [the temple fund.] [Substituted by Section 9 of U.P. Act No. VIII of 1964.]
