(1)[Subject to such directions as may be issued from time to time by the Executive Committee, the Chief Executive Officer] [Substituted by Rajasthan Act 18 of 1966.] shall be responsible for the custody of all the records and properties of the temple and shall arrange for the proper collection of the offerings made in the temple.(2)He shall have power-(i)to lease out for a period not exceeding three years the lands and buildings of the temple, which are ordinarily leased out, and(ii)to call for tenders for works or supplies and accept such tenders when the amount or value thereof does not exceed five thousand rupees.(3)The Chief Executive Officer may, in cases of emergency, direct the execution of any work or the doing of any act which is not provided for in the budget for the year and the immediate execution or doing of which is in his opinion, necessary for the preservation of the properties of the temple or for the service or safety of the pilgrims resorting thereto, and may further direct that the expenses of executing such work or doing such act shall be paid from the funds of the temple. In every such case the Chief Executive Office shall forthwith report to the Board the action so taken and the reason therefor.(4)The Chief Executive Officer shall perform such other duties and exercise such other powers as may be prescribed or as may be delegated to him by the Board.
