¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940 1
MAHARASHTRA ACT No. LVIII OF 2018.
(First published, after having received the assent of the Governor in the
“ Maharashtra Government Gazette ”, on the 13th August 2018).
An Act to re-constitute a public trust registered under the name Shree Shanaishwar
Devasthan, at Shingnapur, District Ahmednagar under the Maharashtra Public Trusts Act
and to provide for better administration of Shree Shanaishwar Temple and control of the
State Government on the trust and for matters connected therewith or incidental thereto.
AND WHEREAS the administration of the Public Trust registered under the
Maharashtra Public Trusts Act, with the name "Shree Shanaishwar Devasthan" at Shingnapur,
Nevasa, Ahmednagar is vested in the Board of Management under a scheme approved by
Assistant Charity Commissioner, Nashik Division, Nashik on the 9th November 1990 and a
scheme modified by Assistant Charity Commissioner, Ahmednagar division, Ahmednagar;
AND WHEREAS the power to execute the rules and sub-rules for administration
and management of Shree Shanaishwar Devasthan is vested in the Board of Management
by the scheme made under Maharashtra Public Trusts Act, and the Assistant Charity
Commissioner, Ahmednagar has the power of appointment of Board of Management for
the term of five years;
AND WHEREAS on expiration of the term of five years of the previous Board of
Management of Shree Shanaishwar Devasthan, the Assistant Charity Commissioner,
Ahmednagar has, under his order dated the 6th January 2016, re-constituted the Board of
Management of the said Trust;
XXIX of
1950.
XXIX of
1950.
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+ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö
´É¹ÉÇ 4, +ÆEò 62(5)] ºÉÉä̈ É´ÉÉ®úúú, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940 [ {ÉÞ¹`ä 17, ËEò¨ÉiÉ : ¯û{ɪÉä 27.00
+ºÉÉvÉÉ®úhÉ Gò¨ÉÉÆEò 132
|ÉÉÊvÉEÞòiÉ |ÉEòɶÉxÉ
¨É½þÉ®úɹ]Åõ Ê´ÉvÉÉxɨÉÆb÷³ýÉSÉä +ÊvÉÊxÉªÉ¨É ´É ®úÉVªÉ{ÉɱÉÉÆxÉÒ |ÉJªÉÉÊ{ÉiÉ Eäò±Éä±Éä +vªÉÉnäù¶É ´É Eäò±Éä±Éä Ê´ÉÊxÉªÉ¨É +ÉÊhÉ
Ê´ÉÊvÉ ´É xªÉÉªÉ Ê´É¦ÉÉMÉÉEòbÚ÷xÉ +ɱÉä±ÉÒ Ê´ÉvÉäªÉEäò (<ÆOÉVÉÒ +xÉÖ́ ÉÉnù).
In pursuance of clause (3) of article 348 of the Constitution of India, the following translation
in English of the Shree Shanaishwar Devasthan Trusts (Shingnapur) Act, 2018 (Mah. Act No. LVIII
of 2018), is hereby published under the authority of the Governor.
By order and in the name of the Governor of Maharashtra,
RAJENDRA G. BHAGWAT,
I/c. Secretary (Legislation) to Government,
Law and Judiciary Department.
RNI No. MAHENG/2009/35528
¦ÉÉMÉ +É`ö--132--1
2 ¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940
AND WHEREAS complaints have been received by the State Government regarding
irregular management of the previous Board of Management of Shree Shanaishwar
Devasthan, Ahmednagar and also about the selection process of newly constituted Board
of Management of Shree Shanaishwar Devasthan, Ahmednagar by an order dated the
6th January, 2016.
AND WHEREAS the issues of law and order on account of a certain practice in the
matter of taking darshan of deity 'Shani' from Chauthara (platform) was required to be
dealt with;
AND WHEREAS it is expedient to enact a separate law to re-constitute the Trust and
to provide for the management of Shree Shanaishwar Temple by a committee directly under
the Government supervision to enable the Trust to give more facilities for the devotees; and
for matters connected therewith or incidental thereto; it is, hereby enacted in the Sixty-ninth
Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Shree Shanaishwar Devasthan Trust (Shingnapur)
Act, 2018.
(2) It shall come into force on such date as the State Government may, by notification
in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires,-
(a) "appointed day" means the date specified in the notification issued under sub-
section (2) of section 1;
(b) "Committee" or "Management Committee" means the Management Committee
constituted under section 5;
(c) "Devasthan" means devasthan of Lord Shani at Shingnapur, Ahmednagar;
(d) "Devasthan Trust" means the Public Trust in respect of Shree Shanaishwar
Devasthan, Taluka Newasa, District Ahmednagar, as re-constituted under this Act;
(e) "erstwhile trust" means the public Trust registered under the Public Trusts Act,
with registration No. A/587, referred to in sub-section (1) of section 3;
(f) "Executive Officer" means the Executive officer of the Committee appointed
under section 18;
(g)"Management Fund" means the management fund of the Committee constituted
under section 27;
(h)"Member" means a member of the Committee, and includes any office-bearer
thereof whether called as, the Chairman, Vice-Chairman and Treasurer or by any
other designation;
(i)"prescribed" means prescribed by rules made by the State Government under this
Act;
(j)"Public Trusts Act" means the Maharashtra Public Trusts Act or any other law
relating to Trusts, for the time being in force;
(k)"Trust" means the DevasthanTrust as constituted under sub-section (1) of
section 3;
(l)"Trust Fund" means the Fund of the Devasthan Trust constituted under
section 25;
(m)"Regulations" means the regulations made by the Committee under section 47;
Short title and
commencement.
Definitions.
XXIX of
1950.
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940 3
(n) "rules" means the rules made under this Act;
(o) "Temple" means the Shanaishwar Temple at village Shinganapur, Taluka Newasa,
District Ahmednagar;
(p) "year" means the financial year; and
(q) words and expressions used in this Act, but not defined, shall have the meanings,
respectively assigned to them in the Public Trusts Act.
