PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 23, 2016 223
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PART 1
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 23rd December, 2016 No. 58-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 22nd day of December, 2016, is hereby published for general information:-
THE PUNJAB BHAGWAN VALMIK JI TIRATH STHAL
(RAM TIRATH) SHRINE BOARD ACT, 2016
(Punjab Act No. 58 of 2016)
AN
ACT
to provide for the better management, administration and governance of the Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine and its endowments including the lands and buildings attached or appurtenant to the Shrine. Br it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India as follows: -
1. (1) This Act may be called the Punjab Bhagwan Valmik Ji Tirath Sthal Short title and (Ram Tirath) Shrine Board Act, 2016. commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2: In this Act, unless the context otherwise requires,- Biefalions:
(a) "Board" means the Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board constituted under section 4 of this Act;
(b) "endowment" means all property, movable or immovable, belonging to, or given or endowed for the maintenance, improvement, additions to, or worship in the Shrine or for the performance of any service or charity, connected therewith and includes the idols installed therein, the premises of the Shrine and gifts of property made to anyone within the precincts of the Shrine and lands and buildings attached, or appurtenant thereto;
"Government' means the Government of the State of Punjab in the Department of Tourism and Cultural Affairs;
(c)
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(d) "math" means a math as understood under Ilindu Law;
(e) "member" means a member of the Board constituted under section 4 of this Act and includes Chairman, Vice-Chairman and Member- Secretary;
(1) "prescribed" means prescribed by rules made under this Act;
(g) "pujari™" means pujaris and includes such other person who performs or conducts puja or other rituals;
(h) "Shrine" means the Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine, all temples, math and idols within the premises of the Shrine and buildings attached or appurtenant to it, established with a religious object for a public purpose and includes,-
(i) all properties movable, immovable, belonging to or given or endowed for worship in, maintenance or improvement of, additions to, or temple, for the performance of any service or charity connected therewith; and
(ii) the idols installed in the temple, clothes, ornaments and things for decoration, etc.;
(i) | *Shrine fund" means and includes all sums received by or on behalf of or for the time being held for the benefit of the Shrine, and also includes all the endowments which have been or may hereafter be made for the benefit of the Shrine or any other deity thereof in the name of any person, or for the convenience, comfort or benefit of the pilgrims thereto, as well as offerings (valuable security and jewellery) made to any of the deities comprised in the Shrine; and
(j) "temple" means a place, by whatever designation known, used as a place of public religious worship, and dedicated to, or for the benefit of, or used as of right by any section of the community thereof as a place of public religious worship.
. | ship of the Shrine fund s 1 : 3 The owners! | hall, from the commencement of this Vesting of Shrine Act, vest in the Board and the Board shall be entitled to its possession, fund. administration and use for the purposes of this Act.
4. (1) Theadministration, management and governance of the Shrine shall Constitution of vest in a Board consisting of Chairman, Vice-Chairman and not more than the Board. fifteen members. The composition of the Board shall be as follows:-
1. the Chief Minister, Punjab; : Chairman
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the Minister-in-Charge of the Department of |: Vice-Chairman Tourism and Cultural Affairs, Punjab;
{J
3. the Minister-in-Charge of the Department of | : Member Welfare of Scheduled Castes and Backward Classes, Punjab;
4. the Administrative Secretary to Government : Member of Punjab, Department of Welfare of
Scheduled Castes/Backward Classes;
5. the Administrative Secretary to Government : Member-Secretary of Punjab, Department of Tourism and
Cultural Affairs.
6. the Administrative Secretary to Government : Member 'of Punjab, Department of Finance;
7. the Deputy Commissioner, Amritsar; and : Member
8. the Director, Department of Cultural Affairs, © : Member Punjab.
(2) The State Government shall nominate seven non-official members belonging to Valmiki/Majhabi Sikh community who in the opinion of the Government, have distinguished themselves in the service of the community.
5. | The Shrine fund shall be applied,- Cctayingut
i ' Shrine fund.
