Section 18 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
18. Duties of the Board.
- Subject to the provisions of this Act and the rules made there under, it shall be the duty of the Board,-(a)to arrange for the proper performance of worship at the Shrine;(b)to provide facilities for the proper performance of worship by the pilgrims;(c)to make arrangements for the safe custody and preservation of the Shrine fund;(d)to undertake for the benefit of workshippers and pilgrims, -(i)the construction of buildings for their accommodation;(ii)the construction of sanitary works; and(iii)the improvement of means of communication;(e)to undertake the developmental activities concerning the area of the Shrine and its surroundings;(f)to make suitable arrangements for the imparting of religious instructions and general education;(g)to make provisions of medical relief for workshippers and pilgrims;(h)to make provisions for the payment of suitable emoluments to the salaried staff; and(i)to do all such things as may be incidental and conducive to the efficient management, maintenance and administration of the Shrine and the Shrine fund and the convenience of the pilgrims.
