Section 15(5) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(5)[ The President of the Committee, shall, except as expressly provided by this Act or the rules made thereunder and subject to the by-laws made under this Act have the power to appoint and transfer officers and servants of the Committee other than the Rawal and Naib-Rawal and may fine, reduce, suspend, remove or dismiss them for breach of discipline, for carelessness, unfitness, neglect of duty, or misconduct, or for other sufficient cause:Provided that in the case of servants whose pay is more than Rs. 100 per mensem, the powers mentioned in this sub-section shall be exercised by the Mukhya Karyadhikari. The orders of the President punishing any officer or servant under this sub-section shall be appealable to the Committee, and the orders of the Mukhya Karyadhikari punishing any servant under this sub-section shall be appealable to the President, within thirty days of the communication of the order to the person punished.] [Substituted ibid.]