(a) for defraying expenses for the proper maintenance of the temple, performance of puja and other rituals;
(b) for providing amenities and facilities to the visiting devotees;
(c) for establishment and maintenance of the educational institutions;
(d) for training of vidyarthies;and
(e) forsecuring the health, safety and convenience of disciples, pilgrims and worshippers visiting the Shrine.
6. The Board shall be a body corporate and shall have perpetual succession Incorporation of and a common seal and may by the said name sue and be sued. the Bo ard.
J. Anominated member of the Board shall hold office during the pleasure 'Term of office of
of the Government:
member.
Provided that his term of office shall not exceed two years from the date of his nomination under section 4.
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' ' shy. mph ees 7. so ' ' z 8. A person shall be disqualified for being nominated as a member of the pisqualification Board,- from membershp
os . . ; of Board.
(a) if he is of unsound mind and stands so declared by a competent court or ifhe is a deaf, mute, or is suffering from contagious leprosy or any virulent contagious disease; or
(b) ithe is an undischarged insolvent; or
(c) if he is appearing as a legal practitioner against the Board; or
(d) ifthe is sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed; or
(e) ifin the opinion of the Government he has acted against the interest of the Shrine; or
(f) ifthe is an office-holder or servant attached to the Board; or
(g) if he has been guilty of corruption or misconduct in the administration of the Shrine; or
(h) if he is addicted to intoxicating liquors or drugs.
9. (1) Ifinthe opinion of the Government, the Board is not competent to Dissolut ion and
perform, or persistently makes default in performing the duties imposed on it — session of
: oard.
under this Act or exceeds or abuses its powers, the Government may after ™
due enquiry and after giving the Board a reasonable opportunity of being
heard, by order dissolve or supersede the Board and reconstitute another Board in accordance with this Act.
(2) Where a Board is dissolved or superseded under this section, the Government shall assume all the powers and perform all the functions and exercise all the powers of the Board for a period not exceeding three months or until the constitution of another Board, whichever is earlie r.
10. (1) Casual vacancy ofa member shall be filled in the same manner as Fijhing up of
provided in section 4.
vacancies.
(2) The term of a member nominated to fill a casual vacancy shall
expire on the day on which the term of the member in whose vacancy the
nomination has been made would have e
xpired.
(3) Nothing done by the Board shall be inval id only by the reason of
there being a casual vacancy.
11. Any nominated member may resign his of fice as member by giving notice Resignation. in writing to the Chairman and his office shall become vacant from the date of
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acceptance of the same by the Government.
12. (1) The Board shall maintain its office at such place as it may decide.
(2) At the meeting of the Board, the Chairman and in his absence, Vice-Chairman shall preside.
(3) No business shall be transacted at any meeting unless at least five members are present.
(4) Every decision of the Board shall, except as expressly provided by this Act, be by a majority of votes, and in case of equality of votes, the person presiding shall have a second or casting vote.
13. (1) For the efficient discharge of the duties assigned to it under this Act, the Board may appoint a Chief Executive Officer and such other officers and servants as it considers necessary with such designations, pay, allowances and other remunerations and perquisites as the Board may determine from time to time.
(2) The Chairman of the Board, subject to any rules made under this Act, shall have the power to transfer, suspend, remove or dismiss any officer or servant of the Board for breach of discipline, carelessness, unfitness and neglect of duty or misconduct or forany other sufficient cause:
Provided that where the officer or the servant is a Government servant, he may be reverted to his parent cadre or department in the Government.
14. The members, officers and servants of the Board shall, while acting or purporting to act in pursuance of the provisions of this Act or any rules made there under, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
15. Every member of the Board shall be liable for the loss, waste or mis- application of the Shrine fund if such loss, waste or mis-application is a direct consequence of his willful act or omission while as member and a suit for compensation may be instituted against him by the Board.
16. (1) No Jewellery, ornaments which have been adorned on the idols or other valuable property of non-perishable nature forming part of Shrine fund shall be transferred, exchanged, sold or disposed of without the previous sanction of the Government on the recommendation of the Board.