CHAPTER II
RECONSTITUTION AND TRANSFER OF PROPERTY OF THE ERSTWHILE
TRUST
3. (1) Notwithstanding anything contained in the Public Trusts Act or any other law for
the time being in force, on and from the appointed day, the provisions of this Act shall apply
in respect of erstwhile trust registered as "Shree Shanaishwar Devasthan" at village
Shinganapur, Taluka Nevasa, District Ahmednagar, with registration No. A/587 and the said
Trust shall be re-constituted as provided in this Act.
(2) On the appointed day, all the properties, whether movable or immovable (including
all assets, rights, funds, liabilities and obligations) of the erstwhile trust shall, by virtue of, and
in accordance with, the provisions of this Act, stand transferred to, and vested in the
Management Committee for the purposes of the Devasthan Trust so reconstituted under
sub-section (1) and the Executive Officer shall, on behalf of the Committee, be entitled to
their possession and management from that day.
(3) The Committee or Board of Trustees functioning in relation to the erstwhile trust
immediately before the appointed day shall cease to function; and all its powers, duties,
rights and privileges, if any, in relation to the erstwhile trust shall vest in the Management
Committee of the Devasthan Trust.
4. (1) The Board of Trustees of the erstwhile trust and every other person in
possession of,-
(a) any movable or immovable property of the erstwhile Trust; or
(b) the valuable articles, and the money including the money in the form of deposits
in bank or in credit society or with any person or investment in shares, belonging to the
erstwhile Trust,
shall hand over possession thereof, or transfer or cause to be transferred, forthwith, or
within such longer period not exceeding thirty days, as may be allowed by the Management
Committee, along with full inventory thereof, to the Executive Officer on behalf of the
Management Committee.
(2) Where any property is handed over or transferred under sub-section (1), the
Executive Officer shall, after due verification with the inventory, pass a proper receipt
in writing for the same to the transferor and thereupon, the Executive Officer shall be
responsible for the safe custody of such property thereafter.
(3) On so handing over or transferring any such property of the erstwhile Trust to the
Executive Officer and obtaining a receipt thereof under sub-section (2), the transferor shall
stand released and discharged from all claims and demands or liability in respect of that
property.
(4) Immovable property held by the Devasthan Trust shall not be sold without public
auction and without prior permission of the Government in Law and Judiciary Department
and while granting permission, the Government shall ensure that the offset price of such
immovable property shall not be less than the market value of such property as per the rates
Reconstitution
of erstwhile
trust and
transfer to and
vesting of
properties.
Transfer of
possession
of
valuables
and
properties
to Trust.
¦ÉÉMÉ +É`ö--132--1+
4 ¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940
fixed under the Annual Statement of rates fixed under the Maharashtra (Determination of
market value) Rules, 1995 or any other law for the time being in force:
Provided that, the person who has vested interest in the immovable property at the
time of public auction shall have the first right to purchase the said immovable property at
the highest bid price accepted at such auction.
(5) No instrument alienating the immovable property of the Trust without following the
procedure mentioned in this section shall be valid.
CHAPTER III
MANAGEMENT COMMITTEE
5. (1) For the purpose of management of the Devasthan Trust, the State Government
shall, as provided in sub-section (2), constitute a Committee to be called "Shree Shanaishwar
Devasthan Trust Management Committee".
(2)The State Government shall, by notification in the Official Gazette, appoint the
Chairman, Vice-Chairman, Treasurer and not more than eight other members to constitute
the Committee under sub - section (1):
Provided that, out of the total number of members not less than one member
shall be a woman and at least two members, of whom one shall be a person belonging to the
Scheduled Castes and one to the Scheduled Tribes, shall be appointed from amongst the
persons ordinarily residing in the State.
(3) Subject to other provisions of this Act, the Committee shall be a body corporate by
the name aforesaid, having perpetual succession and a common seal with power to acquire,
hold and dispose of property, both movable and immovable, and to contract and shall by the
said name sue and be sued.
6. (1) There shall be paid from the management fund to each member such
honorarium and travelling allowance and daily allowance for attending the meetings of
the Committee or for transacting any business connected with duties as a Chairman or
member to the place where such meetings are held or business is transacted and for the
return journey from such place at such rates, as may be prescribed.
(2) Notwithstanding anything contained in any other law for the time being in force,
a member of the State Legislature while holding the office of a member of the
Committee who is eligible for any allowance or honorarium under sub-section (1) shall not
be disqualified for continuing as a member of the State Legislature.
7. (1) A Chairman, Vice- Chairman or member shall be appointed for a period of three
years:
Provided that, the term of office of such outgoing member shall be deemed to extend
to and expire with, the date on which the notification constituting the new Committee is
published in the Official Gazette.
(2) A member may, by writing under his hand addressed to the State Government and
a copy to the Chairman, resign from the office of member of the Committee:
Provided that, such resignation shall not take effect until it is accepted by the State
Government.
(3) If a member without obtaining leave from the Committee, remains absent for three
consecutive meetings of the Committee, he shall cease to be a member thereof, from the
time the third meeting is duly terminated.
Constitution of
Management
Committee for
Devasthan
Trust.
Allowances to
members.
Term of office
of members.
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940 5
8. (1) A person to be appointed as a member of the Committee shall be,-
(a) the permanent resident of the State of Maharashtra; and
(b) a devotee, of Shree Shanaishwar of Newasa. He shall, prior to his appointment
as a member, make such declaration in the prescribed form.
(2) The Chairman, Vice-Chairman, Treasurer and other members shall, unless
otherwise disqualified, be eligible for re-appointment.
