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THE UTTAR PRADESH SHRI BADRINATH & SHRI KEDARNATH TEMPLES ACT, 1939
THE UTTAR PRADESH SHRI BADRINATH & SHRI KEDARNATH TEMPLES ACT, 1939
CONTENTS
SECTIONS
1. Short title and commencement.
2. Act to override Act XX of 1863, etc.
3. Definitions
4. Vesting of property.
5. The Committee.
6. Appointment by the Government if no election or nomination.
7. Incorporation
8. Terms of office of President and members.
9. [Omitted]
10. Power of Government to remove the President or members of the Committee.
11. Dissolution and supersession of Committee.
12. Filling of vacancies.
13. Officer and meetings of the Committee.
14. Rawal, Naib-Rawal and Secretary.
15. Officers and servants of the Committee, their appointment and punishment etc.
15-A. Temple functionaries to be public servants.
16. Liability of members.
17. Alienation of movable and immovable property.
18. Limitation of borrowing power.
19. Audit.
20. Administration report.
21. Power of Government to call for information and accounts.
22. Inspection
23. Duties of the Committee.
24. Bar to suit or proceedings.
25. Power of the Committee to make by- laws.
25-A
26 Power of Government to make rules.
27.[Deleted]
An Act to provide for the better administration and governance of the Shri Badrinath Temple and its endowments [Inserted by U.P. Act No. VII of 1964.] [and Shri Kedarnath Temple and their endowments].
Preamble--Whereas it is expedient to provide for the better administration and Governance of the Shri
Badrinath Temple and its endowments [and Shri Kedarnath Temple and their endowments]
It is hereby enacted as follows:
Statement of Objects and Reasons – The extracts reproduced as under:
“The Badrinath Temple which is one of the foremost sacred places of Hindu pilgrimage in India is situated in the Garhwal district on the heights of the Himalayas. Under the scheme of 1899 at present in force its management is in the hands of the Rawal, while the Tehri Durbar is invested with certain supervisory power. The defective nature of the scheme has been the source of constant friction between the Rawal and the Tehri Durbar. As a result, supervisions of the temple has suffered, its income has been squandered and the convenience of the pilgrims has been neglected. The unsatisfactory condition of the temple which has existed for a long time was specially brought to the notice of Government by the Hindu Religious and Charitable Endowments Committee in 1928. Since then public agitation has been continually pressing for reform in its management. The Bill who is now introduced seeks to remove the chief defects of the present scheme. It restricts the Rawal to his priestly duties and places the secular of management. The bill which is now introduced seeds to remove the chief defects of the present scheme. It restricts the Rawal to his priestly duties and places the secular of management of the temple in the hands of a small Committee which would be partly nominated. It preserves at the same time the traditional control of the Tehri Durbar ; while adequate powers have been served for Government to guard against mismanagement by the Committee. [Vide Gazette, 1939, Part VII-A,p.17].
1. Short title and commencement.-(1) This Act may be called the united provinces Shri Badrinath [Inserted by U.P. Act No. VIII of 1964.] [and Kedarnath] Temples Act, 1939.
2. It shall come into force on such date [Came into force on April 15, 1940. See No. 172/XVI-(P.H)-11.C.E.,dated February 27,1940 in Gazette 1940 pt. I,p. 133.] as the [Subs. By the ALO 1950 for ‘Provincial Government’] [State Government] may by notification in the Gazette appoint in this behalf.
Notes
(1) Application-Extent of- The Act was extended and applied to the merged estate of Banaras and Tehri of Garhwal by Banaras (Application of Laws) Order, 1949 and by Tehri Garhwal (Application of Laws) Order, 1949.
(2) Enforcement- The Act came into force with effect from April 15, 1940 by Notification No. 172 XVI-(P.H.)-II-CE, dated 27-2-1940, published in U.P. Gazette, Part I, p. 133.
