(1)The Committee may, notwithstanding anything contained in any law, order, custom, usage, or any decree, order or scheme made by any Court, with the previous approval of the Charity Commissioner make by-laws not inconsistent with this Act or any rules thereunder for all or any of the following matters, namely :—(a)prescribing qualifications of persons for the purposes of performing nitya or daily or naimittik or occasional pujas or upchars in the Temples, their recruitment and conditions of service,(b)manner of taking darshan of deities and timings thereof, generally or on any specified occasion,(c)the various types of pujas to be performed in the Temples, persons who may perform the pujas either by themselves or through pujaris employed by the Committee and the issue of permits in that behalf, the charges to be paid for performing different types of pujas,(d)prohibition against demand of dakshina in the Temples from the devotees or pilgrims, and begging therein,(e)restriction on residence in the Temples,(f)removal of persons from the Temples who poster devotees or pilgrims by soliciting dakshina and prevent them from having peaceful darshan of the deities and use of necessary force with the assistance of the police, if necessary, for that purpose,(g)for any matters which may enable devotees and pilgrims to have peaceful darshan of the deities in the Temples, proper arrangements, therefore generally, and on specified occasions, maintenance of order in the Temples and for all other matters for the better administration of the affairs of the endowment and registered trusts and provision for operating the Temples Fund and guidance of the officer and servants of the Committee and for the purposes of carrying out the purposes and objects of this Act.(2)The by-laws may provide that any person who contravenes any by-law or any provision thereof, shall, on conviction, be punished with fine which may extend to fifty rupees.
