(1)The State Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, they shall have power to make rules with reference to -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the manner of exercise of control by the Committee over the actions of [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).];(c)the grant of travelling or daily allowances to the members of the Committee;(d)the performance of duties by the Committee under Section 15 and the mode and extent of expenditure under Section 28;(e)the publication of the Administration report under Section 18;(f)the custody of records and properties including custody of key of the Ratna Bhandar;(g)[Omitted](h)the preparation of the budget estimates for the Temple;(i)[ * * *] [Omitted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).](j)the custody and investment of the Temple Fund by the Committee;(k)the audit of the accounts of the Temple and the particulars to be mentioned in the audit report and the manner of publication thereof and of the directions issued under Section 27;(l)the recovery of amounts payable to auditors appointed by the State Government; and(m)any other matter that may be required for the efficient administration of the Temple and its endowments.