2. Act to override Act XX of 1863, etc.- This Act shall have effect notwithstanding anything to the contrary contained in the Religious Endowments Act, 1863, or in any scheme of management framed by the court before the passing of this Act or in any decree, custom or usage:
[Subs. By the ALO 1950 for ‘Provincial Government’.] [Provided that the Committee may with the previous sanction of the [Subs. For the following proviso by section 2 of U.P. Act IV of 1941 :] [State Government] on a claim preferred within one year of the commencement of this Act, give such recognition and effect to any decree, custom or usage relating to the Shri Badrinath Temple [Ins. By section 2 of U.P Act XXX of 1948.] [or Shri Kedarnath Temple] and [Subs. by ibid. For the word “its”.] [their] endowments as it may deem fit, and may, at the same time provide that such decree, custom or usage shall have effect subject to such exceptions or modifications as it may direct. Any orders passed by the Committee under this proviso may with the previous sanction of the [Subs. by the ALO 1950 for “Provincial Government”.] [State Government] at any time be varied, modified or rescinded].
[Subs. by section of U.P Act No. VIII of 1964.] 3. Definitions.- In this Act unless there is anything repugnant in subject or context-
(a) ‘Committee’ means the Shri Badrinath and Shri Kedarnath Temples Committee constituted under this Act;
(b) ‘Endowment’ means all property, movable or immovable belonging to, or given or endowed for the maintenance or improvement or additions to or worship in the Temple or for the performance of any service or charity connected there with and includes the idols is installed therein, the premises of the Temple and gifts of property made to anyone within the precincts of the Temple;
(c) ‘Temple fund’ means the Endowment and includes all sums received by or on behalf of, or for the time being held for the benefit of the Temple, and also include all the endowments which have been or may hereafter be made of the Temple or any other deity thereof in the name of any person or for the convenience, comfort or benefit of the pilgrims thereto, as well as all offerings made to, any of the deities comprised in the Temple;
(d) ‘The Temple’ means the temple of Shri Badrinath and the Temple of Shri Kedarnath in district Chamoli and includes, in the caseof the temple of Shri Badrinath, other temples within its premises comprising survey numbers 223,
“Provided that the Committee may, with the previous sanction of the Provincial Government; within one year of the commencement of this Act, recognize and give effect to, or at any time after the commencement of this Act cancel the recognition and effect of such decree, custom may usage relating to Shri Badrinath and its endowments as the Committee in their discretion may usage relating to Shri Badrinath and its endowments as the Committee in their discretion may deem fit and in giving such recognition and effect the Committee may direct that the said decree, custom or usage shall have effect subject to such exceptions or modifications as they may think fit to make.”
224, 225, 226 227, 228, 368, 369, and 370 of the survey of the year 1930-31 of village of Badrinath in Patti Talla Pain Khanda then district Garhwal, including Shri Lakshmiji Temple, the images of Garur, Hanumanji, Ghantakaran and all other minor images situated within the said survey numbers and also all appurtenant and subordinate temples and shrines mentioned in Schedule I, and in the case of the temple of Shri Kedarnath the appurtenant and subordinate temples and shrines mentioned in Schedule II, and also includes, in the case of either, any additions which may be mace therto after the commencement of this Act;
(e) ‘Prescribed’ means prescribed by rules made by the State Government under this Act; and
(f) ‘Scheme’ means a scheme of management settled by a court under the provisions of section 92 of the Code of Civil Procedure, 1908.]
Notes
(a) Endowments-Nature of- The word “endowment” as in the Section means and implies religious and public endowments. In order to determine whether a particular is a endowments, public or private one will have to see first that the idol is installed in the precinct of the residential accommodations but it is in some distance from the residential accommodation of the vacant site in an open place;
secondly, they are installed on the pedental permanently in the temple and lastly that the ‘Puja’ is performed by a ‘Pujari’ or ‘archak’ who has been appointed for the purpose from time to time. [Deoki Nandan v. Murlidhar, AIR 1957 SC 133].
