(1)The Board shall see that all offerings, bhents and all other donations made to the idols or for the maintenance or support of the temple of for the performance of any service or charity connected therewith and all temple incomes are properly accounted for. It shall prescribe proper registers and forms in which the accounts are to be maintained.(2)The Board shall ensure that all dues of that temple are correct and regularly collected and promptly deposited to the temple funds.(3)The Chief Executive Officer shall see that daily receipts of money including ail Bhents. Sanmukh Bhents at the Bhanclars or Samadhan, Bhents in the form of various sevas, Golak Bhents. through drafts and Bhents received through Bhetias are properly entered in the prescribed Cash Book and receipts promptly issued for the same and all such moneys are deposited in the temple account without delay. Entries in the Cash Book shall be attested by the Chief Executive Officer daily.(4)The Chief Executive Officer shall ensure that all temple income is correctly and regularly brought to account and there is no leakage, and shall for this purpose see that adequate checks are exercised and periodical inspections of accounts are held.(5)The Chief Executive Officer shall ensure that no amount to the temple is left out standing without sufficient reasons and whenever such dues appear to be irrecoverable, order of the competent authority for its adjustment, remission, reduction of payment or write off is sought without delay.