9. A person shall be disqualified for appointment as, or for being, a member, if he-
(a) is not qualified under sub-section (1) of section 8;
(b) is a minor;
(c) is of unsound mind, and is so declared by a competent court;
(d) is an undischarged insolvent;
(e) has directly or indirectly any interest in a lease or any other transaction relating to
the immovable property of Devasthan Trust or lawfully held the property of the Devasthan
Trust;
(f) is a paid servant of the Committee or has any share or interest, directly or indirectly,
in any contract for supply of goods to, or for execution of any work, or the performance of
any service, undertaken by the Committee in respect of the Trust;
(g) has been convicted by a criminal court of any offence involving moral turpitude;
(h) has,without obtaining leave of absence from the Committee remained absent,-
(i) for three consecutive meetings of the committee;
(ii) from India for a continuous period of six months;
(i) has been found guilty of grave misconduct in the discharge of his duties or being
guity of corruption or any disgraceful conduct while holding the office of the member of the
Committee;
(j) has been suspended, removed or dismissed as a Trustee of any public Trust, under
section 41-D or any other provisions of the Public Trusts Act by the Charity Commissioner
or Court;
(k) is practicing as a Legal Practitioner for or against the Devasthan Trust;
(l) has left India for the purpose of residing abroad.
10. (1) The State Government may remove from office, the Chairman,
Vice-Chairman, Treasurer or any other member of the Committee, on any of the
following grounds, namely:-
(a) that he has incurred any of the disqualifications mentioned in section 9;
(b) that in the opinion of the State Government, the standard of performance of
such person is not found to be satisfactory or not upto the expected standard of
performance.
(2) No person shall be removed under this section unless he has been given a
reasonable opportunity of showing cause, in writing, in the matter against his removal.
(3) The decision of the State Government in this behalf shall be final.
11. Notwithstanding anything contained in the foregoing provisions or any other
provisions of this Act, the State Government may, by notification in the Official Gazette,
curtail the term of office of the Chairman, Vice-Chairman, Treasurer or all or any of
the other members holding office for the time being and appoint a new Chairman,
Vice-Chairman, Treasurer and other members either for the remainder of the term or for a
full term of three years, as the State Government may deem fit.
Qualifications for
being member.
Disqualification
for membership.
Removal of
members.
Power to
reconstitute
Committee.
6 ¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940
12. In the event of any vacancy occurring on account of death, resignation, disqualifi-
cation or removal of a member or on account of non-acceptance of office by the member or
where the appointment is set aside, or on account of a member becoming incapable of acting
prior to the expiry of his term of office, or desiring to be relieved or discharged or refusing to
act or neglects to perform his duties as such member, the Executive Officer shall forthwith
communicate the occurrence of the event to the State Government through the Manage-
ment Committee; and the vacancy shall be filled in as soon as conveniently may be, by
appointment of a person thereto and the member so appointed shall hold office so long only
as the member in whose place he is appointed would have held it, if the vacancy had not
occurred.
CHAPTER IV
CONDUCT OF BUSINESS
13. (1) For the transaction of its business, the Management Committee shall
meet at such intervals as it may determine, from time to time, so however, that not more than
thirty days shall elapse between the two meetings.
(2) One-half of the number of members of a Committee shall form a quorum:
Provided that, when a quorum is required but not present, the presiding authority shall
adjourn the meeting for thirty minutes and the business which would have been brought
before the original meeting had there been a quorum thereat, shall be brought before the
adjourned meeting, whether there be a quorum present or not.
(3) Every meeting of the Committee shall be presided over by the Chairman of the
Committee and in his absence by the Vice-Chairman and, in their absence,by a member
elected for the purpose by the members present.
(4) All questions arising at the meeting of the Committee shall be determined by the
majority of votes of the members present. In the case of equality of votes, the Chairman or
the person presiding, as the case may be, shall have a right to exercise a casting vote:
Provided that, the Chairman of the meeting shall have a power to cast his first vote in
his capacity as a member and thereafter have a second and casting vote in his capacity as a
Chairman.
(5) The Executive Officer, being the ex-officio Secretary of the Committee, shall be
responsible for the maintenance of the minutes of the proceedings of every meeting, and
such minutes shall be duly countersigned by the Chairman or by the member presiding at the
meeting, as the case may be.
(6) Consistent with the provisions of this Act and the rules made thereunder, the
Committee shall make regulations, with the approval of the State Government for
regulating its procedure and the conduct of its business.
14. No act or proceedings of the Committee or of any person acting as the Chairman
or a member of the Committee shall be deemed to be invalid by reason only of the existence
of a vacancy amongst its members or a defect in the constitution thereof or on the ground
that the Chairman or any member of the Committee was not entitled to vote or to continue in
office by reason of any disqualification or by reason of any irregularity or illegality in his
appointment.
Filing up of
casual vacancy.
Meetings of the
Committee and
rules of
procedure.
Defect or
vacancy not to
invalidate acts.
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940 7
15. (1) Subject to any general or special order of the State Government, it shall be the
duty of the Committee,—
(a) to manage the properties and affairs of the Trust efficiently;
(b) to make proper arrangement for the conduct and performance of rituals, wor-
ship, ceremonies and festivals in the Devasthan according to the custom and usages;
(c) to provide necessary facilities and amenities to the devotees;
(d) to apply the income of the Devasthan Trust to the objects and purposes for
which the Devasthan Trust is constituted and administered or to the other objects or
purposes akin to the purposes of the Devasthan Trust or to the purposes allowed by or
under this Act;
(e) to ensure due and proper continuance and performance of worship, rituals,
ceremonies or services of the nitya or daily or periodical, general or special pooja in
the Temple without any break or hindrance or without in any way curtailing the form,
dignity, grandeur or manner of pooja, archana, religious faith, or belief which were
being performed in relation to the deity in the Devasthan Trust immediately before the
appointed day; taking particular care to ensure that, as far as possible, darshan, etc.,
of the deities or prayer or worship in the Devasthan Trust is available to the devotees;
appointing person or persons, on payment of such remuneration, and subject to such
terms and conditions, for performance of any seva or service in the Temple, as the
Committee may, in the interest of the better management of the Temple, determine;
(f) with the previous sanction of the State Government to acquire or purchase land
or buildings required for the purpose of development and carrying out schemes of the
Devasthan Trust and to carry out the objectives or purposes of the trust:
Provided that, before acquiring or purchasing any land or building, a certificate from
the Government Approved Valuer shall be obtained by the Committee;
(g) to expand the library of the literature of the Shree Shanaishwar;
(h) to collect the daily offerings, received either in cash or kind including dakshina,
bhog, donation, subscriptions and the like in the Devasthan Trust or within the pre-
cincts thereof, to the exclusion of any other person, and to ensure the safe-custody of
the valuable security, jewellery, ornaments and all other offerings so collected:
Provided that, the cash, offerings received in cash Box, Hundi or otherwise shall be
counted in the presence of the Assistant Charity Commissioner, Ahmednagar or his
representative; and where offerings received are in kind, the Committee shall cause
the valuation thereof to be determined by the Government Approved Valuer;
(i) in respect of Devasthan Trust under its control credit to the Trust Fund, the cash,
offerings so received, and where the offerings received in kind are sold, the proceeds
thereof, received by the Committee;
(j) generally do all such acts as may be incidental, conducive or necessary for the
purposes of proper and efficient management, maintenance and administration of the
properties and affairs of the Devasthan Trust; and to charge such fees for providing
services through its sevekaris as the Committee may, from time to time, determine.
