(1)There shall be constituted a fund called "Shri Jagannath Temple Foundation Fund" (hereinafter referred to as the Foundation Fund) which shall vest in and be administered by the Foundation Fund Committee constituted under Sub-section (6).(2)The Foundation Fund shall consist of all donations and contributions of an amount exceeding five hundred rupees made by any person to the Temple or in the name of any deity installed therein, other than those made for any specific purpose, and such other amounts as may be directed by the State Government.(3)All amounts credited to the Foundation Fund shall be invested in long term fixed deposits with such banks as the State Government may approve and shall always be kept so invested, and no such fixed deposit shall be pledged or otherwise encumbered :Provided that the State Government may permit such sum out of the Foundation Fund as they may fix, to be utilised for any purpose of the Temple as they may specify.(4)All amounts accruing by way of interest on such fixed deposits shall be credited to and form part of Shri Jagannath Temple Fund constituted under Section 28.(5)Out of the amount so credited to Shri Jagannath Temple Fund-(a)[ * * *] [Omitted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).](b)such percentage not exceeding [ten] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] as may be determined by the State Government shall be utilised for the welfare of the sevaks.(6)The Foundation Fund Committee shall consist of the following members :(a)the Chief Minister of the State of Orissa who shall be the Chairman;(b)the Minister in charge of law who shall be the [Working Chairman] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).];(c)the Secretary to the Government in Law Department;(d)the Secretary to the Government in the Finance Department or his nominee who shall not be below the rank of a Joint Secretary;(e)the Collector of the district of Puri; and(f)[Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] of the Temple who shall be the Secretary.(7)The Committee shall conduct its business in such manner as they may determine.(8)During the absence of the Chairman the [Working Chairman] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] shall act as and perform the functions of the Chairman :Provided that the Secretary to the Government in the Law Department shall act as and perform the functions of the Chairman during any period when both the officers of the Chief Minister and the Minister of Law remain vacant.(9)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 out of the amount of donations or contributions to the Foundation Fund made under Sub-section (2) after the commencement of Shri jagannath Temple (Amendment) Act, 1983 (Orissa Act 10 of 1983).]
