Section 2(3) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(3)The Constitution of the Committee shall be notified by the State Government in the official Gazette:Provided that the State Government may notify the Constitution of the Committee at any time after the President and not less than eight members of the Committee have been elected or nominated, as the case may be, and the Committee so constituted shall be deemed to be a constituted Committee.
