(1)The Temple Trust shall have its own fund to be called “Shree Siddhi Vinayak Ganpati Temple Trust Fund” which shall vest in the deity of Ganapati.(2)The following shall form part of, or be paid into, the Trust Fund :—(a)all funds vested in the deity by virtue of the provisions of section 3;(b)all sums received by way of offerings, gifts or donations to the deity or by way of puja charges or by way of sale proceeds by auction of such things received in kind;(c)the income derived from the movable and immovable properties of the Trust and the proceeds of sale, lease or other transfer or mortgage of any such properties;(d)any contributions or grants made to the Trust by Government or by any local authority, trust or other institution;(e)any sums due to the Trust and recovered by the Committee;(f)any sums borrowed by the Committee;(g)all other sums received or collected by the Committee or any member for or on behalf of the Trust.(3)All monies and other valuable articles belonging to the Trust Fund shall be kept in such custody or deposited in such bank or be invested in such securities in accordance with such guidelines as may be issued by the State Government, from time to time.(4)The Trust Fund shall be operated by a member or an officer authorised by the Committee in such manner and subject to such conditions as may be prescribed.
