Section 11(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(1)If in the opinion of the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] the Committee is not competent to perform, or persistently makes default in performing the duties imposed on it under this Act, or exceeds or abuses its powers, the [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] may, after due enquiry, by notification dissolve or supersede the Committee and direct the constitution of another Committee, in accordance with the provisions of this Act.