The question is a question mixed of law and of fact. [Ram Sarup Desji vs. S.P, Sahi, AIR 1959 SC 951; See also Narshima vs. Venkatalingam], ILR 50 Mad. 687 (FB); [Iswar vs. Brijonath, AIR 1937 PC 85.]
(b) Power of Court-Scope of.- Where a scheme has been sanctioned by a Court, it cannot be varied or set aside by any other court than the Court which sanctioned it.[Suraj Gir v. Brahama Narain, 1945 All. LJ 486; See also Kalimata Thakurani v. Fiwandhan. AIR 1962 SC 1329]
[4. Vesting of property.-]- The ownership of the temple fund shall vest in the deity of Shri Badrinath of Shri Kedarnath as the case may be, and the committee shall be entitled to its possession],
[5. The Committee.-(1)] the administration and the governance of the Temple and the Temple fund shall vest in a committee which shall be comprised as follows:
(a) [* * * *]
(b) [Three persons to be elected by the Hindu members of the Uttar Pradesh legislative Assembly and [Three] person to be elected by the Hindu members of the Uttar Pradesh Legislative Council;
(c) One person residing in the district of Garhwal to be elected by the Hindu members of the Zila Parishad of that district;
(d) one person residing in the district of Tehri Garhwal to be elected by the Hindu members of the Zela Parishad of that district;
(e) one person residing in the district of Chamoli to be elected by the Hindu members of the Zila Parishad of Chamoli and for so long as there is no Zila Parishad in Chamoli to be nominated by the collector of that district;
(f) one person residing in the district of Uttar Kashi to be elected by the Hindu members of the Zial Parishad to Uttar Kashi and of so long as there is no Zila Parishad in Uttar Kashi to be nominated by the collector of that district; and
(g) the President of the Committee and [ten member and a Vice Chairman] to be nominated by the State Government.
[The State government may nominate such officers of the Government as members as it may dee, necessary.]
(2) The State Government may appoint any member of the Committee as Vice-President thereof.
The Vice President shall exercise such powers as may, with the previous approval of the State Government; be delegated to him by the President;
(3) The Constitution of the Committee shall be notified by the State Government in the official Gazette;
Provided that the State Government may notify the Constitution of the Committee at any time after the President and not less than eight members of the Committee have been elected or nominated, as the case may be, and the Committee so constituted shall be deemed to be a constituted Committee.
(4) No person who is subject to any disqualification referred to in sub-section (1) of section 10 shall be eligible for membership or for the office of the President or Vice-President of the Committee.
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] or any other date to which such elections or nominations may have been extended by it, the 1 [State Government] shall appoint a person in the place so left vacant.
[* * *]
7. Incorporation. –The committee shall be called the Shri Badrinath [and Shri Kedarnath Temples] Committee. It shall be a body corporate and shall have perpetual succession and a common seal and may be the said name sue and sued.
NOTES
Committee.-A committee constituted under the provisions of this Act is a body corporate by virtue of section 7 and as such it can acquire and hold property. It can sue others and can be sued by others in its own name. [Nrs. Bacha P. Guzdar v. Comm r. I.T., AIR 1955 SC 74.]
It has power to do things and works incidental to the purpose of the. Business but not beyond that. [Dunde Harbour Trustees v. D.J. Nicol. 1915 SC 550]
[8. Terems of office of president and members.- The President the Vice-President or any other member of the Committee shall, subject to the provisions of sections 10 and 11 hold office for a term ending with the expiration of three years from the date of notification under sub-section (3) of section 5:
Provided that the State Government may by notification in the Gazette, extend the term of the President, Vice-President and other members 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.]