(2) (a) No immovable property vested in the Devasthan Trust shall be leased for more
than a year, or mortgaged, sold or otherwise alienated, by the Committee except with the
previous sanction, in writing, of the State Government.
Duties and
powers of
Committee.
8 ¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940
(b) No jewellery, ornaments and other valuable movable property vested in the
Devasthan Trust, the value of which is more than fifty thousand rupees, shall be sold, pledged
or otherwise alienated by the Committee, except with the previous sanction, in writing, of the
State Government.
(c) The Committee shall have no power to borrow money from any person or party,
except with the previous sanction, in writing, of the State Government.
(d) Subject to the prior approval of the State Government, the Committee shall have
all the powers not otherwise specifically provided under this Act, but are necessary for
performing its duties and functions under this Act.
16. (1) Any person who desires to sell flowers, prasad, books and other literature,
pictures and any other material approved by the Committee or to look after cars and other
vehicles, bicycles, shoes, umbrellas or other personal effects within and on the precincts of
the premises of the Devasthan Trust shall apply to the Committee for grant of a licence or
renewal thereof in such manner and within such period as may be provided by bye-laws.
(2) Every such application shall be accompanied by such fee as the Committee may
specify in this behalf by bye-laws.
(3) The Committee may grant or renew the licence or for reasons to be recorded in
writing refuse to grant or renew the licence.
(4) All the licences granted or renewed under this section shall be subject to the
provisions of this Act and the rules and bye-laws made thereunder.
17. (1) Subject to the provisions of sub-section (2), the Committee may, for reasons
to be recorded in writing, suspend or cancel a licence,-
(a) if the licence has been obtained through wilful misrepresentation or fraud;
(b) if the licensee or any servant or any person acting on his behalf with his express
or implied permission, commits a breach of any of the terms and conditions of the
licence;
(c) if the licensee has become an insolvent; or
(d) if the licensee is convicted of any offence involving moral turpitude.
(2) No licence shall be suspended or cancelled under this section unless a reasonable
opportunity to show cause against such suspension or cancellation has been given to such
licensee.
CHAPTER V
EXECUTIVE OFFICER AND OTHER OFFICERS
18. (1) The State Government shall appoint a person to be the Executive Officer
from amongst the officers not below the rank of the Deputy Collector, for the purposes of
this Act. He shall hold the office ordinarily for a period of three years from the date of his
appointment unless his term of office is determined earlier by the State Government by an
order issued in this behalf.
(2) When a temporary vacancy occurs in the office of the Executive Officer, by
reason of sickness or leave or any other reason, the State Government shall at the earliest
opportunity fill up the vacancy by appointing an officer from amongst the officers not below
the rank of Deputy Collector for the period of absence of the Executive Officer.
(3) He shall be the ex-officio Secretary of the Management Committee.
Power of
Committee to
grant
licence.
Power to cancel
or suspend
license.
Appointment of
Executive
Officer and
other
officers and
employees
of Committee.
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 13, 2018/¸ÉÉ´ÉhÉ 22, ¶ÉEäò 1940 9
(4) Other officers and employees of the Committee shall be appointed on such terms
and conditions of services as may be determined by regulations duly approved by the State
Government.
(5) The Executive Officer shall, as soon as may be, after the commencement of this
Act or after the appointed day, as the case may be, prepare a schedule setting forth therein
the duties, designation and grades of officers, employees and the particulars relating to the
salaries and allowances or honorariums payable to them, to the State Government through
the Management Committee for the approval. Such schedule shall come into force on
approval of the State Government. No change shall be made in such schedule without the
sanction of the State Government:
Provided that, no officer or employee, who is paid or is to be paid a salary of more than
thousand rupees per month, shall be appointed by the Committee, without the previous
approval of the State Government.
(6) The salary and allowances and other expenses of the Executive Officer and other
officers and employees of the Committee shall be paid out of the Management Fund.
19. (1) The Executive Officer shall, subject to the superintendence, direction and
control of the Committee, have power to carry out its decisions and orders in accordance
with the provisions of this Act and the rules, regulations and bye-laws made thereunder.
(2) Notwithstanding anything contained in sub-section (1), the Executive Officer shall
be responsible for the custody of all records and properties of the Devasthan Trust and shall
make proper arrangement for collection of offerings, dakshina, bhogs or bhets and the like,
whether in cash or kind, made in the Devasthan Trust and he shall have power,-
(a) to take disciplinary action against any officer or employee of the Committee;
(b) to propose the suspension of any officer or employee of the Committee to the
Committee;
(c) to grant lease of the lands and buildings which are ordinarily leased out for a
period not exceeding one year at a time;
(d) to call for tenders for works or for supplies, and accept such tender, when the
amount or value thereof does not exceed one lakh rupees;
(e) to decide disputes between employees of the Committee ;
(f) to dispose of perishable offerings, by auction or otherwise, and credit the sale
proceeds to the Trust Fund;
(g) to undertake urgent repairs or measures required for safety or convenience of
the devotees;
(h) to do all other acts and things, including grant of licences, which he is empow-
ered to do by the Committee or under the regulations:
Provided that, the exercise of powers under clauses (a), (b) and (c) shall be subject
to the directions of the Committee, if any, issued either generally or specially in that
behalf.
