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State of Rajasthan - Act

The Dungarpur State Devasthan Nidhi Rules, 1961

RAJASTHAN
India

The Dungarpur State Devasthan Nidhi Rules, 1961

Rule THE-DUNGARPUR-STATE-DEVASTHAN-NIDHI-RULES-1961 of 1961

  • Published on 1 January 1961
  • Commenced on 1 January 1961
  • [This is the version of this document from 1 January 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Dungarpur State Devasthan Nidhi Rules, 1961

1. Short title and commencement.

(1)These rules may be called the Dungarpur State Devasthan Nidhi Rules, 1961.
(2)They shall come into force at once.

2. Interpretation.

- In these rules, unless the subject or context otherwise requires:-
(i)'The Act' means the Dungarpur State Devasthan Nidhi Act, 1948, as amended by the Dungarpur State Devasthan Nidhi (Amendment) Act, 1959 (Act 40 of 1959):
(ii)'Nidhi' means the Devasthan Nidhi constituted under section 7 of the Act:
(iii)'President' means the President of the Devasthan Nidhi;
(iv)'Section' means a section of the Act.

3. Interests to be represented by persons nominated under clause (vi) of sub-section (1) of section 7.

- The number of persons to be nominated by the State Government under clause (vi) of subsection (1) of section 7 and the interest they shall represent shall be as under:-
(i)Vaishnawas Two
(ii)Shaiv One
(iii)Shakt One
(iv)Pustimarg One

4. Power of the president.

- Subject to the directions contained in the instrument of trust of a shrine temple or other religious or charitable institution which vests in the Devasthan Nidhi, or to any direction given under the Act or under any law for time being in force or by a court of law, the President-
(i)shall have all the powers and perform all the functions, necessary, proper and incidental to the carrying out of the objects and purposes of the Nidhi:
(ii)may subject to be approval of the Nidhi, invest the funds of the Nidhi in any Government security;
(iii)may acquire or dispose of, by way of mortgage, sale, exchange or gift, any property movable or immovable, the value of which does not exceed one thousand rupees and for which the majority of the members present at a meeting of the Nidhi vote:
Provided that for all transactions relating to property exceeding one thousand rupees in value, the previous sanction of the State Government shall be necessary;
(iv)shall have the power and the authority to supervise and inspect the management of the day-to day affairs the shrines, temples and institutions vested in the Nidhi;
(v)shall provide all the necessary facilities to the Examiner of Local Fund Audit for the inspection and auditing the accounts of the Nidhi and of each shrine, temple or institution vested in it, and shall place all information and record at the disposal of such Examiner as may be found necessary for the purpose of audit; and
(vi)shall forthwith report, to the State Government for sanction all cases of mutation and appointment of Mathadhish.

5. Appointment of Pujaries, Sewagirs and other servants.

- Subject to the general supervision and control of the Nidhi, all appointment and removals of Pujaries, Sewagirs and other servants of the various shrines, temples and institutions vested in the Nidhi shall be made by the head of such shrine, temple or institution:Provided that an appeal against an order of dismissal shall lie to the State Government.

6. Date for submission of administration report.

- A report on the administration of the Nidhi during the year ending on the thirty-first day of December shall be submitted to the State Government by president by the thirty-first day of March next following.