(2)The Board shall make arrangements for the receipt and disposal of all offerings and Bhents made for and received on behalf of the temple and shall maintain proper account thereof. The offerings and bhents received by the Goswami personally of the idol shall be transferred by the Goswami to the Board and shall be duly accounted for.[Provided that noting herein contained shall affect the personal "Bhents and benefits of the Goswami and the members of his family."] [Added by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].]
