(1)The Temples Fund shall be utilised for the following purposes, namely:-(a)maintenance of the Temples including repairs thereof;(b)expenses for performance of the nitya or daily or naimittik or occasional sevas or services in the Temples;(c)providing facilities to devotees or worshippers for darshan of the deities in the Temples and for pujas performed therein;(d)carrying out religious functions and festivals in relation to the Temples generally, or on special occasions;(e)payment of rent, cesses, taxes, contributions, charges, premia, administration expenses including salaries and allowances payable to the officers including the officer appointed under section 53 and servants of the Committee appointed under this Act and payment of honorarium and allowances to members of the Committee or any sub-committee constituted under this Act;(f)repayment of the portion of the total amount determined by the State Government under sub-section (3) of section 18 and repayment of Government or other loans, if any;(g)payment of amount under sub-section (3) of section 38;(h)establishing an institution to be called Tukaram Maharaj Sant Peeth for imparting knowledge of, and giving instructions in, the practice and propagation of the spirit, tenets and philosophy of the teachings of all saints who have preached humanitarianism and social equality; and specially for carrying on research in, and the study of, and the publication and propagation of, the writings of saints of the Warkari Sampradaya and Bhagwat Dharma.
