(1)The Board shall have power:-(a)to accept endowment or trust in favour of the idols or the temple and to establish a fund for purposes relating there to and collect donations therefore,(b)to accept donations and gifts for the secular affairs of the temple, [ x x x] [Omitted by Corrigendum No. F. 3(d) (53) Revenue A/63/ Part II, dated 15-11-1976; Rajasthan Gazette Part IV-C, dated 25-11-1976: P. 494.. [25-11-1976].].(2)The Board shall have power to delegate any of its functions or duties under the rules to pay committee or to the Chief Executive Officer who shall discharge such functions and duties in accordance with the general or special directions as may be issued by the Board in this behalf.