(3) The other officers and employees of the Committee shall exercise such powers
and perform such duties and functions as are assigned to them by the Committee or the
Executive Officer or under the regulations.
20. Subject to the post facto approval of the Management Committee in the consecu-
tive meeting, the Executive Officer may, in case of emergency, direct execution of any work
or the doing of any act, involving expenditure not exceeding rupees three lakh which is not
provided for in the budget for the year and the immediate execution or the doing of which is
in his opinion necessary for the preservation of the properties of the Devasthan Trust or the
services or safety of the pilgrims resorting to the Devasthan and may also direct that such
expenses not exceeding three lakh rupees for executing such work or doing of such act, shall
be paid from the Trust Fund.
Powers and
duties of
Executive
Officer.
Emergency
power of
Executive
Officer.
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21. (1) The Executive Officer shall be the servant of the State Government, but he
shall draw his salary and allowances directly from the Management Fund; and his conditions
of service on deputation to the Committee shall be such as may be determined by the State
Government.
(2) The terms and conditions of service, qualifications, method of recruitment, duties
and functions, pay, allowances, honorarium, discipline and conduct of the other Officers,
servants, employees of the Committee, shall be such as may be determined by the Commit-
tee with the approval of the State Government; and as far as may be practicable, but subject
to the provisions of this Act, they shall not be inferior to the existing conditions of service.
Their pay and allowances shall be paid from the Management Fund.
(3) There shall be paid, every year out of the Management Fund to the State Govern-
ment, such cost or amount as the State Government may determine on account of pension,
leave and allowances (other than those drawn from the Management Fund) payable to the
Executive Officer.
22. Every person who, immediately before the appointed day, is serving in connection
with the affairs of the erstwhile trust shall be deemed to have been allocated and appointed
for service as from the appointed day, for service under the Committee in connection with
the affairs of the Devasthan Trust, on the same salary and other terms and conditions of
service which were applicable to him immediately before the appointed day to the Devastan
Trust; and such conditions of service shall not be varied to his disadvantage or such
employee shall not be removed from service by the Committee, except with the previous
approval of the State Government:
Provided that, nothing in this section shall affect the powers of the Committee to
terminate the services of any such person in accordance with the provisions of this Act and
the regulations made by the Committee, with the approval of State Government.
23. Subject to the provisions of thisAct and the rules and regulations made thereunder,
the Committee may impose any of the punishments shown below, for breach of trust,
incapacity, disobedience of lawful order or neglect of, or wilful absence from duty, disorderly
behaviour or conduct derogatory to the discipline or dignity of the Devasthan Trust or for
any other sufficient cause, namely:-
(a) removal from service;
(b) recovery, from emoluments or perquisites, of the whole or part of any pecuniary
loss caused to Devasthan by negligence or breach of order or disorderly behavior or
conduct;
(c) any other minor punishment as may be prescribed with the prior approval of the
State Government.
24. No person shall be considered for appointment to any post or vacancy on the
ground merely, that he is entitled for such appointment according to,-
(i) any scheme framed, agreement entered or judgement, decree or order passed by
any court, tribunal or other authority prior to the date of commencement of this Act;
(ii) any custom or usage; or
(iii) the principle that he is next in the line of succession to the last holder of office.
Terms and
conditions of
service of the
Executive
Officer,
other officers
and
employees.
Allocation of
employees of
erstwhile trust
to Devasthan
Trust.
Punishment by
Committee.
Appointment
of
officers and
employees.
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CHAPTER VI
FUNDS OF THE DEVASTHAN TRUST
25. (1) The Devasthan Trust, shall have its own Fund to be called "Shree Shanaishwar
Devasthan Trust Fund" which shall vest in the Lord Shani.
(2) The following shall form part of, or be paid into, the said Trust Fund,-
(a) all funds vested in the deity by virtue of the provisions of section 3;
(b) all sums received by way of offerings, gifts or donations to the deity or by way
of Puja charges of any nature or by way of sale proceeds by auction of such things
received in kind;
(c) income derived from the movable and immovable properties of the Trust and the
proceeds of sale, lease or other transfer or mortgage of any such properties;
(d) any contributions or grants made to the Devasthan Trust by Government or by
any local authority, trust or other institution, party or person;
(e) any sums due to the Devasthan Trust and recovered by the Committee;
(f) any other sums borrowed by the Committee;
(g) any fees, fines and penalties , if any, recovered, and all recoveries made by the
Committee, under this Act; and
(h) all other sums including licence fee and lease rent received or collected by the
Committee or a member or officer or employee thereof, for or on behalf of the Devasthan
Trust.
(3) All monies and other valuable articles belonging to the Trust Fund shall be deposited
or kept only in the Nationalized Bank as defined in the Reserve Bank of India Act, 1934 or
be invested in "the public securities" as defined in clause (12) of section 2 of the Public
Trusts Act, and in accordance with such guidelines as may be issued by the State Govern-
ment, from time to time.
(4) The Trust Fund shall be operated by an office bearer or a member of the Managing
Committee and an officer of the Committee as are authorized by the Committee in this
behalf in the manner and subject to such conditions, as may be prescribed.