9. [* * *]
10. Power of Government to remove the President or members of the Committee.-(1) [The State Government may remove, or pending proceeding for removal,. Suspend, the President, the Vice-President or any other members of the Committee on his incurring any of the following disqualifications]:
(a) that he has been convicted [* * *] of any offence which, in the opinion of the 4[State Government], involves moral turpitude;
(b) that he is of unsound mind or a deaf mute or suffers from contagious leprosy;
(c) that he has applied to be adjudged or been adjudged insolvent;
(d) that he has been guilty of corruption or misconduct in the administration of the Temple [* * *]
(e) that he has ceased to profess the Hindu religion and faith in the form of worship practiced at the Temple;
(f) that he has absented himself from more than three consecutive meetings of the Committee and is unable to explain such absence to the satisfaction of the Committee;
(g) that being a legal practitioner he has acted or appeared on behalf of any person against the Committee in any legal proceedings;
(h) that he is a paid employee of the Temple; or
[(i) that he has in the opinion of the State Government, acted in the manner prejudicial to the interest of the Temple.]
(2) No member shall be removed under this section unless he has been given [an opportunity of submitting an explanation in respect of the grounds alleged against him.]
NOTES
(a) Scope.- Section 10 gives power to the State Government of removing the president and the Vice-President of other members of the Committee [see Abdul Jabbar v. State of J &k. AIR 1957 SC 281.]
(b) Unsound mind.- It is not the lack of ordinary intelligence that renders a person of unsound mind. [Telley v. Jones, AIR 1934 All; 273]. It is that the person concerned must be wholly so linked and affected by irrationality that he is incapable of understanding the nature of valid contracts, he will be a person of unsound mind.
11. Dissolution and super session of Committee.-(1) If in the opinion of the [State Government] the Committee is not competent to perform, or persistently makes default in performing the duties imposed on it under this Act, or exceeds or abuses its powers, the [State Government] may, after due enquiry, by notification dissolve or supersede the committee and direct the constitution of another Committee, in accordance with the provisions of this Act.
(2) Before issuing a notification under sub-section (1) the [State Government] shall communicate to the Committee the grounds on which the ‘propose to do so, if a reasonable time of the Committee to show cause against the proposal, and consider its explanation or objections, if any.
[2-A) Without prejudice to the power of the State Government under subsection (1) the State Government may, on being satisfied that it is necessary in the interest of the Temple and its efficient management, by a notification dissolve, the Committee and direct the reconstitution of another Committee in accordance with the provision of this Act [* * *]
(3) Where a Committee is dissolved or superseded under this section the State Government shall appoint a person to perform the functions and exercise the powers of the committee until the constitution of another Committee.
[Provided that so far as may be, the other Committee shall be constituted within a period of six months from the date of such dissolution or super session:
Provided further that consequent upon the dissolution of the Committee by the State Government on June 3, 1986, the other Committee may be constituted by [December 31, 1991].
(4) The [State Government ] may fix a remuneration for such officer, and the same shall be paid from [the temple fund].
12. Filling of vacancies. (1) Casual vacancies in the office of the President, [the Vice-President] and members of the Committee shall be filled in the same way as provided section 5.
(2) The term of the President [the Vice-President] or a member appointed as the case may be to fill a casual vacancy shall expire on the day on which the term of the President [the Vice-President] or member in whose vacancy the appointment has been made would have expired.
(3) Nothing done by the Committee shall be invalid by reason of there being a casual vacancy.
(4) If to member is elected or nominated within three months of the occurrence of a [casual] vacancy, the [State Government] shall appoint a person to fill the vacancy.
13. Officer and meetings of the committee.- (1) The Committee shall maintain its office at such places as the [State Government] may fix for the transaction of its business.
(2) At the meeting of the Committee [the President or in his absence the Vice President and in the absence of both one of the remaining members to be elected as chairman at the meeting] shall preside.
[(4) Every decision of the Committee shall, except as expressly provided by this Act, be by a majority of votes, and in case of actuality of votes, the person presiding at the meeting shall have a second or casting vote.]
14. Rawal, Naib Rawal and Secretary.- The committee shall appoint a Rawal and a naib-Rawal for the Temple [and the State Government] shall, after consultation with the president of the committee, appoint a person possessing the prescribed qualification as Mukhya Karyadhikari, who will be the chief executive officer of the committee:
Provided that pending the appointment of a Mukhaya Karyadhikari as aforesaid the State Government may after like consultation appoint any person at Antarim Mukhya Karyadikdari who shall exercise and discharge all the powers, function and duties of Mukhya Karyadhikari.
