Section 15 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
15. Officers and servants of the Committee, their appointment and punishment etc.
(1)[* * *] [Deleted by Section 13 of U.P. Act No. VIII of 1964.](2)On the occurrence of a vacancy in the office of Rawal, the Committee shall [except when for reasons to be recorded in writing it decides otherwise] [Inserted by section 13 of the U.P. Act VIII of 1964.] appoint the Naib-Rawal as the Rawal.(3)The Rawal and Naib-Rawal shall perform such functions and shall have such powers as may be prescribed by the Committee.(4)The Committee may, with the approval of the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] from time to time, determine the number, designation, and grade of its officers and servants and the scale of salaries and other remuneration for them and for the Rawal and the Naib Rawal [* * *] [Deleted ibid.].(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.](6)[ The Committee shall have the power to remove or otherwise punish the Rawal or Naib-Rawal:Provided that the President may, in exceptional circumstances, for reasons to be recorded, suspend the Rawal or the Naib-Rawal and report the action taken to the Committee at its next ensuing meeting and the Committee may thereupon take such action as it may deem fit:Provided further that the Rawal or the Naib-Rawal may appeal to the State Government within thirty days, or such further time as the State Government may, for sufficient cause, allow, of a resolution, of the Committee removing him, and the State Government may pass such orders thereon as it may deem fit and such orders shall be final.] [Substituted by section 13 of U.P. Act VIII of 1964.][15A. Temple functionaries to be public servants. - The President, the Vice-President and other members, the Mukhya Karyadhikari, the Antarim Mukhya Karyadhikari, and the Rawal, the Naib-Rawal and other officers and servants of the Committee shall, while acting or purporting to act in pursuance of the provisions of this Act or any rule, bye-law or order made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.] [Added by section 14, ibid.]
