Section 13 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
13. Officer and meetings of the Committee.
(1)The Committee shall maintain its office at such places as the [State Government] [Substituted by ALO 1950 for 'Provincial Government.'] may fix for the transaction of its business.(2)At the meeting of the Committee [the President or in his absence the Vice-President and in the absence of both one of the remaining members to be elected as chairman at the meeting] [Substituted by Section 11 of U.P. Act No. VIII of 1964.] shall preside.(3)No business shall be transacted at any meeting unless at least [five] members are present.(4)[ Every decision of the Committee shall, except as expressly provided by this Act, be by a majority of votes, and in case of acquality of votes, the person presiding at the meeting shall have a second or casting vote.]
