(2)The Committees may utilise the Temples Fund for all or any of the following matters:-(a)management and administration of the endowment and registered trusts including their development;(b)training of persons to perform pujas and other religious ceremonies in the Temples;(c)medical relief, water supply and other sanitary arrangements for the worshippers and pilgrims or devotees visiting the Temples and providing them with other amenities (including food, milk, clothing) and construction of buildings for their accommodation on reasonable terms;(d)providing at reasonable rates materials for pujas and prasad to the devotees or pilgrims visiting the Temples;(e)establishing a library of religious books and writings on principles of various religions and cults; and(f)with the sanction of the Charity Commissioner, for the establishment and maintenance of, or the making of any grant or contribution to any hospital, school, orphanage or similar other institution either within or without the limits of Pandharpur.
