Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2) in The Pandharpur Temples Act, 1973

(2)Subject to the provisions of this Act and the rules made thereunder, it shall be the duty of the Committee-
(a)to arrange for the proper performance of nitya or daily and naimittik or occasional services in the Temples and for proper conduct or ceremonies, functions and festivals therein generally, or on special occasions and to fix fees for the performance of naimittik or occasional pujas;
(b)to provide facilities for speedy and peaceful darshan of God Vitthal and of the Goddess Rukmini and all Pariwar Devatas without payment of any fees, and for the performance of pujas or worship by devotees or pilgrims visiting the Temples (including provision for making available materials for performing pujas and Prasad) on such reasonable terms as the Committee may from time to time determine in this behalf;
(c)to ensure the preservation, development and management for the properties vested in the Committee in the interest of the Temples and of the devotees and pilgrims visiting the same;
(d)to ensure maintenance of order and discipline and proper hygienic conditions in the Temples, and of proper standard of cleanliness and purity of the offerings made therein;
(e)to ensure that the funds of the endowment and registered trusts, if any, are spent according to wishes, as far as may be known, of the donors;
(f)to make provision for payment of suitable emoluments to its salaried staff;
(g)to establish an institution to be called Tukaram Maharaj Sant Peeth for imparting knowledge of, and giving instructions in, the practice and propagation of the spirit, tenets and philosophy of the teachings of all saints who have preached humanitarianism and Social equality; and especially for carrying on research in, and the study of, and the publication and propagation of, the writings of the saints of the Warkari Sampradaya and Bhagwat Dharma;
(h)save as expressly provided by this Act to comply with provisions of the Public Trusts Act; and
(i)to do such things as may be incidental and conducive to efficient administration, management and governance of the endowment and registered trusts, and convenience and spiritual benefit of the devotees and pilgrims visiting the Temple.