- There shall be constituted a fund which shall be called "The Pandharpur Temples Fund" which shall be vested in, and be managed and administered by, the Committee; and shall consist of-(a)the offerings in cash, or sale proceeds by auction or otherwise of the offerings in kind, received or collected before the deities in the Temples;(b)the income derived from the moveable and immoveable properties of the endowment and registered trusts;(c)all receipts, collections or donations received or collected by the Committee or any member thereof for or on behalf of the endowment and registered trusts;(d)any contributions made by the State Government either by way of grant or by way of loan;(e)all fines and penalties imposed by or under this Act;(f)all recoveries made under this Act;(g)any gift, donation or contribution made by any person including local authorities or any institutions to the endowment or any registered trust;(h)sale proceeds of moveable or immoveable properties vested in the Committee;(i)moneys borrowed by the Committee, if any;(j)any receipts received by the Committee under any scheme or plan undertaken by it;(k)any other receipts or moneys received by the Committee or any member thereof for or on behalf of the endowment or registered trusts.
