Section 25 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
25. Power of the Committee to make by-laws.
(1)The Committee may make bye-laws not inconsistent with this Act or the rules made thereunder or any other law for-(a)the division of duties among the President, the members and the [Mukhya Karyadhikari] [Substituted by Section 22 of U.P. Act No. VIII of 1964.] of the Committee;(b)the manner in which their decisions may be ascertained otherwise man at the meetings;(c)the procedure and conduct of business at meetings of the Committee;(d)the delegation of powers of the Committee to individual members or to a subcommittee or sub-committees;(e)the books and accounts to be kept at the office of the Committee;(f)the custody and investment of [the Temple fund] [Substituted by Section 22 of U.P. Act VIII of 1964.];(g)the details to be included in or excluded from the budget of the Committee;(h)the time and place of its meetings;(i)the manner in which notice of its meetings shall be given;(j)the preservation of order and the conduct proceedings at meeting and the powers which the President may exercise for the purposes of enforcing its decision;(k)the manner in which the proceedings of its meetings shall be recorded and published.(l)the persons by whom receipts may be granted for moneys paid to the committee;(m)the maintenance of order inside the Temple and regulating the entry of persons therein; and(n)the performance of duties provided in section 23.(2)No bye-laws or cancellation or alteration of a bey-law made by the Committee shall have effect until the same shall have been [published in the prescribed manner] [Substituted by U.P. Act No. VIII of 1964.] and thereafter confirmed by the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.].(3)All bye-laws after they have been confirmed by the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] shall be published in the Official Gazette, and shall thereafter have the force of law.[25A. The date of the commencement of this Act shall in its application to Shri Kedarnath Temple be deemed to be the date of the commencement of Shri Badrinath Temple (Amendment) Act, 1948.] [Inserted by Section 8 of U.P. Act XXX of 1948.]
