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State of Odisha - Act

The Shri Jagannath Temple Prasikhyana Regulations, 2003

ODISHA
India

The Shri Jagannath Temple Prasikhyana Regulations, 2003

Rule THE-SHRI-JAGANNATH-TEMPLE-PRASIKHYANA-REGULATIONS-2003 of 2003

  • Published on 5 March 2004
  • Commenced on 5 March 2004
  • [This is the version of this document from 5 March 2004.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Shri Jagannath Temple Prasikhyana Regulations, 2003Published vide Notification No. 10880, Orissa Gazette No. 10 Part 7 dated 5.3.2004Office of the Shri Jagannath Temple Managing Committee, PuriNo. 10880. - In exercise of the powers conferred by clause (d) of Section 31 of Shri Jagannath Temple Act, 1954 (Orissa Act 11 of 1955), the Managing Committee, Shri Jagannath Temple, Puri do hereby make the following regulations with the approval of State Government, namely :-

1. Short title and commencement.

(1)These regulations may be called the Shri Jagannath Temple Prasikhyana Regulations, 2003.
(2)They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions.

(1)In these regulations, unless the context otherwise requires-
(a)"Act" means Shri Jagannath Temple Act, 1954 (Orissa Act 11 of 1955);
(b)"Mandali" means Srimandir Prasikhyana Upadestha Mandali constituted under these regulations;
(c)"Prasikhyana" means training programme imparted to the employees of Temple Office, the sevaks of the temple and others connected with hospitality of the pilgrims; and
(d)"Temple" means Shri Jagannath Temple.
(2)Words and expressions used but not defined herein shall have the same meaning as have been respectively assigned to them in the Act and the Rules made thereunder.

3. Constitution of the Mandali.

(1)The Managing Committee shall constitute an advisory committee, to be known as Srimandira Prasikhyana Upadestha Mandali.
(2)The Mandali shall consists of eleven members including the ex officio members, namely
(a)The Administrator, who shall be the ex officio Chairman;
(b)Two members from the Managing Committee;
(c)The Officer-in-charge of Prasikhyana section of the Temple Office, who shall be the ex officio member;
(d)Two persons from among the Sevaks of the temple;
(e)Four persons from among scholars, researchers and writers on Jagannath culture, eminent educationist and prominent persons in the field of religion culture, philosophy and charitable activities; and
(f)An Officer from temple cadre shall be nominated as an ex officio member, who shall be the Convenor of the Mandali.

4. Terms of office of members and meetings of the Mandali.

(1)The term of every non-official member of the Mandali shall be three years from the date of their functioning in the Mandali.
(2)The Mandali shall meet not less than six times during a calendar year and a period of more than two months shall not be allowed to intervene between the meetings.
(3)The Mandali may co-operate other members as special invitees for successful implementation of the programme if considered necessary.

5. Duties of the Mandalis.

(1)It shall be the duty of the Mandali -
(a)to make a census of Sebayats of the temple once in ten years;
(b)to arrange training programme for Palia sevaks and employees of the temple, sevaks and such other persons who are connected with hospitality and pilgrim management.
(c)to prepare the syllabus, courses of studies, duration of the courses, subjects of the courses, Srimandira Parikrama, Security and safety of the temple, rituals and festivals of the deities, behaviour and discipline, duties and responsibilities and such other matters;
(d)to select trainers for the Prasikhyana Programme;
(e)to prepare all literature and books, audio and video cassets and C.Ds. related to Prasikhyana Programme;
(f)to select subject specialist, experts and motivators for the Prasikhyana Camps along with the inaugurators and guests; and
(g)to review the Prasikhyana Programme from time to time;
(2)The training programme shall be organised atleast once in a year.

6. Duties of Administration.

(1)It shall also be duty of the Temple Administration to make the entire programme functional.
(2)Building, sufficient accommodation, furniture and other materials which is necessary for the training and to engage trainee personnel and suitable hands for the purpose shall be placed at the disposal of the Mandali.

7. Prasikhyana.

- Prasikhyana shall be imparted to all Palia Sevaks' hereditary yatri pandas of Shri Jagannath Temple, sevaks engaged in yatri paricharya and such other persons connected with hospitality and pilgrim management and all employees of the Temple Administration at such intervals as the Mandali may determine.

8. Remuneration.

(1)It shall be within the power of the Managing Committee to fix all the allowances or other remunerations to the members of the Mandali or any other persons as may be engaged by the Mandali for the purpose of Prasikhyana.
(2)The Remunerations and allowances shall be paid from the Temple Fund.

9. Report to the Managing Committee.

- It shall be the duty of the convenor to place a programme report on the activities of the Mandali and the Prasikhyana programmes twice a year before the Managing Committee who shall forward the same to the Government.