Section 6 in The U.P. Shri Badrinath Temples Rules, 1940
6. Voters.
- The voters shall, in the case of an election-(a)under clause (a) of sub-section (1) of Section 5 of the Act, be the Hindu members of the Tehri State Representative Assembly;(b)under clause (b) of sub-section (1) of Section 5 of the Act, be the Hindu members of the District Board of Garhwal; and(c)under clause (c) of sub-section (1) of Section 5 of the Act, be the Hindu members of the Council or the Assembly according as the election is by the Hindu members of the Council or the Assembly.
