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State of Kerala - Section

Section 27 in Guruvayoor Devaswom Act, 1978

27. Authority of Committee to incur expenditure for certain purposes.

- The Committee may, after making adequate provision for the purposes referred to in subsection (2) of section 21, incur expenditure out of the funds of the Devaswom for all or any of the following purposes, namely: -
(a)maintenance, management and administration of the Temple , its properties and the temples subordinate thereto;
(b)training of archakas to perform the religious worship and ceremonies in the Temple and the temples subordinate thereto;
(c)medical relief, water supply and other sanitary arrangements for the worshippers and the pilgrims and construction of building for their accommodation;
(d)culture and propagation of the tenets and philosophy associated with the Temple ;
(e)the establishment and maintenance of or the making of any grant or contribution to, any poor home or other similar institution which is maintained for the benefit mainly of persons belonging to the Hindu Community;
(ee)[ the construction of buildings connected with the affairs of the Devaswom:] [Inserted by Act 7 of 1998]
(f)the establishment and maintenance of any educational institution which provides for encouragement of education in the [Sanskrit or Malayalam Language] [Sustituted by Act 7 of 1998] the maintenance of any such educational institution owned or managed by the Devaswom or in which the Devaswom has interest; and
(g)the making of any contribution to any religious institution:
Provided that nothing contained in clause (e) shall prevent the continuance of any grant or contribution to any poor home or other similar institution which is maintained by or for the benefit of persons other than those belonging to the Hindu Community, if such grant or contribution was being made to such poor home or institution before the commencement of this Act as the customary practice associated with the Temple:Provided further that no expenditure shall be incurred for any of the purposes mentioned in clauses (f) and (g) unless the same is sanctioned by custom or practice associated with the Temple .