28. Purposes for which the temple fund 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 e of the temple and the 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 and other educational and charitable purposes including monthly food offering;(iii)the construction and maintenance of dharamshalas and rest house for the use and accommodation of such pilgrims and worshippers;(iv)the provisions 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.(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 institutions in which special provision is made for the study of Hindu religion, philosophy, shastras and for promoting the cultivation of Indian arts and culture;(b)promoting the study of Sanskrit and Hindi;(c)the establishment and maintenance of a hospital or a leper asylum;(d)the construction and maintenance of a poorhome for destitute persons 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.
