Section 8 in The U.P. Shri Badrinath Temples Rules, 1940
8. Number to be elected from Tehri State.
- Of the three members of the Committee from the Tehri State under clause (a) of sub-section (1) of Section 5 of the Act, at least one shall be elected by the Tehri State Representative Assembly and the rest shall be nominated by his Highness in such manner as he may deem fit.
