Section 43 in The M.P. Shri Ganapati Mandir Khajrana (Indore) Adhiniyam, 2003
43. Power of Committee to make bye-laws.
(1)The Committee may, with the previous approval of the Commissioner, make bye-laws for the administration and governance of the Mandir and its endowments not inconsistent with this Act or rules made thereunder or any other law.(2)In particular and without prejudice to the generality of the foregoing power such bye-laws may provide for :-(a)the division of duties among the Chairman of the Committee and the Secretary;(b)the manner in which decision on any matter may be taken otherwise than at the meetings;(c)the procedure and conduct of business at meetings of the Committee;(d)the books and accounts to be kept at the office of the Committee;(e)the custody and investment of funds of the Committee;(f)the details to be included in or excluded from the budget of the Committee;(g)the time and place of its meetings;(h)the manner in which notice of its meetings shall be given;(i)the preservation of order and conduct of proceedings at meetings and the powers which the Chairman may exercise for the purposes of enforcing its decision;(j)the manner in which the proceedings of its meeting shall be recorded;(k)the person by whom receipts may be granted for moneys paid to the Committee;(l)the maintenance of order inside the "Mandir" and regulating the entry and exit of persons therein or therefrom;(m)the manner in which worship shall be performed in the Mandir during "parvas' `melas' and `utsavas';(n)the preparation of a list of persons fit for appointment as `pujari' and `sevak' of the Mandir after taking into consideration the educational qualifications, religious knowledge, conduct, training and experience and other matters ancillary thereto;(o)the procedure for appointment of officers and other employees and terms and conditions of their services under Section 17;(p)the manner in which and the period within which application for licence may be made under sub-section (1) of Section 34;(q)the manner in which appeal may be preferred under sub-section (2) of Section 36;(r)any other matter for which bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder.(3)All bye-laws after they have been confirmed by the Commissioner shall be put up on the notice board of the Mandir.
