(1)The funds of the temple may be utilised for all or any of the following purposes, namely:-(i)the administration and maintenance of the temple and performance of the daily worship and ceremonies and the observance of festivals therein:(ii)the foundation and maintenance of hospitals and dispensaries for the relief of the pilgrims and worshipers visiting the temple:(iii)the construction and maintenance of dharamshalas and rest houses for the use and accommodation of such pilgrims and worshippers,(iv)the provision of water supply and other sanitary arrangements therein:(v)the acquisition of any property authorised by the State Government: and(vi)the construction and maintenance of roads and communications and the lighting thereof for the convenience of the pilgrims and worshippers.(vii)[ the payment of allowances to the Goswami and the members of his family [Added by Rajasthan Act 11 of 1989 from the beginning.]Explanation. - The expression "family" for the purpose of this Act shall include the wife, sons, daughters, mother, brothers and sisters of the Goswami.]
