Section 7 in The U.P. Shri Badrinath Temples Rules, 1940
7. Qualification of a candidate.
(1)No person who does not profess the Hindu religion and accept the form of worship practised at the Temple shall be eligible for election under this Chapter.(2)A candidate for election under clause (a) of sub-section (1) of Section 5 of the Act shall be a resident of Tehri State, a candidate for election under clause (b) of the said sub-section shall be a resident of the Garhwal District but need not necessarily be a member of the Garhwal District Board and a candidate for election under clause (c) of the said sub-section may not be a member of the Assembly or the Council.
