Section 38 in The U.P. Shri Badrinath Temples Rules, 1940
38. Appeals.
(1)The Secretary may appeal to the Government against any order of punishment passed by the Committee.(2)The appeal shall-(a)contain all material statements and arguments relied on by the appellant;(b)not be written in disrespectful or improper language;(c)be submitted through the President; and(d)be filed within 30 days of the communication to the appellant of the order appealed against.Form ANomination Paper(See Rule 10)Nomination of a candidate for election under section 5 of the Uttar Pradesh Badrinath Temple Act, 1939 (XVI of 1939)
