- Subject to the provisions of this Act and of the rules made thereunder, the Board shall manage the properties and [secular] [Inserted by Rajasthan Act 18 of 1966.] affairs of the temple: [x x x] [Deleted by Rajasthan Act 18 or 1966.].[Provided that all matters connected with the conduct of Seva and Puja and other ceremonies and of festivals of the temple according to the customs and usages of the Pushtimargiya Vallabhi Sampradaya shall be under the direct control of the Goswami.] [Added by Rajasthan Act 18 of 1966.]
