(1)There shall be constituted a Fund to be called 'Shri Jagannath Temple Fund' which shall be vested in and be administered by the Committee [and save as otherwise provided in this Act, shall consist of] [Substituted vide Orissa Act No. 10 of 1983.] -(a)the income derived from the movable and immovable properties of the Temple;(b)any contributions by the State Government either by way of grant or by way of loan;(c)all fines and penalties imposed under this Act;(d)all recoveries under this Act;(e)any other gifts or contributions made by the public, local authorities or institutions.(2)The said Fund may be utilised for any of the purposes permitted under the Act and for all or any of the following purposes :(a)maintenance (including repairs and reconstruction), management and administration of the Temple and its properties;(b)training of Sevaks to perform the religious worship and ceremonies in the Temple;(c)medical relief, water supply and other sanitary arrangements for the worshippers and the pilgrims and construction of buildings for their accommodation;(d)culture and propagation of the tenets and philosophy associated with Temple of Shri Jagannath;(e)any other work or undertaking for the purposes of the Temple authorised by the State Government, so long as such authorisation subsists; and(f)[ * * *] [Deleted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).]
