Section 20 in Regulation Governing Hindu Temples (Devasthans) of Goa, Daman & Diu
20.
) To inflict upon the servants of the bodies of members (mazanias) disciplinary punishments of their competence.Article 71.Against the decisions and orders of the Administrator appeals can be filed to the Administrative, Fiscal and Audit Tribunal.Article 72.The provisions under Nos. 1 and 3 of article 57 shall apply to the Administrators.Article 73.The Administrators shall receive the fees prescribed under the schedule annexed to this Regulation, besides half the amount of common fees, after the deduction of expenses mentioned in the respective schedule for the service of administrative executions.Para - The common fees shall be divided quarterly and those towards audit of accounts shall be withdrawn after the same accounts are audited by the office of Administrator concerned.
