Section 43(2) in The M.P. Shri Ganapati Mandir Khajrana (Indore) Adhiniyam, 2003
(2)In particular and without prejudice to the generality of the foregoing power such bye-laws may provide for :-(a)the division of duties among the Chairman of the Committee and the Secretary;(b)the manner in which decision on any matter may be taken otherwise than at the meetings;(c)the procedure and conduct of business at meetings of the Committee;(d)the books and accounts to be kept at the office of the Committee;(e)the custody and investment of funds of the Committee;(f)the details to be included in or excluded from the budget of the Committee;(g)the time and place of its meetings;(h)the manner in which notice of its meetings shall be given;(i)the preservation of order and conduct of proceedings at meetings and the powers which the Chairman may exercise for the purposes of enforcing its decision;(j)the manner in which the proceedings of its meeting shall be recorded;(k)the person by whom receipts may be granted for moneys paid to the Committee;(l)the maintenance of order inside the "Mandir" and regulating the entry and exit of persons therein or therefrom;(m)the manner in which worship shall be performed in the Mandir during "parvas' `melas' and `utsavas';(n)the preparation of a list of persons fit for appointment as `pujari' and `sevak' of the Mandir after taking into consideration the educational qualifications, religious knowledge, conduct, training and experience and other matters ancillary thereto;(o)the procedure for appointment of officers and other employees and terms and conditions of their services under Section 17;(p)the manner in which and the period within which application for licence may be made under sub-section (1) of Section 34;(q)the manner in which appeal may be preferred under sub-section (2) of Section 36;(r)any other matter for which bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder.
