Section 19 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
19. Rights of Purohits and other persons.
- All rights of the Purohits and other rights holders of the Chadawa shall stand extinguished from the date of commencement of this Act:Provided that the Governor (Chairman of the Board) may appoint a Tribunal, which after giving personal hearing to the Purohits and other rights holders of the Chadawa and the representatives of the Board shall recommend compensation to be paid by the Board in lieu of the extinction of their rights. While making its recommendations of the Board, the Tribunal shall have due regard to the income, which the rights holders had been deriving before the date of commencement of this Act. The Board shall examine the recommendations forwarded to it by the Tribunal and take such decision, as it may deem appropriate. The decision of the Board shall be final.Provided further that where a rights holder surrenders his right to compensation and offers himself for employment to the Board, the Board shall cause his suitability for such employment to be adjudged and may offer him employment in case he is found suitable by the Selection Committee to be appointed for the purpose subject to the right holder giving an undertaking to abide by the administrative and disciplinary control of the Board in accordance with the bye-laws framed by the Board.
