Section 15(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(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.
