UTTAR PRADESH SHRI BADRINATH TEMPLE (AMENDMENT) ACT, 1963

Preamble - UTTAR PRADESH SHRI BADRINATH TEMPLE (AMENDMENT) ACT, 1963

THE UTTAR PRADESH SHRI BADRINATH TEMPLE (AMENDMENT) ACT, 1963[1]

[ Act No. 21 of 1963]

PREAMBLE

An Act to amend the U.P. Shri Badrinath Temple Act, 1939 (U.P. Act No. XVI of 1939)

Whereas the Uttar Pradesh Shri Badrinath Temple (Amendment) Ordinance, 1963 (U.P. Ordinance No. III of 1963), was promulgated by the Governor under Article 213 of the Constitution of India;

And whereas it is necessary and expedient that the said Ordinance be replaced by an Act of Legislature;

It is hereby enacted in the Fourteenth Year of the Republic of India as follows:

 

Section 1 - Short title

This Act may be called the Uttar Pradesh Shri Badrinath Temple (Amendment) Act, 1963.

 

Section 2 - Amendment of section 8 of U.P. Act XVI of 1939

In section 8 of the U.P. Shri Badrinath Temple Act, 1939, the full-stop at the end shall be substituted by a colon and the following shall thereafter be added as a proviso:

"Provided that the State Government may, by notification in the Gazette, extend the term of the members and the President of the Committee, whether it has already expired or not, for a period not exceeding three months at a time and six months in the aggregate."

 

Section 3 - Repeal of U.P. Ordinance No. III of 1963

The Uttar Pradesh Shri Badrinath Temple (Amendment) Ordinance, 1963 , is hereby repealed and the provisions of sections 6 and 24 of the U.P. General Clauses Act, 1904 (U.P. Act No. I of 1904), shall apply as if it were an enactment repealed and re-enacted by an Uttar Pradesh Act.