(1)Subject to the general and special orders of the Commissioner, the duty of a Committee of Management shall be to manage and administer the affairs of the public trust or trusts for which it has been constituted and so to exercise the powers conferred and discharge the duties and functions imposed upon it by or under this Act or under any instrument of trust for the lime being in force relating to such public trust as to ensure that the endowment or other property of that trust is properly maintained, controlled and administered, and the income thereof is duly applied to the objects and purposes for which it was created or is intended to be administered.(2)In particular without prejudice to the generality of the foregoing provision, a Committee of Management shall(a)maintain the record containing information, so far as the same may be collected, relating to the origin, income and object of the trust,(b)prepare a budget, estimating its income and expenditure,(c)keep separate accounts for each public trust for which it has been constituted,(d)ensure that the income and property of such public trust are applied to the objects and for the purposes for which such trust was created or is intended to be administered,(e)superintend, control and manage all the affairs of such public trust or trusts and maintain the same,(f)inspect or cause to be inspected the properties thereof,(g)institute and defend any suits and proceedings in a Court of law relating to such public trust or trusts,(h)take measures for the recovery of lost properties of such public trust or trusts,(i)supply such returns statistics, accounts and other information with respect thereto as the State Government may time to time require, and(j)generally to do all such acts as may be necessary for the proper control maintenance and administration of such public trust or trusts or calculated to be conducive to the stability and well being thereof, with due regard to the objects and purposes underlying the foundation thereof or the creation of the endowments pertaining thereto and also with due regard to the wishes of the person or persons who founded or created the public trust or trusts.Explanation. -The maintenance of a public trust shall include(i)the running thereof in accordance with the tenets of the religion or persuasion represented by the public trust and with due regard to the objects and purposes underlying the foundation thereof or the creation of the endowments pertaining thereto and also with due regard to the wishes, so far as they may be ascertained, of the person or persons who founded the said trust and created the endowments pertaining thereto,(ii)the day-to-day administration of the properties and endowments of such public trust,(iii)the payment of dues and debts, if any, outstanding against such public trust, and(iv)the payment of allowances determined under Sub-section (2) of Section 65.
