Section 6 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
6. Appointment by the Government if no election or nomination.
- If a member is not elected or nominated, as the case may be, within a date fixed by the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] or any other date to which such elections or nominations may have been extended by it, the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] shall appoint a person in the place so left vacant.[* * *] [Deleted by Section 6 of U.P. Act No. VIII of 1964.]
