(2)Notwithstanding anything contained in sub-section (1) of this section or in clause (c) of sub-section (1) of section 5, the Executive Officer shall be responsible for the custody of all records and properties of the endowment and registered trusts, and shall arrange for the proper collection of offerings, dakshina, bhogs or bhets and the like made in the Temples and shall have power-(a)to appoint all officers and the employees selected by the Committee;(b)to lease out for a period not exceeding one year at a time, the lands and buildings of the endowment and registered trusts which are ordinarily leased out;(c)to call for tenders for works or supplies, and accept such tender when the amount or value thereof does not exceed five thousand rupees;(d)to order emergency repairs;(e)to decide disputes between employees of the Committee:Provided that, the exercise of powers under clause (a), (b) and (c) shall be subject to the directions, if any, of the Committee issued specially in that behalf.
