There shall be constituted a fund which shall be called " The Pandharpur Temples Fund " which shall be vested in, and be managed and administered by, the Committee; and shall consist of—(a)the offerings in cash, or sale proceeds by auction or otherwise of the offerings in kind, received or collected before the deities in the Temples ;(b)the income derived from the moveable and immoveable properties of the endowment and registered trusts ;(c)all receipts, collections or donations received or collected by the Committee or any member thereof for or on behalf of the endowment and registered trusts ;(d)any contributions made by the State Government either by way of grant or by way of loan;(e)all fines and penalties imposed by or under this Act ;(f)all recoveries made under this Act ;(g)any gift, donation or contribution made by any person, including local authorities or any institutions to the endowment or any registered trust ;(h)sale proceeds of moveable or immoveable properties vested in the Committee ;(i)moneys borrowed by the Committee, if any ;(j)any receipts received by the Committee under any scheme or plan undertaken by it ;(k)any other receipts or moneys received by the Committee or any member thereof for or on behalf of the endowment or registered trusts.
