- 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-(a)the up-keep and repair of the temple:(b)the improvement of the temple land:(c)the welfare and safety of the pilgrims; and(d)the proper performance of worship at the temple and pindadan (offering of pindas) on the temple land;(2)to prevent the desecration of the temple or any part thereof or of any image therein;(3)to make arrangements for the receipt and disposal of the offering made in the temple, and for the safe custody of the statements of accounts and other documents relating to the temple or the temple land and for the preservation of the property appertaining to the temple;(4)to make arrangements for the custody, deposit and investment of funds in its hands;and(5)to make provision for the payment of suitable emoluments to its salaried staff.
