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State of Odisha - Section

Section 6 in The Puri Shri Jagannath Temple (Administration) Rules, 1952

6. Preparation of record under Part III.

- In preparing the record under Part III, the Special Officer shall, with respect to each class of the Sevaks, Pujaris and such other persons employed for or connected with the Seva Puja and management of the Temple and its endowments, record their rights and duties thereto in Form D for this purpose he shall prepare a list in Form C and then record the rights and duties, specifying among other things the following particulars :
(a)whether hereditary,
(b)how appointed,
(c)qualifications required to do the Seva Puja,
(d)various duties,
(e)if by pali or turn and the nature thereof,
(f)remuneration, if any, got in cash or kind and if land is held for doing Seva or service, the conditions or incidents of such grants;
(g)other incidents attached to the Seva Puja;
(h)punishment, if any, provided for the neglect of duty;
(i)by whom controlled; and
(j)any other special features.