(1)The Trust Fund shall be utilised by the Committee for all or any of the following purposes:—(i)the maintenance, management and administration of the Temple and the properties of the Trust;(ii)the conduct and performance of the rituals, worship, ceremonies and festivals in the Temple according to the custom and usages;(iii)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;(iv)repayment of any sums borrowed by the Committee, with the sanction of the State Government;(v)any sums required to satisfy any judgement, decree or award of any Court or arbitral tribunal;(vi)the payment of any taxes, rent, compensation, premia, charges and other sums payable by the Trust under any law for the time being in force.
