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State of Odisha - Section

Section 15 in The Puri Shri Jagannath Temple (Administration) Rules, 1952

15. Compilation of report.

- At the end of the operations the matter of the preparation of the record, the Special Officer shall compile a report and the same shall be published under the authority of the State Government.Form ARecord of Rights - Shri Jagannath Temple, PuriRecord of Temples
Serial No. Plot No. in the plan Name of Temple Where situate
1 2 3 4
       
Form BRecord of Nitis
Serial No. Name of Temple or app. Temple DailyNiti PeriodicalNiti FestivalNiti Time
1 2 3 4 5 6
           
Materials necessary Sources of supply Class of sebaks and other participating, andtheir duties Procedure Special features, if any Remarks
7 8 9 10 11 12
           
Form CList of Sebaks, Pujaris and other persons employed for or connected with the Seba Puja
Serial No. Name of temple List of various classes of Sebaks and otheremployed for and connected with the Seba-puja of the Temple andits endowments
1 2 3
     
Form DRecord of rights and duties of various classes of Sebaks and others employed for or connected with Seba-puja of the Temple and its endowments
Sl. No. Name of Temple Class of Sebaks Present incumbents Incidents of service*
1 2 3 4 5
         
*. Here record all particulars required in Rule 6Form ERecord of the sources of income
No. Name of Temple Sources and nature of income Remarks
1 2 3 4
       
Form E-1Record of immovable properties and endowments
Name of person or institution holding properties Nature and extent of property held Purpose of the grant and incidents thereof Remarks
1 2 3 4
       
Form E-2Record of movable and other belonging
Description of property Custody Incidents attached Remarks
1 2 3 4
       
Form FNotice under Section 4 of the Shri Jagannath Temple (Administration) Act, 1952 before the Special OfficerPresent Shri......................ToName.......................Address....................Whereas in connection with the enquiry relating to preparation of the record of rights under the Orissa Act XIV of 1952, you are likely to give material evidence/you have relevant documents as specified below in your custody;This is to require you to appear before me at my office to produce or cause production of the document specified below.............. at 11 a.m. on the 20 without fail. If you fail to comply with the requirements of the notice, action shall be taken against you under Section 7 of the Act.Special Officer...................................Here specify the documents.Form GRegister of documents filed before the Special Officer
Date Description of document Name of person or persons filing Date of return Signature of person taking Return
1 2 3 4 5
         
Form HRegister of Court-fees for application of copies
Number of application Date of application Name of applicant Account of Court-fees paid
1 2 3 4
       
Note - 1. Daily and monthly totals shall be made.Note - 2. Urgent applications shall be entered in red ink.