Section 21 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
21. Inquiry into working of the Board.—
(1)The Trust Fund shall, subject to the provisions of the Income Tax Act, 1961, be utilised or expended by the Committee for all or any of the following purposes, namely :—(a)the maintenance, management and administration of the Temple and the properties of the Trust;(b)the conduct and performance of the rituals, worship ceremonies and festivals in the Temple according to the customs and usages;(c)providing facilities and amenities to the devotees for darshan of the deity and for offering prayers or performing any religious service or ceremony in the Temple;(d)to provide meals to the devotees and to run Annachhatra;(e)for propagating the teaching of Shree Sai Baba;(f)repayment of any sums borrowed by the Committee, with the sanction of the State Government;(g)any sums required to satisfy any judgment, decree or award of any court or tribunal or any authority;(h)the payment of any taxes, rent, compensation, charges and other sums payable by the Trust under any law for the time being in force;(i)development of the properties of the Trust and acquisition of movable or immovable properties for the purposes of the Trust;(j)construction and maintenance of rest houses for the accommodation and use of the devotees; and(k)for fulfilling the duties specified in sub-section (2) of section 17.(1A)Subject to the provisions of sub-section (1), the Trust may, with the previous sanction of the State Government, and subject to such maximum limit and such terms and conditions, as may be specified by the State Government by an order published in the Official Gazette, give grant-in-aid to the Government Departments, Government Corporations, Government Companies or Government undertakings for providing or augmenting infrastructural facilities such as bus terminals, railway station, airport and similar infrastructural facilities, for the convenience of the devotees.(2)After making adequate provisions for the purposes referred to in sub-sections (1) and (1A), if there is a surplus in the Trust Fund, a portion of the surplus being not more than thirty per cent. of the distributable income of the trust, may be utilised and expended by the committee, from time to time for all or any of the following purposes, namely :—(i)with the previous sanction of the State Government for the establishment and maintenance, by a registered public trust or registered society, of any educational institution, sports academy or institute, public library, hospital, dispensary, home for destitutes or physically disabled persons or other charitable or religious institution, or any other non-commercial cultural organisation set up by a registered public trust or registered society involved in the field of art or literature; or(ii)to Shirdi Nagar Panchayat for the improvement and augmentation of local civic services and amenities resulting in improvement of the facilities to the Sansthan:Provided that, there shall be a Security Committee constituted by the State Government for the purposes of this sub-section, comprising of three members under the Chairmanship of a retired Judge of the Bombay High Court, appointed with the prior approval of the Bombay High Court, and two other members selected by the members of the Committee from amongst themselves; and the term of the Scrutiny Committee shall be co-terminus with the term of the Committee:Provided further that, the Scrutiny Committee shall frame regulations for holding and conducting of its meetings and also discharging its functions under this Act, and shall also frame and publish guidelines in consonance with the directions and guidelines issued by the Bombay High Court in Writ Petition No. 2764 of 2003, in the matter of Kewal R. Semlani, laying down the norms for recommendation of the applications received by the Committee from various registered public charitable trusts under the Act, for financial assistance from the Sansthan Trust.