(2) No land or other immovable property held by the Board shall be alienated except by a resolution of the Board and the approval of the Government.
Office and
meeting of Board.
Appointment of
officers and
servants of
Board.
Officers and
servants of Board
to be public
servants.
Liability of
members.
Alienation of
moveable and
immoveable
property.
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17. Nomoney shall be borro wed or lent except by a resolu tion of the Board
and the approval of the Government
.
18. Subject to the provisions of this Act and the rules made there under, it
shall be the duty of the Board,- (a)
(b)
(c)
(e)
(f)
(x)
(h)
(1)
19. The shopkeeper Shrine in the area referr'
20. (I)
as may be prescri (a)
(b)
(c)
to arrange for the proper performance of worship at the Shrine; to provide facilities for the proper performance of worship b y the
pilgrims;
to make arrangements for the safe custody and preserva tion of the
Shrine fund;
to undertake for the benefit of worshippers and pilgrims,-
(i) the construction of buildings for t heir accommodation;
(ii) the construction of sanitary work s; and
(iii) the improvement of means of communication;
to undertake the developmental activit ies concerning the area of
the Shrine and its surroundings; to make suitable arrangements f
instructions and general educa tion;
of medical relief for worshippers a nd pilgrims;
'or the imparting of religious to make provisions
to make provisions for the
payment of suitable emolum
ents to the
salaried staff; and
gs as may be incidental and conducive to the
E maintenance and administr ation of the Shrine
nd the convenience of the
pilgrims.
to do all such thin
efficient managemen
and the Shrine funda
who are the tenants of the
s and other lease h
olders,
ed to in this Act, will b
ecome the tenants of the
Board.
There shall be prepare
d and maintained, in s
uch form and manner
bed, a register(s) s
howing,-
istory of the Shrine and
particulars as to the cust
om
the origin and h
or usage of the Shri
ne;
particulars of the sc
het
d of the scale of
ne of administra
tion an
expenditure,
all officers to w
hich an
d the nature, li
me an
y salary, emolument o
r perquisite
the name of
¥ ee
!
d conditions of se
rvice in each
is attached an
ase;
Limitations of
borrowing power
and lending.
Duties of the
Board.
Change of lease
of tenants.
'Preparation and
maintenance of
registers.
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(d) The money, jewelleries, jewels, gold, silver, precious stones, vessels and utensils and other movables belonging to the Shrine, with their weights, details of the constituent elements and estimated value thereof;
(e) particulars of immovable properties and all other endowments of the Shrine and all title deeds and other documents;
(f) particulars of, details of constituent elements of and colored photographs of the idols and other images in or connected with the Shrine, whether intended for worship or for being carried in processions; / +
(g) particulars of ancient or historical records with their contents in brief; and
(h) such other particulars as may be required by the Board.
(2) The register shall be prepared, signed and verified by the Chief Executive Officer or an officer authorized by the Board within three months from the date of the notice served upon him by the Member-Secretary in this behalf or within such further period as may be allowed by him.
(3) The Board may after such enquiry as it may consider necessary, recommend and direct the officer to carry out such alterations, omissions or additions in the registers as the Board may think fit.
(4) The officer shall carry out the directions of the Board and submit the register(s) to the Board for approval within a period of three months from the date of the order.
21. (1) The Chief Executive Officer or any officer authorized by the Board Annual shall scrutinize the entries in the register every year, or at such intervals of Yerfication of time, as may be prescribed, and submit the same to the Board through the Pag Member-Secretary for its approval.
(2) The Board may, thereupon, after such inquiry as it may consider necessary, direct the alterations, omissions or additions, ifany, to be made in the register.
(3) The officer authorized by the Board shall carry out the alterations, omissions or additions ordered by the Board in the copy of the register kept by him, within three months from the date of the order.
22, (1) The Member-Secretary of the Board or any officer authorized in Instruction of that behalf by the Board or the Government, may inspect all movable or Property and immovable properties belonging to, and all records, correspondence, plans, Gee:
accounts and other documents relating to the Shrine and it shall be the duty of
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all officers and servants working under him, and any person having concern in the administration thereof, to afford all such assistance and facilities as may be necessary or reasonably required in regard to such inspection, and also to produce any such movable property or document for inspections, ifso required.
