Section 11(1) in The Shri Jagannath Temple Rules, 1960
(1)It shall be the duty of the Committee to take all reasonable steps in conformity with the provisions of the Act to secure possession, custody, charge or control of such other articles and other properties of value, movable or immovable which in the opinion of the Committee it is entitled to secure by or under the Act but may not have been able to do so immediately on its first coming into office.
