Section 20 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
20. State Government's power to cure irregularities.
- Notwithstanding anything contained in these rules in case of an irregularity in the conduct of an election under these rules the State Government may make such order consistent with the Act as may appear to it to be just and proper.Form ANomination Paper(See Rule 7)Nomination of a candidate for election under section 5 of the Uttar Pradesh Shri Badrinath and Shri Kedarnath Temples Act, 1939 (Act No. XVI of 1939).
