Section 23 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
23. Vesting of immovable properties of Char Dham Devasthanams covered under this Act
(1)Notwithstanding anything contained in any law for the time being in force, no transfer by exchange, sale, mortgage or in any other manner whatsoever, and no lease of any immovable property belonging to, or given or endowed for the purposes of Char Dham Devasthanams covered under the act shall be made unless it is sanctioned by the CEO after approval from the Board and any transfer made in contravention of this sub-section shall be void and inoperative.(2)In accordance to such sanction, the CEO may be subject to such conditions and directions as he/she may deem necessary regarding the utilisation of the amount raised by the transaction, the investment thereof and in the case of a mortgage may declare regarding discharge of the same within a reasonable period.(3)A copy of the order of the CEO under this section shall be communicated to the trustee and shall be published in such manner as may be prescribed.(4)The trustee may within three months from the date of receipt of a copy of the order or any person having interest may, within three months from the date of publication of the order, prefer an appeal to such authority and in the manner as may be prescribed by the Board, who shall decide the order on merit as the case maybe.
