Section 10 in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
10. Supervision.
(a)The Devasthan Department will generally be responsible to see that proper use of the grant-in-aid given is made.(b)The Assistant Commissioner, Devasthan will inspect the temples and other religious and charitable institutions within his jurisdiction which are in respect of an annual grant of Rs. 5,000/- and above at least twice a year and will satisfy himself that proper arrangements of Sewa Puja etc. exist therein. He will send a copy of his inspection note to the Commissioner Devasthan Department.(c)The Inspector Devasthan will inspect all such temples and other religious charitable institutions at least once a year which are in receipt of an annual grant-in-aid Of Rs. 500/- and above within his jurisdiction and will see that the grant-in-aid given is properly utilised for the purpose it has been granted, any case of defalcation shall be immediately reported to the Commissioner and Assistant Commissioner Devasthan concerned. All other temples and religious or charitable institutions will be inspected at least once in two years.(d)Physical verification of all movable and immovable properties will be made by the officers of the Devasthan Department at the time of inspection. A certificate to this effect will be invariably be given in the Register concerned.
