Section 15(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)Subject to any general or special order of the State Government, it shall be the duty of the Committee,-(a)to manage the properties and affairs of the Trust efficiently;(b)to make proper arrangement for the conduct and performance of rituals, worship, ceremonies and festivals in the Devasthan according to the custom and usages;(c)to provide necessary facilities and amenities to the devotees;(d)to apply the income of the Devasthan Trust to the objects and purposes for which the Devasthan Trust is constituted and administered or to the other objects or purposes akin to the purposes of the Devasthan Trust or to the purposes allowed by or under this Act;(e)to ensure due and proper continuance and performance of worship, rituals, ceremonies or services of the nitya or daily or periodical, general or special pooja in the Temple without any break or hindrance or without in any way curtailing the form, dignity, grandeur or manner of pooja, archana, religious faith, or belief which were being performed in relation to the deity in the Devasthan Trust immediately before the appointed day; taking particular care to ensure that, as far as possible, darshan, etc., of the deities or prayer or worship in the Devasthan Trust is available to the devotees; appointing person or persons, on payment of such remuneration, and subject to such terms and conditions, for performance of any seva or service in the Temple, as the Committee may, in the interest of the better management of the Temple, determine;(f)with the previous sanction of the State Government to acquire or purchase land or buildings required for the purpose of development and carrying out schemes of the Devasthan Trust and to carry out the objectives or purposes of the trust: Provided that, before acquiring or purchasing any land or building, a certificate from the Government Approved Valuer shall be obtained by the Committee;(g)to expand the library of the literature of the Shree Shanaishwar;(h)to collect the daily offerings, received either in cash or kind including dakshina, bhog, donation, subscriptions and the like in the Devasthan Trust or within the precincts thereof, to the exclusion of any other person, and to ensure the safe-custody of the valuable security, jewellery, ornaments and all other offerings so collected:Provided that, the cash, offerings received in cash Box, Hundi or otherwise shall be counted in the presence of the Assistant Charity Commissioner, Ahmednagar or his representative; and where offerings received are in kind, the Committee shall cause the valuation thereof to be determined by the Government Approved Valuer;(i)in respect of DevasthanTrust under its control credit to the Trust Fund, the cash, offerings so received, and where the offerings received in kind are sold, the proceeds thereof, received by the Committee;(j)generally do all such acts as may be incidental, conducive or necessary for the purposes of proper and efficient management, maintenance and administration of the properties and affairs of the Devasthan Trust; and to charge such fees for providing services through its sevekaris as the Committee may, from time to time, determine.