15. Officers and servants of the Committee, their appointment and punishment etc.-
(1) [* * *]
(2) On the occurrence of a vacancy in the office of Rawal the committee shall [except when for reasons to be recorded in writing it decides otherwise] appoint the Naib_Rawal as the Rawal.
(3) The Rawal and Naib-Rawal shall perform such functions and shall have such powers as may be prescribed by the Committee.
(4) the Committee may, with the approval of the [State Government] from time to time, determine the number, designation, and grade of its officers and servants and the scale of salaries and other remuneration for them and for the Rawal and the Naib Rawal [* * *]
[(5) The president of the Committee, shall, except as expressly provided by this Act or the rules made there under and subject to the by-laws made under this Act have the power to appoint and transfer officers and servants of the Committee other than the Rawal and Naib-Rawal and may fine, reduce, suspend, remove or dismiss them for breach of discipline, for carelessness, unfitness, neglect of duty, or misconduct, or for other sufficient cause:
Provided that in the case of servants whose pay is more than Rs. 100 per mensem, the powers mentioned in this sub-section shall be exercised by the Mukhya Karyadhikari. The orders of the President punishing any officer or servant under this sub-section shall be appeal able to the Committee, and the order of the Mukya Karyadhikari punishing any servant under this sub-section shall be appeal able to the President, within thiry days of the communication of the order to the person punished.
[(6) The Committee shall have the power to remove or otherwise punish the Rawal or Naib-Rawal]:
Provided that the President may, in exceptional circumstances, for reasons to be recorded, suspend the Rawal or the Naib-Rawal and report the action taken to the committee at its next ensuing meeting and the Committee may there upon take such action as it may deem fit:
Provided further that the Rawal or the Naib-Rawla may appeal to the State Government within thirty days, or such further time as the State Government may, for sufficient cause, allow, of a resolution, of the committee removing him, and the State Government may pass such orders there on as it may deem fit and such orders shall be final.]
[15-A. Temple functionaries to be public servants.- The president, the Vice-President and other members, the Mukhya Karyadhikari, the Antarim Mukhya Karyadhikari, and the Rawal, the Naib-Rawal and other officers and servants of the committee shall, while acting or purporting to act in pursuance of the provisions of this Act or any rule, bye-law or order made there under, be deemed to be public sevants within the meaning of section 21 of Indian Penal Code.
16. Liability of members.- Every member of the committee shall be liable for the loss, waste or misapplication of [the temple fund], or such loss, waste or misapplication is a direct consequence of his willful act or omission while a member, and a suit for compensation may be instituted against him either by the committee or by the Government.
17. Alienation of movable and immovable property.- No jewelleries or other valuable property of a non-perishable nature [forming part of the temple fund] shall be transferred without the previous sanction of the Committee and if the value of the property is more than rupees one thousand, the previous approval of the [State Government] shall also be necessary.
[(2) No land or other immovable property held on mortgage, lease or otherwise by the Committee on behalf of the Temple] shall be leased for more than five years or mortgaged, sold or otherwise alienated except with the previous sanction of the committee and the [State Government].
18. Limitation of borrowing power.- The Committee shall have no power to borrow money [or land] [* * *] except with the previous sanction of the [State Government].
19. Audit.- The [State Government] shall every year appoint an auditor to audit the accounts of the Temple and its endowments, and fix his remuneration which shall be paid to such auditor from [the Temple fund]. The auditor shall submit his report to the Committee and send a copy of it to the [State Government] which may issue such directions thereon as it may deem fit, and the Committee shall carry out such directions.
20. Administration report.- The Committee shall annually submit to the [State Government] a report on the administration of the affairs of the Temple at such time as the [State Government] may prescribe.
