Section 37(2) in The U.P. Shri Badrinath Temples Rules, 1940
(2)The Committee shall-(a)frame a charge and at once give a copy of the charge to the Secretary;(b)record his defence and such evidence as may be necessary;(c)record a finding as to the facts established;(d)embody its order in a resolution; and(e)forward the resolution with the record of the proceeding to the Government.