26. (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 Devasthan Trust and of
its properties;
(b) training of sevaks to perform religious worship and ceremonies in the
Devasthan ;
(c) the conduct and performance of the rituals, worship, ceremonies and festivals in
the Devasthan Trust according to the customs and usages ;
(d) 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 Devasthan
Trust ;
(e) to provide meals to the devotees and to run Annachhatra;
(f) for propagating the teachings of the deity, or religious tenets in any Hindu religious
institution;
(g) repayment of any sum borrowed by the Committee;
(h) any sum required to satisfy any judgement, decree or award of any court,
tribunal or any authority;
(i) the payment of any taxes, rent, compensation, charges and other sum payable by
the Devasthan Trust under any law for the time being in force;
Trust Fund.
II of
1934.
Utilisation of
Trust Fund.
43 of
1961.
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(j) for development of the properties of the Devasthan Trust; or for acquisition of
movable or immovable properties;
(k) construction and maintenance of rest houses, Dharmashalas or dormitories for
the accommodation and use of the devotees; and
(l) for fulfilling the duties and powers specified in section 15.
27. (1) There shall be constituted a separate fund to be called the Management Fund,
which shall vest in, and be, under the control of, the Committee.
(2) Having regard to the balance, if any, available in the Management Fund, there shall
be placed to the credit of this Fund, every year, such sum, not exceeding ten per cent of the
approximate gross annual income of the Trust in the last preceding year, as may be fixed by
the Committee, with the approval of the State Government. The State Government may, at
any time, if found necessary, direct any additional sum to be credited to this Fund from the
Trust Fund in any year.
(3) The Management Fund shall, subject to any general or special order of the State
Government, be applied to-
(a) the payment of travelling and daily allowances to the Chairman, Vice-Chairman,
Treasurer and other members of the Committee;
(b) the payment of salaries, allowances and other sums payable to the Executive
Officer, other officers and employees of the Committee;
(c) the payment of any expenses lawfully incurred by the Committee or any office
bearer or member or officer or employee, in the exercise of their powers and perfor-
mance of their duties and functions under this Act.
(4) The Management Fund shall be operated in same manner as the Trust Fund is
operated under sub-section (4) of section 25.
28. The Committee may, install one or more receptacles such as Hundi or Cash
Box or both at such place or places in the Devasthan or within the precincts thereof as it
may think fit for placing of offerings by the pilgrims and devotees visiting the Devasthan.
CHAPTER VII
BUDGET, ACCOUNTS AND AUDIT
29. (1) The Executive Officer shall, at least one month before the commencement
of each financial year, prepare in the prescribed manner and form, a budget estimate of
receipts and expenditure of the Devasthan Trust for the following year, and place it before
the Committee which may approve it without modifications, or with such modifications, as it
may deem fit.
(2) Every such budget shall make adequate provision for,-
(a) the scale of expenditure including any customary expenditure;
(b) the due discharge of all liabilities binding on the trust or religious institution;
(c) expenditure on religious, educational and charitable purposes including donations
to other trusts or religious institutions or patients consistent with the objects of the
Devasthan Trust or as provided or authorised by or under the provisions of this Act;
(d) for the encouragement and the spread of religious instructions according to the
tenets of the Devasthan Trust;
(e) expenditure on construction, repairs and renovations of the buildings and
preservation and protection of the properties and assets of the Devasthan Trust; and
(f) the amount of expenditure that may be incurred by a Committee or the Executive
Officer towards the administration of the Devasthan Trust.
Management
Fund and its
utilisation.
Offerings
received in
cash or kind.
Executive
officer to
submit budget
to State
Government.
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30. (1) The Committee shall keep regular accounts of all receipts and disbursements
for each financial year and shall contain all the particulars as may be prescribed.
(2) Wherever the State Government has reason to believe that,-
(a) the Committee is not keeping regular accounts of all receipts and disbursements
as required under sub-section (1); or
(b) the expenditure in relation to a Devasthan Trust is not being incurred in accor-
dance with the budget; or
(c) it has become necessary to ascertain the fiscal position of the Devasthan Trust;
the State Government may direct the Committee,-
(i) to furnish true and audited accounts of the Devasthan Trust and in relation
to such period as may specify; or
(ii) where the accounts are not annually audited, to get the accounts in relation
to such period as he may specify, audited by the auditor appointed under
sub-section (1) of section 31.
31. (1) The accounts shall be audited or cause to be audited annually by the Commit-
tee in accordance with the manner prescribed in rules made in this regard, and such rules
shall also include the provisions for appointment of auditor and remuneration which shall be
paid to such auditor from the Trust Fund.
(2) Every auditor conducting any audit under this Act, shall have access to the
accounts and to all books, vouchers, other documents and records in possession of, or under
the control of, the Committee. The Committee and the Executive Officer shall provide to
such auditor all facilities for such access.
(3) The auditor shall submit his report to the Committee.
CHAPTER VIII
CONTROL
32. (1) The State Government may, give to the Committee general directions as to
the matters of policy to be followed by the Committee in respect of its powers and duties or
in the matter of administration of the Devasthan Trust and any matter ancillary or incidental
thereto; and in particular, for any action to be taken for the purpose of maintaining discipline
and order during the festivals in, or connected with, the Devasthan.
(2) The State Government or an officer authorised by the State Government in that
behalf may, suo moto or on an application made to it by any person having interest in the
Devasthan, call for such information, accounts, report or other documents or copies or
extracts therefrom, relating to the Devasthan Trust as considered necessary to satisfy itself
or himself that the Devasthan Trust is being properly maintained and administered, and
whether the Trust Fund is being duly appropriated to the purposes for which it is constituted,
and the said Devasthan Trust shall, on such requisition, furnish forthwith the information,
accounts, report or other documents or copies or extracts therefrom, to the State Govern-
ment, or as the case may be, to such authorised officer.
33. The State Government may, depute any officer not below the rank of Deputy
Secretary wherever considered necessary, to inspect any movable or immoveable property,
records, correspondence, plans, accounts and other documents relating to the Temple
and thereupon the Committee, its officers and employees shall be bound to afford all
facilities to such officers for inspection.
Accounts.
Audit.
Power of State
Government to
give direction,
call for report,
document, etc.
Inspection by
Government.