(2) For the purposes of inspection as aforesaid the inspecting authority shall, subject to the local practice, aistom or usage, have power to enter at any reasonable hour the premises of the Shrine.
(3) Nothing in this section shall be deemed to authorize any person to enter the premises or place referred to in sub-section (2) or any part thereof unless such person professes the religion to which the premises or place belongs.
23. Notwithstanding anything contained in the Registration Act, 1908, the registering authority shall not accept for registration any deed or alienation of immovable property belonging to the Shrine unless a certified copy of the order made under section 16 sanctioning such alienation is filed along with the deed.
24. (1) Whenever it comes to the notice of the Board that any immovable property belonging to the Shrine has been alienated in contravention of this Act, it shall refer the matter to the Government.
(2) Upon receipt of a reference made under sub-section (1), the Government shall hold a summary inquiry in the prescribed manner and on being satisfied that any such property has been so alienated, shall deliver possession of the same to the Board.
25. (1) The provisions contained in the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (Punjab Act No. 31 of 1973), shall be applicable, as far as may be, in respect of unauthorized occupation of any land or premises belonging to the Shrine as if it were the property of Government within the meaning of that Act.
(2) The Member-Secretary of the Board may make an application for taking up appropriate proceedings under the Act referred to in sub- section (1)
to the authority competent there under and thereupon it shall be lawf ul for
such authority to take action in accordance with the provisions in t hat Act.
26. (J) Where the Board has reason to believe that ,-
(a) any property belonging to the Shrine is in dang er of being
wasted, damaged or improperly alienated by any person; or
such person threatens or intends to remove or d ispose of that
(b)
the Chief Executive Officer of the Board may, by
properly,
Restriction on
registration of
documents.
Recovery of
immoveable
property
unlawfully
alienated.
Removal of
enchroachment
from land and
premises
belonging to the
Shrine.
Power to act for
protection of
Shine.
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order grant a temporary injunction or make such other order, lor the purpose of staying and preventing the wastage, damage, alienation, sale, removal, or disposition of such property, on such terms as to the duration of injunction, keeping of accounts, giving security, production of the property or otherwise, as he thinks fit,
(2) The Chief Executive Officer of the Board shall in all such cases, except where it appears that the object of granting injunction would be defeated by delay, before granting an injunction, give notice of the facts to the person concerned.
(3) After hearing the person concerned and holding such inquiry, as he may think fit, the Chief Executive Officer of the Board may confirm, discharge, vary or set aside the order of injunction or pass an appropriate order.
(4) In case of disobedience or breach of any injunction, any of its terms or any order, the Chief Executive Officer of the Board may apply to the Government, who may, after hearing the Chief Executive Officer of the Board and the party affected, order the property of the person, guilty of such disobedience or breach, to be attached. No attachment under this sub-section shall remain in force tor more than two years, at the end of which time, if the disobedience or breach continues, the property attached may be sold, and out of the sale proceeds, the Government may award such compensation as it thinks fit, and shall pay the balance, if any, to the person entitled thereto, and thereupon the temporary injunction granted or any order passed by the Chief Executive Officer of the Board under this section, if in force, shall stand vacated or, as the case may be, cancelled.
(5) A person, against whom the order of injunction or any other order under this section is passed, may within ninety days from the date of communication of such order, appeal to the Government against such order.
27. (1) The Board or the officer authorized by it, shall appoint pujaris of the Shrine and in making such appointment, he shall have due regard to the claims of persons belonging to the Valmiki Community for whose benefit the Shrine is mainly maintained.
(2) A pujari shall hold office for a period as may be decided by the Board, unless in the meanwhile he is removed or dismissed or his resignation is accepted by the Board or the officer authorized by it or he otherwise ceases to be a pujari,
Appointment and
tenure of pujari.
