Shri Jagannath Temple (Installation and Operation of Hundi and Constitution of Foundation Fund) Rules, 1983

Published vide Notification S.R.O. No. 420/83, dated 9th August, 1983, Orissa Gazette Extraordinary No. 975/10.8.1983

or440

Notification S.R.O. No. 420/83, dated 9th August, 1983. - In exercise of the powers conferred by Section 32 of Shri Jagannath Temple Act, 1955 (Orissa Act 11 of 1955), the State Government do hereby make the following rules regulating the installation and Operation of Hundi in the Temple and Constitution of the Foundation Fund, namely :

CHAPTER-I

Preliminary

Short title and commencement.- (1) These rules may be called Shri Jagannath Temple (Installation and Operation of Hundi and Constitution of Foundation Fund) Rules, 1983.

(2) They shall come into force on the date of publication in the Official Gazette.

Definitions.- (1) In these rules, unless the context otherwise requires-

(a) "Act" means Shri Jagannath Temple Act, 1955;

(b) "Administrator" means the Administrator of the Temple appointed under Section 19;

(d) "Form" means a Form appended to these rules;

(e) "Fund" means the Foundation Fund as referred to in Section 28-C;

(f) "Hundi" means a Hundi as referred to in Section 28-B;

(g) "Managing Committee" means the committee as defined in Clause (a) of Sub-section (1) of Section 4 of the Act;

(h) "section" means a section of the Act;

(i) "Temple" means Shri Jagannath Temple, Puri;

(j) "year" means the financial year commencing on the first day of April each year and ending on the 31st March next following.

(2) All other words and expressions which are used but not defined in these rules shall have the same meaning as respectively assigned to them in the Act.

CHAPTER-II

Installation and operation of Hundi

Installation of Hundi.- Any Hundi or Hundis that may be installed by the Managing Committee with the approval of the State Government under Sub-section (1) of Section 28-B, shall be installed at such conspicuous place or places in the Temple as the Managing Committee may think fit keeping in view the intention behind such installation, the convenience of the pilgrims and devotees visiting the Temple, the security of the Hundis, and the offerings that may be placed in it by such pilgrims and devotees.
Operation of Hundis.- (1) The Hundis shall be operated by the Administrator.

(2) The Hundis shall remain operative during such time of the day as will be determined by the Managing Committee.

(3) Each Hundi shall, before its operation starts, be seated by the Administrator or any other officer authorised by him in that behalf.

(4) Every Hundi operated in the Temple shall be cleared by the Administrator or any other officer authorised by him once everyday at 10 P. M.:

Provided that any of such Hundis may also be cleared at such other time as the Administrator may deem necessary.

(5) Every time a Hundi is cleared, it will be sealed again for operation as provided in Sub-rule (3).

(6) The offerings received in the shape of cash, cheques, drafts and other cash equivalents shall be credited into the account opened in a Nationalised Bank located in the locality at the earliest opportunity.

(7) The offerings received in the form of materials such ornaments, gold, silver, clothings, utensils and.such other materials shall be sorted out and kept under the custody of the Administrator under a separate account maintained in a register in Form 'B'.

(8) Materials referred to in Sub-rule (7) shall be transferred to the Temple Stock to utilised by the Administrator for the use of the Temple.

Maintenance of accounts.- (1) For the proper account of the offerings received in the Hundi or the Hundis there shall be maintained two separate ledgers in Form 'A' and Form 'B' in the manner hereinafter provided.

(2) The ledger in Form 'A' shall indicate the details of cash equivalents received and the Bank credits made and shall also indicate separately the progressive total of cash and cash equivalents received, and available in hand and in the Bank accounts, during the year.

(3) The ledger in Form 'B' shall indicate the details of material offerings received, with its weight, value or such other description as would be sufficient to assess the value of such materials, and the materials utilised or disposed, if any, and shall also indicate separately the progressive total of such materials received, utilised and disposed and the balance available, during the year.

(4) (a) The Administrator shall be responsible for the maintenance of ledgers referred to under this rule and the daily postings made in such ledgers shall be signed by the clerk-in-charge of the ledgers and the officer authorised by the Administrator.

(b) The Managing Committee may authorise a member of the Committee to remain present at the time of opening of Hundi.

(5) The Administrator shall make necessary arrangements for guarding of the Hundis.

CHAPTER-III

Foundation Fund and Committee

Incorporation of the Committee.- (1) The Foundation Fund Committee shall be a body corporate by the name of Shri Jagannath Temple Foundation Fund Committee.

(2) The Committee shall have perpetual succession and a common seal, and shall sue and be sued by the said name.

(3) The Committee shall function in the office of the Administrator.

Receipts on the Fund.- (1) The Secretary of the Committee or any other person authorised by him shall be competent to receive all sums to be credited to the Fund under Sub-section (2) of Section 28-C.

(2) The Secretary or such authorised person shall acknowledge receipt of all sums received towards the Fund in Form 'C'.

(3) All sums so received towards the Fund shall be entered in a separate cash book to be maintained for the purpose in Form 'D'.

(4) All such sums shall be deposited in a Savings Bank Account to be opened in such Bank as may be determined by the Government.

(5) On the last day of every month the balance available in the aforesaid account shall, subject to the provisions in Sub-section (3) of Section 28-C, be invested in fixed deposits account to be opened in the name of "Shri Jagannath Temple Foundation Fund".

(6) All such investments in the Fixed Deposits shall be entered in a register called "The Investment Register" to be maintained in Form 'E'.

(7) The interest accruing out of such fixed deposits shall, on arrangement so made be directly credited to the Fund by the Bank concerned under intimation to the Secretary of the Committee.

Form 'A'

[See Rule 5]

Register of Collections from Hundi

(Cash and cash equivalents)

Receipt			Expenditure
Date	Particulars of collections	Amount	Date	Particulars of expenditure	Amount
(1)	(2)	(3)	(4)	(5)	(6)

Form 'B'

[See Rules 4 and 5]

Register of Collections for Hundi

(Materials like ornament, gold, silver, clothings, utensils and miscellaneous items)

Year...........20.............

Details of the material collections
Date	Ornaments Gold Silver		Gold		Silver		Coins
Date	Particulars	Weight	Particulars	Weight	Particulars	Weight	Particulars	Weight	Gold	Silver
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)

Details of the material collections						Receipt No. and date of materials transferred to temple accounts (Columns 2 to 17)	Signature of the Hundi Clerk	Signature of the Officer	Remarks
Clothing		Utensils		Miscellaneous items
Particulars	Approximate cost	Particulars	Weight	Particulars	Approximate cost
(12)	(13)	(14)	(15)	(16)	(17)	(18)	(19)	(20)	(21)