Section 15(4) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(4)The Committee may, with the approval of the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] from time to time, determine the number, designation, and grade of its officers and servants and the scale of salaries and other remuneration for them and for the Rawal and the Naib Rawal [* * *] [Deleted ibid.].
