Section 3(1) in The Puri Shri Jagannath Temple (Administration) Act, 1952
(1)The State Government may, by notification, appoint a Special Officer with prescribed qualifications and professing the Hindu religion for the preparation of a record comprised in such parts and containing such forms as may be prescribed consolidating the rights and duties of different Sevaks and Pujaris and such other persons connected with the Seva, Puja or management of the Temple and its endowments and may appoint one or more officers with prescribed qualifications to assist him for the purpose.
