Section 6(a) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
(a)under clause (b) of sub-section (1) of section 5 of the Act be the Secretary of the Assembly in case of elections by the Hindu members of the Assembly and the Secretary of the Council in case of elections by the Hindu members of the Council and in their absence any officer performing their duties for the time being; and
