22. [The Functions of the Board or the Executive Committee or any ad-hoc Committee] [Added by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].].
- The Board or the Executive Committee or and its officers and servants shall not deal with any matters touching the spiritual or non-secure affairs of the temple i.e. matters connected with the conduct of Seva and Puja and other ceremonies and festivals of the temple or relating to the appointment, dismissal etc. or the Mukhiyas, Bhitariyas and other Sevawalas.
