Section 19(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)Notwithstanding anything contained in sub-section (1), the Executive Officer shall be responsible for the custody of all records and properties of the Devasthan Trust and shall make proper arrangement for collection of offerings, dakshina, bhogs or bhets and the like, whether in cash or kind, made in the Devasthan Trust and he shall have power,-(a)to take disciplinary action against any officer or employee of the Committee;(b)to propose the suspension of any officer or employee of the Committee to the Committee;(c)to grant lease of the lands and buildings which are ordinarily leased out for a period not exceeding one year at a time;(d)to call for tenders for works or for supplies, and accept such tender, when the amount or value thereof does not exceed one lakh rupees;(e)to decide disputes between employees of the Committee ;(f)to dispose of perishable offerings, by auction or otherwise, and credit the sale proceeds to the Trust Fund;(g)to undertake urgent repairs or measures required for safety or convenience of the devotees;(h)to do all other acts and things, including grant of licences, which he is empowered to do by the Committee or under the regulations:Provided that, the exercise of powers under clauses (a), (b) and (c) shall be subject to the directions of the Committee, if any, issued either generally or specially in that behalf.
