(1)There shall be constituted a Fund to be called 'Shri Jagannath Temple Fund' which shall be vested in and be administered by the Committee [and save as otherwise provided in this Act, shall consist of] [Substituted vide Orissa Act No. 10 of 1983.] -(a)the income derived from the movable and immovable properties of the Temple;(b)any contributions by the State Government either by way of grant or by way of loan;(c)all fines and penalties imposed under this Act;(d)all recoveries under this Act;(e)any other gifts or contributions made by the public, local authorities or institutions.
