Section 21 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
21. Mandir Kosh.
(1)There shall be constituted a fund to be called Mandir-Kosh which shall be vested in and be administered by the Committee and shall consist of,-(a)the income derived from the movable and immovable properties of the Mandir;(b)any offering, gift, donation or contribution; and(c)all moneys received under this Act.(2)The Kosh may be utilised for carrying out all or any of the functions and duties of the Committee enumerated in Section 11 :Provided that the Kosh shall not be utilised for promotion of any religious, educational, cultural or charitable activity not connected with the Mandir save with prior approval of the Commissioner.
