28. Purpose for which the fund of the temple may be utilised.
(1)The funds of the temple may be utilised for all or any of the following purposes, namely:-(i)the administration and maintenance of the temple and performance of the daily worship and ceremonies and the observance of festivals therein:(ii)the foundation and maintenance of hospitals and dispensaries for the relief of the pilgrims and worshipers visiting the temple:(iii)the construction and maintenance of dharamshalas and rest houses for the use and accommodation of such pilgrims and worshippers,(iv)the provision of water supply and other sanitary arrangements therein:(v)the acquisition of any property authorised by the State Government: and(vi)the construction and maintenance of roads and communications and the lighting thereof for the convenience of the pilgrims and worshippers.(vii)[ the payment of allowances to the Goswami and the members of his family [Added by Rajasthan Act 11 of 1989 from the beginning.]Explanation. - The expression "family" for the purpose of this Act shall include the wife, sons, daughters, mother, brothers and sisters of the Goswami.](2)Without prejudice to the purposes referred to in sub-section (1), the Board may .with the previous sanction of the State Government, order that the surplus funds of the temple be utilised for-(a)the establishment of a university or a college in which special provision is made for the study of the Hindu religion, philosophy and Shastree generally or of the tenets of the Pushtimarg faith in particular and for promoting the cultivation of Indian art and architecture:(b)promoting the study of Sanskrit and Hindi:(c)the establishment and maintenance of a hospital or a leper asylum for the benefit of Hindus generally:(d)the construction and maintenance of a poor-home for the destitute persons professing the Hindu religion, who are physically disabled and helpless: and(e)any charitable, religious or educational purposes not inconsistent with the objects of the temple.(3)The order of the Board under sub-section (2) shall be published in the prescribed manner.
