Section 16 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
16. Tribunals.
- The tribunal for deciding a dispute relating to an election under the Act shall, in the case of an election-(a)under clause (b) of sub-section (1) of section 5 of the Act be such authority as the State Government may appoint; and(b)under clauses (c), (d), (e) and (f) of sub-section (1) section 5 of the Act the Commissioner of Kumaon or Uttarakhand Division as the case may be.
