The powers and duties of the Committee shall be-(a)to administer, control and manage the Durgah Endowment;(b)to keep the buildings within the boundaries of the Durgah Sharif and all buildings, houses and shops comprised in the Durgah Endowment in proper order and in a state of good repair;(c)to receive all moneys and other income of the Durgah Endowment;(d)to see that the Endowment funds are spent in the manner desired by the donors;(e)to pay salaries, allowances and perquisites and make all other payments due out of, or charged on, the revenues or income of the Durgah Endowment;(f)to determine the privileges of the Khadims and to regulate their presence in the Durgah by the grant to them of licences in that behalf, if the Committee thinks it necessary so to do;(g)to define the powers and duties of the Advisory Committee;(h)to determine the functions and powers, if any, which the Sajjadanashin may exercise in relation to the Durgah;(i)to appoint, suspend or dismiss servants of the Durgah Endowment;(j)to make such provision for the education and maintenance of the indigent descendants of Khawaja Moin-ud-din Chishti and their families and the indigent Khadims and their families residing in India as the Committee considers expedient consistently with the financial position of the Durgah;(k)to delegate to the Nazim such powers and functions as the Committee may think fit;(l)to do all other such things as may be incidental or conducive to the efficient administration of the Durgah.
