(1)The Board shall have power:-(a)to accept endowment or trust in favour of the idols or the temple and to establish a fund for purposes relating there to and collect donations therefore,(b)to accept donations and gifts for the secular affairs of the temple, [ x x x] [Omitted by Corrigendum No. F. 3(d) (53) Revenue A/63/ Part II, dated 15-11-1976; Rajasthan Gazette Part IV-C, dated 25-11-1976: P. 494.. [25-11-1976].].
