Section 18 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
18. Duties of the Board.
- Subject to the provisions of this Act, and of any bye-laws made thereunder, it shall be the duty of the Board,(1)to arrange for the proper performance of worship at the Shrine;(2)to provide facilities for the proper performance of worship by the pilgrims ;(3)to make arrangements for the safe custody of the funds, valuable security and jewellery and for the preservation of the Shrine Fund ;(4)to undertake for the benefit of worshippers and pilgrims-(a)the construction of buildings for their accommodation;(b)the construction of sanitary work; and(c)the improvement of means of communication;(5)to undertake the developmental activities concerning the area of the Shrine and its surroundings;(6)to make suitable arrangements for the imparting of religious instructions and general education;(7)to make provision of medical relief for worshippers and pilgrims;(8)to make provision for the payment of suitable emoluments to the salaried staff;(9)to do all such things as may be incidental and conducive to the efficient management, maintenance and administration of the Shrine and the Shrine Fund and the convenience of the pilgrims.
