- Subject to the provisions of this Act and the rules made thereunder, it shall be the duty of the Committee-(1)to arrange for the proper performance of Seva-Puja and of the daily and periodical Nitis of the Temple in accordance with the record-of-rights;(2)to provide facilities for the proper performance of worship by the pilgrims;(3)to ensure the safe custody of the funds, valuable securities and jewelleries and for the preservation and management of the properties vested in the Temple;(4)to ensure maintenance of order and discipline and proper hygienic conditions in the Temple and of proper standard of cleanliness and purity in the offerings made therein;(5)to ensure that funds of the specific and religious endowments are spent according to the wishes, so far as may be known of the donors;(6)to make provision for the payment of suitable emoluments to its salaried staff;(7)to arrange for the preparation of a list of immovable properties endowed to Lord Jagannath and of trusts created for offering Bhog or of the performance of any seva in the Temple;(8)to prepare and implement with the prior approval of the State Government and remunerative scheme for cashewnut plantation, casurina plantation, horticulture, diary farming, establishment of retail shops for sale of commodities inside the Temple or any other commercial undertaking in order to argument the resources and income of the Temple;(9)to take steps for resumption of any building or room situated within the premises of the Temple from any person if he has ceased to render the service for the performance of which such building or room was allotted to him or if such service has become obsolete; and(10)to do all such things as may be incidental and conducive to the efficient management of the affairs of the Temple and its endowments or to the convenience of the pilgrims.
