Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Shri Badrinath Temple (Sanshodhan) Adhiniyam, 1964 8 of 1964 CONTENTS 1. Short Title 2. Section 2 3. Section 3 4. Section 4 5. Section 5 6. Section 6 7. Section 7 8. Section 8 9. Section 9 10. Section 10 11. Section 11 12. Section 12 13. Section 13 14. Section 14 15. Section 15 16. Section 16 17. Section 17 18. Section 18 19. Section 19 20. Section 20 21. Section 21 22. Section 22 23. Section 23 24. Section 24 25. Transitory Provision 26. Repeal And Saving Uttar Pradesh Shri Badrinath Temple (Sanshodhan) Adhiniyam, 1964 8 of 1964 AN ACT to amend the U.P. Shri Badrinath Temple Act, 1939 1. Published in U.P. Gazelle, dated August, 24, 1940, Pt. I-A, pp. 522- 525 under Notification No. 961/XVI (P.H.)-H.C.E., dated August 22, 1940. 1. Short Title :- This Act may be called the Uttar Pradesh Shri Badrinath Temple (Sanshodhan) Adhiniyam, 1964. 2. Section 2 :- Section 2 to 24 Sections containing provisions amending the principal Act have been incorporated in the principal Act. 3. Section 3 :- 4. Section 4 :- 5. Section 5 :- 6. Section 6 :- 7. Section 7 :- 8. Section 8 :- 9. Section 9 :- 10. Section 10 :- 11. Section 11 :- 12. Section 12 :- 13. Section 13 :- 14. Section 14 :- 15. Section 15 :- 16. Section 16 :- 17. Section 17 :- 18. Section 18 :- 19. Section 19 :- 20. Section 20 :- 21. Section 21 :- 22. Section 22 :- 23. Section 23 :- 24. Section 24 :- 25. Transitory Provision :- The post of Secretary specified in the principal Act is abolished with effect from the date of promulgation of the Uttar Pradesh Shri Badrinath Temple (Sanshodhan) Adhyadesh, 1964 (U.P. Ordinance No. 1 of 1964) and the person holding office as such immediately before the said date who shall have ceased to hold the post in consequence of the promulgation of the said Ordinance shall be paid three months salary as compensation from the "Temple fund" as defined in the principal Act as amended by this Act. 26. Repeal And Saving :- (1) The Uttar Pradesh Shri Badrinath Temple (Sanshodhan) Adhyadesh, 1964, is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken by or under the said ordinance shall be deemed to have been done or taken by or under this Act as if this Act had commenced on the 5th day of January, 1964.