21. Power of Government to call for information and accounts.- The [State Government ]shall have power to call for such information and accounts as may in their opinion be necessary for reasonably satisfying themselves [that the Temple and the Temple fund are properly managed, maintained and administered] and the Committee shall, on such requisition, furnish forthwith such information and accounts to the [State Government]. The [State Government] may issue such directions to the committee, as they may deem fit and the Committee deem carry them out.
22. Inspection.- (1) The [State Government] may depute and officer to inspect any movable or immovable property, record, correspondence, plans, accounts, and other documents relating to the Temple. The Committee and its employees shall be bound to afford facilities to such officer for inspection.
(2) The [State Government] may fix remuneration for such officer and the same shall be paid from [the Temple fund].
23. Duties of the Committee.- Subject to the provisions of this Act or of any rules made there under, it shall be the duty of the committee:
(1) to arrange for the proper performance of worship at the Temple;
(2) to provide facilities for the proper performance of worship by the pilgrims:
(3) to make arrangements for the safe custody of the funds, valuable security and jewelleries and for the preservation of [the Temple fund];
(4) to ensure that the funds of the endowment are spent according to the wishes, so far as may be known, of the donors;
(5) to undertake for the benefit of the worshippers and pilgrims
(a) the construction of building for their accommodation;
(b) the construction of sanitary works; and
(c) the improvement of means of communication;
(6) to make suitable arrangements for the imparting of religious instruction and general education;
(7) to make-provision for medical relief of worshippers and pilgrims;
(8) to make provision for the payment of suitable emoluments to its salaried staff;
(9) to do all such things as may be incidental and conducive to the efficient [management, maintenance and administration of the temple and Temple fund and the convenience of the pilgrims.]
24. Bar to suit or proceedings.- No suit or proceeding shall lie in any court against the [State Government] for anything done or purported to be done by it under the provisions of this Act.
25. Power of the Committee to make by-Laws.-(1) The Committee may make bye-laws not inconsistent with this Act or the rules made there under or any other law for-
(a) the division of duties among the President, the members and the [Mukhay Karyadhikari] of the committee;
(b) the manner in which their decisions may be ascertained otherwise than at the meetings;
(c) the procedure and conduct of business at meetings of the committee;
(d) the delegation powers of the Committee to individual members or to a subcommittee or subcommittees;
(e) the books and accounts to be kept at the office of the Committee;
(f) the custody and investment of [the temple fund];
(g) the details to be included in or excluded from the budget of the Committee;
(h) the time and place of its meetings;
(i) the manner in which notice, of its meeting shall be given.
(j) the preservation of order and the conduct proceedings at meeting and the powers which the President may exercise for the purpose of enforcing its decision;
(k) the manner in which the proceedings of its meetings shall be recorded and published;
(l) the persons by whom receipts may be granted for moneys paid to the committee;
(m) the maintenance of order inside the Temple and regulating the entry of persons therein; and
(n) the performance of duties provided in section 23.
(2) No bye-laws or cancellation or alteration of a bye-law made by the committee shall have effect until the same shall have been [published in the prescribed manner] and there after confirmed by the [state Government].
(3) All bye- laws after they have been confirmed by the [State Government] shall be published in the official Gazette, and shall thereafter have the force of law.
[25. A. The date of the Commencement of this Act shall in its application to Shri Kedarnath Temple be deemed to be the date of the commencement of Shri Badrinath Temple (Amendment) Act, 1948]
26. Power of Government to make rules.-(1) The [State Government] may make [rules] consistent with this Act to carry out its purposes.
