Section 16 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
16. Duties of the Board.
- Subject to the provisions of this Act and of any bye-laws made thereunder, it shall be the duty of the Board-(a)to arrange for the proper performance of worship at the Holy Shrine ;(b)to provide facilities for the proper performance of worship by the pilgrims ;(c)to make arrangements for the safe custody of the funds valuables and jewellery and for the preservation of the Board Fund;(d)to undertake developmental activities concerning the area of the Shrine and its surroundings ;(e)to make provision for the payment of suitable emoluments to the salaried staff ;(f)to make suitable arrangements for the imparting of religious instructions and general education to the pilgrims;(g)to undertake for the benefit of worshippers and pilgrims :-(i)the construction of buildings for their accommodation ;(ii)the construction of sanitary work ; and(iii)the improvement of means of communication ;(h)to make provision of medical relief for worshippers and pilgrims;(i)to do all such things as may be incidental and conducive to the efficient management, maintenance and administration of the Holy Shrine and the Board Funds and for the convenience of the pilgrims.
