Section 28 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
28. Trust Fund.
(1)There shall be constituted a fund to be called by the name of Shree Karveer Niwasini, Mahalaxmi (Ambabai) Temple Trust Fund which shall vest in the Temple Trust.(2)The following shall form part of, or be paid into, the said fund,-(a)all funds vested in the Trust or religious institution, by virtue of the provisions of section 3 ;(b)all sums received by way of offerings, gifts or donations by the Trust or religious institution or by way of puja charges of any nature whatsoever, or by way of sale proceeds by auction of things received in kind ;(c)income derived from the movable and immovable properties of the Trust and the proceeds of sale, lease, licence or other transfer or mortgage of any such properties ;(d)any contributions or grants made to the Temple Trust by Government or by any local authority, Trust or other institution or party or person ;(e)any sum due to the Temple Trust and recovered by the Committee ;(f)any sum borrowed by the Committee ;(g)any fees, fines and penalties, if any, recovered, and all recoveries made by the Committee, under this Act ; and(h)all other sums including licence fees and lease rent received or collected by the Committee or a member or officer or employee thereof, for or on behalf of the Temple Trust.(3)All monies and other valuable articles belonging to the Trust Fund shall be deposited or kept in the Nationalized Bank as defined in the Reserve Bank of India Act, 1934 (II of 1934) or be invested in "the public securities" as defined in clause (12) of section 2 of the Maharashtra Public Trusts Act (XXIX of 1950), and in accordance with such guidelines as may be issued by the State Government, from time to time.(4)The Trust Fund shall be operated by an office bearer or a member of the Managing Committee and an officer of the Committee as are authorised by the Committee in this behalf in the manner and subject to such conditions as may be prescribed.
