- Subject to the provisions of this Act and the rules made thereunder, it shall be the duty of the Committee -(a)subject to the custom and usage in the Temple to arrange for the proper performance of the rites and ceremonies in the Temple and the subordinate temples attached thereto in accordance with the dittam or scale of expenditure fixed for the Temple and the subordinate temples under section 20 or, till the dittam or scale of expenditure is fixed under that section, in accordance with the dittam or scale of expenditure fixed for the temple and the subordinate temples under section 51 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951);(b)to provide facilities for the proper performance of worship by the worshippers;(c)to ensure the safe custody of the funds, valuable securities and jewelleries and the preservation and management of the properties vested in the Temple ;(d)to ensure maintenance of order and discipline and proper hygienic conditions in the Temple and the subordinate temples attached thereto and of proper standard of cleanliness and purity in the offerings made therein;(e)to ensure that the funds of the endowments of the Temple are spent according to the wishes as far as may be known of the donors;(f)to make provisions for the payment of suitable emoluments to the salaried staff of the Devaswom; and(g)to do all such things as may be incidental and conducive to the efficient management of the affairs of the Devaswom and the convenience of the worshippers.