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34. (1) If, in the opinion of the State Government, the execution of any resolution,
decision or order of the Committee or that the doing of any act which is about to be done or
is being done by or on behalf of the Committee in contravention of or in excess of the powers
conferred by or under this Act or any other law for the time being in force, or is likely to lead
to abuse or misuse of, or to cause waste of the Trust Fund or Management Fund, or is likely
to cause injury or annoyance to the public or is against public interest, or is likely to lead to a
breach of the peace or is unlawful, it may, by order in writing, suspend or cancel, the execu-
tion of such resolution or order or prohibit the doing of any such act for such period as it may
specify therein. When the State Government makes any order, it shall forthwith forward to
such Committee a copy of the order, indicating therein the reasons for making it.
(2) Within thirty days from the date of the receipt of such order, the Committee may, if
it thinks fit, make representation to the State Government, in writing indicating therein, why
the order of the State Government should be rescinded, revised or modified. If no such
representation is received by the State Government within the prescribed time, it shall
presume that the Committee has no objection if the order of the Government is confirmed:
Provided that, the State Government shall, before making such order, take into consid-
eration the representation of the Committee, if received before such an order is made.
(3) On receipt of such representation from the Committee, the State Government may,
within a period of six months from the date of receipt of such representation, rescind the
order or may revise or modify or confirm the order or direct that the order shall continue to
be in force with or without modification.
(4) In a case where the record of any proceeding or decision or order of the
Committee is called for by the State Government under sub-section (1), it may stay
the execution of any such decision or order pending the exercise of its power under
sub-section (1).
35. All public officers having custody of any record, register, report or other
documents relating to the Devasthan Trust or to any movable or immovable property thereof
shall furnish such copies of, or extracts from, the same as may be required by the Committee
or by the Executive Officer.
36. (1) If the State Government is of the opinion that the Committee appointed
under this Act is not competent to perform or makes persistent default in performing the
duties imposed on it by or under this Act or any other law for the time being in force or the
rules made thereunder, or fails in complying with the lawful directions, including those arising
out of audit of accounts of the Devasthan Trust or out of inspection of its office, the property
or work thereof, or exceeds or abuses its powers, or if it is necessary or expedient for any
other reason whatsoever which may be considered sufficient by the State Government, it
may, after due enquiry, by notification in the Official Gazette, curtail the term of office
bearers and members of the Committee and dissolve the Committee and constitute another
Committee within a period of six months from the date of dissolution; or supersede the
Committee by a like notification for such period not exceeding six months, as the State
Government may deem fit, and communicate to the Committee in writing, the ground on
which it is dissolved or superseded.
(2) The term of the Committee constituted under sub-section (1), may be for the
remainder term of the Committee in place of which it has been constituted or, subject to the
Power of State
Government to
suspend or
rescind any
resolution or
order, etc. of
Committee.
Public officers
to furnish
copies or
extracts from
certain
documents.
Dissolution and
supersession
of Committee.
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provisions of sub-section (1), for a full period of three years, as the State Government may,
by the notification in the Official Gazette, specify.
(3) Where the Committee is dissolved or superseded under sub-section (1), the State
Government shall appoint for a specified period, a person to be an Administrator from amongst
the persons in the service of the State Government or from the persons who have retired
from such service (such person not being below the rank of a Collector) to exercise the
powers and to perform the functions of the Committee under this Act, until the constitution
of another Committee or till the expiry of the period of supersession, as the case may be.
(4) The State Government may, by order issued in that behalf, fix remuneration and
other conditions of service of the Administrator appointed under sub-section (3). His remu-
neration and allowances shall be paid from the Management Fund.
37. Any person who,-
(a) having in possession, custody or control of any property, document or books of
accounts belonging to the Devasthan Trust , the management and control of which has
been regulated under the provisions of this Act or the rules framed thereunder, wrong-
fully withholds such property or documents or books of accounts from the Devasthan
Trust or any other person duly authorised by the Government or the Committee to
inspect or call for the same; or
(b) wrongfully obtains possession of, or retains any property, document or books of
accounts of Devasthan Trust or wilfully withholds or fails to furnish or to deliver to the
Committee or any other person authorised by it in this behalf; or
(c) wrongfully removes, destroys or mutilates property, documents or books of
accounts of the Devasthan Trust, shall, on conviction, be punishable with imprisonment
for a term which may extend to one year, and with fine, which may extend to ten
thousand rupees.
CHAPTER IX
PREPARATION AND MAINTENANCE OF REGISTERS BY THE TRUST
38. (1) For the Devasthan Trust, there shall be prepared and maintained, in such
form and manner as may be prescribed, a register showing,-
(a) the origin and history of the Devasthans Trust, and the name of the erstwhile
trust's Committee members including the present, and particulars as to the custom
and usage, if any, regarding succession to the office of the trustee or its membership;
(b) particulars of the scheme of administration, if any, and of the scale of expenditure;
(c) the name of all offices to which any salary, emolument or perquisite is attached
and the nature, time and conditions of service in each case;
(d) the money, jewels, gold, silver, precious stones, vessels, utensils, articles and
other movable properties of the Devasthan Trust with their weights, details of the
constituent elements and estimated value thereof;
(e) particulars of immovable properties and all other endowments of the Devasthan
Trust and all title deeds and other documents;
(f) detailed particulars of constituent elements of and coloured photographs of the
idols and other images in or connected with the Devasthan Trust whether intended
for worship or for being carried in procession;
(g) particulars of ancient or historical records with their contents in brief.
Penalty for
wrongful
withholding of
property
belonging
to Devasthan
Trust.
Preparation
and mainte-
nance of
registers by
Devasthan
Trust.
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(2) The register shall be prepared, signed and verified by a member of the Committee
so authorised by it or by the Executive Officer of the Committee.
CHAPTER X
MISCELLANEOUS
39. In all suits and other legal proceedings by or against the Devasthan Trust or the
Committee, the pleadings shall be signed and verified by the Executive Officer and all pro-
cesses in such suits and proceedings shall be issued to, or served on, the Executive Officer.
