Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Sri Kashi Vishwanath Temple (Amendment) Act, 1997 15 of 1997 CONTENTS 1. Short Title And Commencement 2. Substitution Of Section 16 Of U.P. Act No. 29 Of 1983 Uttar Pradesh Sri Kashi Vishwanath Temple (Amendment) Act, 1997 15 of 1997 An Act further to amend the Uttar Pradesh Sri Kashi Vishwanath Temple Act, 1983 It is hereby enacted in the Forty-eighth Year of the Republic of India as follows :-- 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Sri Kashi Vishwanath Temple (Amendment) Act, 1997. (2) It shall come into force on such date as the State Government may, by notification, appoint in this behalf. 2. Substitution Of Section 16 Of U.P. Act No. 29 Of 1983 :- For Section 16 of the Uttar Pradesh Sri Kashi Vishwanath Temple Act, 1983, the following section shall be substituted, namely :-- "16. Officers of the Temple.-- (1) The State Government shall appoint for the Temple a Chief Executive Officer and may appoint such other officer or officers as it may consider necessary. (2) The conditions of service, including the qualifications for appointment and the salary and allowances payable to the officers appointed under Sub-section (1) shall be such as may be determined by the State Government : Provided that the rights of such officers in respect of salary and other conditions of service shall not be varied to their/his disadvantage after their appointment.".