Section 9 in The U.P. Shri Badrinath Temples Rules, 1940
9. Returning Officer.
- The Returning Officer shall in the case of an election-(a)under clause (a) of sub-section (1) of Section 5 of the Act, be the Secretary of the Tehri State Representative Assembly, or in his absence, any officer performing his duties for the time being;(b)under clause (b) of sub-section (1) of Section 5 of the Act, be the Secretary of the District Board of Garhwal, or in his absence, any person performing his duties for the time being; and(c)under clause (c) of sub-section (1) of Section 5 of the Act, be the Secretary of the Council in elections by the Hindu members of the Council; and the Secretary of the Assembly in elections by the Hindu members of Assembly and in their absence any officer performing their duties for the time being.Nominations
