Section 23 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
23. Duties of the Committee.
- Subject to the provisions of this Act or of any rules made thereunder, 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 me 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] [Substituted by Section 21 of U.P. Act No. VIII of 1964.];(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 buildings 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 me 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] [Substituted ibid.] and the convenience of the pilgrims.
