(1)The funds of the temple may be utilised for all or any of the following purposes namely:-(i)the administration and maintenance e of the temple and the 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 and other educational and charitable purposes including monthly food offering;(iii)the construction and maintenance of dharamshalas and rest house for the use and accommodation of such pilgrims and worshippers;(iv)the provisions 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.
