(1)The administration, management and governance of the temple and all its endowments including all offerings which have been or may hereafter be nut a shell vest in the Board constituted under the Act.(2)The Board shall be a body corporate by the name of Shri Sanwaliaji Temple Board and shall have perpetual succession and a common seal with power to acquire and hold property both movable and immovable, and may sue or be sued in the said name.
