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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in The U.P. Shri Badrinath Temples Rules, 1940

(2)In the case of a permanent Secretary the order of punishment shall not be valid unless passed by a resolution supported by not less than two-third of the members, including the President, constituting the Committee. '