(2) In particular and without prejudice to the generality of the foregoing powers, such rules may provide for
(a) all matters expressly required or allowed by this Act to be provided for by rules;
(b) election of members, the tribunal to decide election dispute and the procedure to be followed by it;
(c) budgets, returns, accounts, reports, and any other information to be submitted by the committee;
(d) the qualifications for officers and servants of the Committee, the establishment of a provident fund for them and generally the conditions of their service;
(e) the grant of leave and travelling allowances to the officers and servants of the Committee, including the Rawal, the Naib Rawal and the [Mukhay Karyadhikari];
(f) the payment of remuneration or travelling allowances to [the President] Vice President and other members] of the Committee when travelling on business connected with the affairs of the Committee; provided that the remuneration or travelling allowance shall in no case exceed that allowed to the members of the [State] Legislature;
(h) [* * *]
(3) The Government may be notification delegate to any authority subordinate to it any one or more of the powers conferred by this Act.
(4) The powers to make rules under this section shall be subject to the condition of previous publication
27. [* * *]
[SCHEDULE I]
(1) Shri Shankaracharya Temple at Badrinath.
(2) Shri Adi Kedareshwar Temple at Badrinath.
(3) Shri Ballabhacharara Temple at Badrinath.
(4) Taptakund, the tank and the spring at Badrinath.
(5) Brahmakapal, the Shila and the compound (Parikrama) at Badrinath.
(6) Matamurti Temple at Badrinath.
(7) Yogbadri Temple at Pandukeshwar.
(8) Bhavishya Badri Temple at Subhain.
(9) Nirishinha Temple at Joshimath
(10) Basudeo Temple at Joshimath.
(11) Shri Durga Temple at Joshimath.
(12) Rajeshwari Temple at Joshimath.
(13) Mahadev Temple at Joyteshwar.
(14) Bhaktabatsal Temple at Jyoteshwar.
(15) Narayan Temple at Vishnuprayag.
(16) Sitadebi Temple at Chain.
(17) Bridhabadri Temple at Animath.
(18) Dhyanbadri Temple at Urgam.
(19) Shri Nrisingh Temple at Pakhi,
(20) Shri Nrisingh Temple at Darmi.
(21) Shri Lakshminarayan Temple at Nandprayag.
(22) Shri Lakshminarayan Temple at Kulsari.
(23) Shri Lakshminarayan Temple at Dwarahat, Almora.
(24) Shri Lakshminarayan Temple at Gudari, Almora.
(25) Shri Lakshminarayan Temple at Bayala, Almora.
(26) Panch Shilas within the Badrinath Puri.
(27) Panch Dharas within the Badrinath Puri.
(28) Dharamshila within the Parikarama of Shri Badrinath Temple.
(29) Basudhara and Dharamshila at the bottom of the fall at Basudhara.
-------------
[SCHEDULE II]
[See clause (a) of Section 3]
(1) Udak Kund at Kedarnath.
(2) Minor temples within the precincts of Shri Kedarnath temple;
(3) The temple of Shri Vishwanath Ji at Guptakshi.
(4) Minor temples within the precincts of temples of Shri Vishwanath Ji at Guptakshi.
(5) The temple of Shri Usha at Ukhimat.
(6) The temple of Shri Barahi at Ukhimat.
(7) The temple of Shri Madmasheshwar at Madmasheshwar.
(8) The temple of Shri Maha Kali at Kalimath.
(9) The temple of Shri Mahalaxmi at kalimath.
(10) The temple of Shri Maha Saraswati at Kalimath.
(11) The temple of Shri Gauri Mayi at Gaurikund.
(12) The temple of Shri Narain at Trijunginarain.
(13) Minor temples within the precints of the temple of Shri Narain at Trijunginarain.
(14) The temple of Shri Tunganath at Tunganath.
(15) The temple of Shri Trunganath at Makku.
(16) The temple of Shri Kalshila at Kalshila.
------------------
(3) Shri Ballabhacharaya Temple at Badrinath.
(4) Taptakund, the tank and the spring at Badrinath.
(5) Brahamkapal, the Shila and the compound (Parikrama) at Badrinath.
(6) Matamuri Temple at Badrinath.
(7) Yogbadri Temple at Pandukeshwar.
(8) Bhavishya Badri Temple at Subhain.
(9) Nirishinha Temple at Joshimath.
(10) Basudeo Temple at Joshimath.
