- All sevaks, office-holders and [Employees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] attached to the Temple or in receipt of any emoluments or perquisites therefrom shall, whether such service is hereditary or not, be subjected to the control of [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] who may, subject to the provisions of this Act and the regulations, made by the Committee in that behalf, after giving the person concerned a reasonable opportunity of being heard-(a)withhold the receipt of emoluments or requisites;(b)impose a fine of an amount not exceeding [two thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).];(c)suspend; or(d)dismiss;any of them for breach of trust, incapacity, disobedience of lawful orders, neglect of or wilful absence from duty, disorderly behaviour or conduct derogatory to the discipline or dignity of the Temple or for any other sufficient cause.
