Section 2(4) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(4)No person who is subject to any disqualification referred to in sub-section (1) of section 10 shall be eligible for membership or for the office of the President or Vice-President of the Committee.] [Substituted by Section 5 of U.P. Act No. VIII of 1964.]
