Section 21(1) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(1)The Trust Fund shall, subject to the provisions of the Income Tax Act, 1961, be utilised or expended by the Committee for all or any of the following purposes, namely :—(a)the maintenance, management and administration of the Temple and the properties of the Trust;(b)the conduct and performance of the rituals, worship ceremonies and festivals in the Temple according to the customs and usages;(c)providing facilities and amenities to the devotees for darshan of the deity and for offering prayers or performing any religious service or ceremony in the Temple;(d)to provide meals to the devotees and to run Annachhatra;(e)for propagating the teaching of Shree Sai Baba;(f)repayment of any sums borrowed by the Committee, with the sanction of the State Government;(g)any sums required to satisfy any judgment, decree or award of any court or tribunal or any authority;(h)the payment of any taxes, rent, compensation, charges and other sums payable by the Trust under any law for the time being in force;(i)development of the properties of the Trust and acquisition of movable or immovable properties for the purposes of the Trust;(j)construction and maintenance of rest houses for the accommodation and use of the devotees; and(k)for fulfilling the duties specified in sub-section (2) of section 17.
