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State of Uttar Pradesh - Section

Section 28 in The U.P. Shri Badrinath Temples Rules, 1940

28. Tehri servant's appointment.

- Notwithstanding the provisions of clause (d) of Rule 25, and subject to the other provisions of that rule and the provisions of Rule 26, a person in service of His Highness may be appointed as Secretary on conditions approved by the Government and agreed upon between the Committee and His Highness.