(2)The said Fund may be utilised for any of the purposes permitted under the Act and for all or any of the following purposes :(a)maintenance (including repairs and reconstruction), management and administration of the Temple and its properties;(b)training of Sevaks to perform the religious worship and ceremonies in the Temple;(c)medical relief, water supply and other sanitary arrangements for the worshippers and the pilgrims and construction of buildings for their accommodation;(d)culture and propagation of the tenets and philosophy associated with Temple of Shri Jagannath;(e)any other work or undertaking for the purposes of the Temple authorised by the State Government, so long as such authorisation subsists; and(f)[ * * *] [Deleted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).]
