Section 14 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
14. Rawal, Naib Rawal and Secretary.
- The Committee shall appoint a Rawal and a Naib-Rawal for the Temple [and the State Government] [Substituted by Section 12 of U.P. Act No. VIII of 1964.] shall, after consultation with the President of the Committee, appoint a person possessing the prescribed qualifications as Mukhya Karyadhikari, who will be the chief executive officer of me committee:Provided that pending the appointment of a Mukhya Karyadhikari as aforesaid the State Government may after like consultation appoint any person at Antarim Mukhya Karyadikari who shall exercise and discharge all the powers, functions and duties of Mukhya Karyadhikari.
