Section 12 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
12. Filling of vacancies.
(1)Casual vacancies in the office of the President, [the Vice-President] [Inserted by Section 10 ibid.] and members of the Committee shall be filled in the same way as provided in section 5.(2)The term of the President [the Vice-President] [Inserted by Section 10 ibid.] or a member appointed as the case may be, to fill a casual vacancy shall expire on the day on which the term of the President [the Vice-President] [Inserted by Section 10 ibid.] or member in whose vacancy the appointment has been made would have expired.(3)Nothing done by the Committee shall be invalid by reason of there being a casual vacancy.(4)If no member is elected or nominated within three months of the occurrence of a [casual] [Inserted by Section 10 of U.P. Act No. VIII of 1964.] vacancy, the [State Government] [Substituted by ALO 1950 for 'Provincial Government.'] shall appoint a person to fill the vacancy.
