Section 11 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
11. Dissolution and supersession of Committee.
(1)If in the opinion of the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] the Committee is not competent to perform, or persistently makes default in performing the duties imposed on it under this Act, or exceeds or abuses its powers, the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] may, after due enquiry, by notification dissolve or supersede the Committee and direct the constitution of another Committee, in accordance with the provisions of this Act.(2)Before issuing a notification under sub-section (1) the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] shall communicate to the Committee the grounds on which they propose to do so, fix a reasonable time for the Committee to show cause against the proposal, and consider its explanation or objections, if any.[(2-A) Without prejudice to the power of the State Government under sub-section (1) the State Government may, on being satisfied that it is necessary in the interest of the Temple and its efficient management, by a notification dissolve, the Committee and direct the reconstitution of another Committee in accordance with the provisions of this Act [* * *] [Added by Section 9 of the U.P. Act No. VIII of 1964.].](3)Where a Committee is dissolved or superseded under this section the State Government shall appoint a person to perform the functions and exercise the powers of the Committee until the constitution of another Committee.[Provided that so far as may be, the other Committee shall be constituted within a period of six months from the date of such dissolution or supersession:] [Inserted by U.P. Act 11 of 1989, vide Section 2(b).]Provided further that consequent upon the dissolution of the Committee by the State Government on June 3, 1986, the other Committee may be constituted by [December 31, 1991] [Substituted by U.P. Act 24 of 1991, vide Section 2, (w.e.f. 11th July, 1991), for 'June 30, 1991'.].(4)The [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] may fix a remuneration for such officer, and the same shall be paid from [the temple fund.] [Substituted by Section 9 of U.P. Act No. VIII of 1964.]
