Section 31(4) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(4)When a permanent or temporary vacancy occurs in such an office and there is a dispute relating to the right of succession to the office or when such vacancy cannot be filled up immediately or when there is a dispute relating to the personwho is entitled to act as such, the CEO may appoint a person engaged in activities related to worship in the same Devasthanam ,as he may deem fit, to discharge the functions of the Priest or Trustee as the case may be until the disability of the trustee or Priest etc ceases or another hereditary Priest or trustee holds the office for such shorter term as the CEO may direct.Explanation — In any appointment under this sub-section, the CEO shall consider the claims of the succession of the family members of the priest/trustee, if any.
