21. Powers and duties of [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).].
(1)[Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] shall be the Secretary of the Committee and its Chief Executive Officer and shall, subject to the control of the Committee, have powers to carry out its decision in accordance with the provisions of this Act.(2)Notwithstanding anything in Sub-section (1) or in Section 5 [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] shall be responsible for the custody of all records and properties of the Temple, and shall arrange for proper collections of offerings made in the Temple and shall have power -(a)to appoint all officers and employees of the Temple;(b)to lease out for a period not exceeding three years at a time the lands and buildings of the Temple which are ordinarily leased out;(c)to call for tenders for works or supplies and accept such tenders when the amount or value thereof does not exceed [fifty thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).];(d)to order for emergency repairs;(e)to specify, by general or special orders, such conditions and safeguards as he deems fit, subject to which any sevak, officeholder or [Employee] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] shall have the right to be in possession of jewels or other valuable belongings of the Temple;(f)to decide disputes relating to the collection, distribution or apportionment of offerings, fees and other receipts in cash or in kind received from the members of the public;(g)to decide disputes relating to the rights, privileges, duties and obligations of sevaks, of rice-holders and [employees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] in respect of seva-puja and Nitis, whether ordinary or special in nature;(h)to require various sevaks and other persons to do their legitimate duties in time in accordance with the record-of-rights; and(i)in the absence of any sevak or his substitute or on the failure on the part of any such person to perform his duties, to get the Niti or seva performed, in accordance with the records-of-rights by any other person;(j)[ to issue instructions or directions, from time to time, for controlling the activities, conduct and management of all institutions including Mukti Mandap and Pandit Sabha functioning within the premises of the temple.] [Inserted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).]Provided that the exercise of power under Clauses (a), (b), (c) and (e) shall be subject to the directions if any of the Committee issued specially in that behalf.(3)[Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] may, subject to such conditions, if any, as the Committee may, by general or special order impose, afford facilities on payment of fees for special darshan or for any special service, ritual or ceremony, such darshan, service, ritual or ceremony not being inconsistent with the custom and usage of the Temple and he shall have power to determine the portion, if any, of such fees which shall be paid to the sevaks, officeholders or [employees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] of the Temple.(4)Upon failure on the part of any math to supply any article required in connection with the Seva-Puja of the Temple which under the record-of-rights, it is the duty of such math to supply, [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] may procure the article by incurring such reasonable expenditure from the Temple Fund as may be necessary and make an order requiring such math to pay to the Temple the amount so expended.
