Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 10 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

10. Result of nomination.

(1)If the number of candidates, who are duly nominated and who have not withdrawn in accordance with Rule 8 exceeds the number of vacancies, votes shall be taken under Rule 12.
(2)If the number of such candidates is equal to or less than the number of vacancies all such candidates shall be declared to be duly elected and the Returning Officer shall report the result in accordance with Rule 14.