(4)Upon failure on the part of any math to supply any article required in connection with the Seva-Puja of the Temple which under the record-of-rights, it is the duty of such math to supply, [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] may procure the article by incurring such reasonable expenditure from the Temple Fund as may be necessary and make an order requiring such math to pay to the Temple the amount so expended.
