28B. [ Installation of Hundi. [Inserted vide Orissa Act 10 of 1983.]
(1)The Committee may, with the approval of the-State Government, instal one or more receptacles (hereinafter referred to as Hundi) at such place or places in the Temple as it may think fit for placing of offerings by the pilgrims and devotees visiting the Temple.](2)The Hundi shall be operated by such person and in such manner as the State Government may, from time to time, determine.(3)Such portion of the offerings placed in a Hundi as the State Government may, from time to time direct, shall be credited to the Foundation Fund.(4)No person shall, without being authorised by [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] in that behalf, go near or interfere in any manner with any Hundi installed in the Temple:Provided that no such authorisation shall be required for going near any Hundi for the bona fide purpose of placing any offering therein.(5)Notwithstanding anything to the contrary contained in any law, custom, usage or agreement or in the record-of-rights, no sevak shall be entitled to any share in the offerings placed in any Hundi installed after the commencement of Shri jagannath Temple (Amendment) Act, 1983 (Orissa Act 10 of 1983).
