Section 22(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(2)The [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] may fix remuneration for such officer and the same shall be paid from [the Temple fund] [Substituted by section 20, of U.P. Act VIII of 1964.].
