Section 7 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
7. Incorporation.
- The committee shall be called the Shri Badrinath [and Shri Kedarnath Temples] [Substituted by Section 6 of U.P. Act XXX of 1948 for (Temple).] Committee. It shall be a body corporate and shall have perpetual succession and a common seal and may be the said name sue and be sued.[8. Terms of office of President and members. - The President, the Vice-President or any other member of the Committee shall, subject to the provisions of sections 10 and 11, hold office for a term ending with the expiration of three years from the date of notification under sub-section (3) of section 5:Provided that the [State Government may by notification in the Gazette, extend] [Substituted by Section 7 of U.P. Act No. VIII of 1964.] the term of the President, Vice-President and other members of the Committee, whether it has already expired or not, for a period not exceeding three months at a time and six months in the aggregate.] [Substituted by Section 3 of U.P. Act No. VIII of 1964.]