40. (1) Where the erstwhile trust or any trustee or Committee thereof was, immedi-
ately before the appointed day, a party to any legal proceedings with respect to any property,
rights, liabilities or obligations since vested in the reconstituted Devasthan Trust under sec-
tion 3, by the name of the erstwhile trust, the said reconstituted Devasthan Trust or its
Committee, shall be deemed to have been substituted for the erstwhile trust or its trustees or
Committee, as a party to those proceedings, or added as a party thereto, as the case may be,
and the proceedings shall continue accordingly.
(2) Any reference to the erstwhile trust or its trustees or Committee in any law for
the time being in force or in any rule, regulations, notification or order issued thereunder, or
in any instrument or other document shall, on and after the appointed day, or the date of
commencement of this Act, as the case may be, unless the context otherwise requires, be
construed as a reference to the Devasthan Trust, as reconstituted under section 3 or its
Committee, as the case may be.
41. (1) The Committee shall cause to be prepared an annual report, including the
administration report of the Devasthan Trust and Auditor's report for each financial year
ending on the 31st March, showing therein the financial status and the details of income and
expenditure of the Devasthan Trust with a detailed list together with the relevant information
of donee institutions (with full address), and the patients to whom financial assistance
was given by the Devasthan Trust and the amount of such financial assistance, and submit
such report, list and information to the State Government not later than the 30th June of that
year.
(2) A copy of the report received under sub-section (1) shall be laid, by the State
Government, as soon as may be, after it is received, before each House of the State Legis-
lature, and a copy of the report or any extracts thereof shall be furnished by the Devasthan
Trust to any person demanding the same, on payment of such reasonable fees or charges as
determined by the Committee.
42. The members, the Executive Officer and all the officers and employees of the
Devasthan Trust shall be deemed to be a public servant within the meaning of section 21 of
the Indian Penal Code and clause (c) of section 2 of the Prevention of Corruption Act, 1988.
43. No suit, prosecution or other legal proceeding shall lie against the State
Government, or its servants, the Committee or any member, officer or employee of the
Committee, for anything which is done in good faith or intended to be done under this Act or
the rules and regulations made thereunder.
Suits and
other
proceedings
by or
against.
Continuance of
legal proceeding
by or against
erstwhile public
trust and
construction of
reference to
that trust.
Annual report
of Committee.
Members of
Committee and
officers and
employees of
Devasthan
Trust
to be public
servant.
45 of
1860.
49 of
1988.
Protection of
action taken in
good faith.
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44. The provisions of this Act shall have effect, notwithstanding anything contained in
the Public Trusts Act or any other law for the time being in force, or in any scheme of
management framed thereunder before the appointed day or in any judgement, decree or
order of any court, tribunal, Charity Commissioner or other Competent Authority or in any
custom, usage or instrument.
45. (1) Notwithstanding anything contained in the Maharashtra Rent Control Act,
1999, the provisions of the said Act shall not apply to any tenancy created in respect of the
property of the Devasthan Trust as reconstituted under this Act or to any accommodation
provided by Devasthan Trust.
(2) For the removal of doubt it is hereby declared that any suit or proceeding instituted by
a tenant in respect of any building or part thereof owned by Devasthan Trust to which the
provisions of the Maharashtra Rent Control Act, 1999 shall not apply, pending before any Court or
other authority, shall stand abated and all rights and privileges conferred by the said Act or by any
other law for the time being in force shall cease and shall become unenforceable.
(3) Nothing contained in this section shall be deemed to render invalid any suit or
proceeding in which a decree or order passed has been executed or satisfied in full before
the appointed day.
46. (1) The State Government may, by notification in the Official Gazette, make
rules to carry out the purposes of this Act.
(2) Except when rules are made for the first time, rules made under this Act, shall be
subject to the condition of previous publication:
Provided that, if the State Government is satisfied that circumstances exist which render
it necessary to take immediate action, it may, after recording the reasons therefor in the notifi-
cation, dispense with the previous publication, of any rule to be made under this section.
(3) Every rule made under this section shall be laid, as soon as may be, after it is made,
before each House of the State Legislature, while it is in session for a total period of thirty
days, which may be comprised in one session or in two successive sessions, and if, before the
expiry of the session in which it is so laid or the session immediately following, both Houses
agree in making any modification in the rule or both Houses agree that the rule should not be
made, and notify such decision in the Official Gazette, the rule shall from the date of
publication of such notification have effect only in such modified form or be of no effect, as
the case may be; so however that, any such modification or annulment shall be without
prejudice to the validity of anything previously done or omitted to be done under that rule.
47. (1) The Committee may make regulations, not inconsistent with this Act or any
rule, which may be necessary or expedient for the purposes of carrying out its duties and
functions under this Act.
(2) No regulation made by the Committee shall come into force until it has been
confirmed, with or without modification, by the State Government or by the Charity
Commissioner when so authorised by the State Government in that behalf.
(3) All regulations made under this section shall be published in the Official Gazette.
48. (1) If any difficulty arises in giving effect to any of the provisions of this Act, the
State Government may, as occasion arises, by an order published in the Official Gazette, do
anything not inconsistent with the provisions of this Act, which appears to it to be necessary
or expedient for the purpose of removing the difficulty:
Provided that, no such order shall be made after the expiry of a period of two years
from the date of commencement of this Act.
(2) Every order made under sub-section (1) shall be laid, as soon as may be, after it
is made, before each House of the State Legislature.
Acts to
override other
laws, etc.
Provisions of
the Maharashtra
Rent control
Act, 1999
not to apply.
Mah.
XVIII of
2000.
Mah.
XVIII of
2000.
Power to make
rules.
Power to make
regulations.
Removal of
difficulties.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY I/C DIRECTOR
SHRI MANOHAR SHANKAR GAIKWAD, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI
ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATIONS,
21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 EDITOR : I/C DIRECTOR SHRI MANOHAR SHANKAR GAIKWAD.