Section 4 in The Dungarpur State Devasthan Nidhi Rules, 1961
4. Power of the president.
- Subject to the directions contained in the instrument of trust of a shrine temple or other religious or charitable institution which vests in the Devasthan Nidhi, or to any direction given under the Act or under any law for time being in force or by a court of law, the President-(i)shall have all the powers and perform all the functions, necessary, proper and incidental to the carrying out of the objects and purposes of the Nidhi:(ii)may subject to be approval of the Nidhi, invest the funds of the Nidhi in any Government security;(iii)may acquire or dispose of, by way of mortgage, sale, exchange or gift, any property movable or immovable, the value of which does not exceed one thousand rupees and for which the majority of the members present at a meeting of the Nidhi vote:Provided that for all transactions relating to property exceeding one thousand rupees in value, the previous sanction of the State Government shall be necessary;(iv)shall have the power and the authority to supervise and inspect the management of the day-to day affairs the shrines, temples and institutions vested in the Nidhi;(v)shall provide all the necessary facilities to the Examiner of Local Fund Audit for the inspection and auditing the accounts of the Nidhi and of each shrine, temple or institution vested in it, and shall place all information and record at the disposal of such Examiner as may be found necessary for the purpose of audit; and(vi)shall forthwith report, to the State Government for sanction all cases of mutation and appointment of Mathadhish.
