Section 21(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
(1)There shall be constituted a fund to be called Mandir-Kosh which shall be vested in and be administered by the Committee and shall consist of,-(a)the income derived from the movable and immovable properties of the Mandir;(b)any offering, gift, donation or contribution; and(c)all moneys received under this Act.
