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State of Rajasthan - Section

Section 67 in The Nathdwara Temple Rules, 1973

67. Administrative report.

(1)The administrative Report to be submitted by the Board in pursuance of sub-section (1) of Section 25 shall fully bear on the various aspects of the administration of the affairs of the temple and its endowments and shall also touch the points enumerated in Appendix A’.
(2)The report shall be signed by the President or such other person as may be authorised by the Board in this behalf and the Chief Executive Officer of the Board.
(3)Copies of the Administrative Report together with the account of the temple and the report of the Auditor shall be kept for sale at the office of the Board at such price as may be fixed by the Board. Ten copies thereof shall be supplied to the Goswami free of cost.