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28. (1) The Board or the officer authorized by itm dismiss any employee of the Shrine,- ay suspend, remove or
(a) for willful disobedience of any order issued by the Board or the Government under the provisions of this Act; or
(b) forany malfeasance, misfeasance, breach of trust or neglect of duty in respect of the Shrine or alienation of any property, in contravention of this Act; or
(c) for any misappropriation of, or improper dealing with, the properties of the Shrine; or
(d) forhaving been found under the influence of intoxicating liquor or drugs in the Shrine; or
(e) for unsoundness of mind or other mental or physical defect or infirmity which renders him unfit for discharging the functions:
Provided that no official shall be removed or dismissed by the Board or the officer authorized by it under this section unless he has been given a reasonable opportunity of being heard.
(2) Any official who is suspended, removed or dismissed by the Board or the officer authorized by it under sub-section (1) may, within one month from the date of receipt of the order of suspension, removal or dismissal, prefer an appeal to such authority aml in such manner as may be prescribed.
(3) An official so suspended may be allowed such maintenance as may be fixed by the Board or the officer authorized by it considering the financial condition of the Shrine.
29. A person shall be disqualified for being appointed as, and for continuing lo be, a pujari,-
(a) ifhe is an undischarged insolvent; or
(b) if he is of unsound mind and stands so declared by a competent court; or
(c) ifhe is interested either directly or indirectly ina subsisting lease or any property of, or contract made with, or any work being done for, the Shrine or is in arrears of any dues payable to the Shrine; or
(4) ifhe is appearing as a legal practitioner on behalf of or against the Shrine; or
Power to
Suspend, remove
or dismiss.
Disqualification
of pujaris
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(e) ifhe has been sentenced by a criminal court for an offence involving moral turpitude, and such sentence has not been reversed; or
(t) if he has acted adversely to the interest of the Shrine; or
(g) if he is an addict to intoxicating liquors or drugs; or
(h) if he has not completed twenty-one years of age.
30. (1) When a permanent vacancy occurs in the office of the pujari of Filling of vacancy the Shrine, the pujari shall be appointed by the Board or by an officer authorized '" ue office of by it. pujaris.
-
(2) When a temporary vacancy occurs in such an office by reason of the suspension of a pujari, a pujari in his place shall be appointed by the Board or the officer authorized by it to discharge the functions of the pujari until his disability ceases.
31. (1) The Member-Secretary of the Board shall, before the end of Budget of December, in each year, submit to such authority and in such form and manner Shrine. as may be prescribed a budget showing the probable receipts and disbursements of the Shrine during the following financial year.
(2) Every such budget shall make adequate provision for,-
(a) the scale of expenditure for the time being in force and customary expenditure;
(b) the due discharge of all liabilities binding on the shrine;
(c) the expenditure on religious, educational and charitable purposes not inconsistent with the objects of the Shrine;
(d) the encouragement and the spread of religious instructions - according to the tenets of the Shrine; and
(e) the expenditure on the repairs and renovation of the buildings and preservation and protection of the properties and assets of the Shrine.
(3) The Board may, on receipt of the budget make such alterations, omissions or additions therein, as it may deem proper.
(4) Notwithstanding anything contained in any other law for the time being in force or in any custom, usage or practice to the contrary, the provisions made for remuneration of any office holder or for any other item of expenditure in respect of the Shrine may be increased, decreased or modified by the Board if such increase, decrease or modification is considered necessary in view of
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the financial condition and the interest of the Shrine.
32. (1) The officer authorized by the Board shall keep regular accounts of all receipts and disbursements. Such accounts shall be kept for each calendar year separately in such form and shall contain such particulars as may be prescribed,
(2) The accounts of the Shrine shall be audited annually by a person Who is a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (No. 38 of 1949), or by such other person as may be authorized in this behalf by the Government.
(3) Every auditor conducting the audit under sub-section (2) shall have access to the accounts and to all books, vouchers, other documents and records in possession of or under the control of the officer authorized by the Board.
33. If any pujari, officer, servant or any other person concerned with the administration of the Shrine,-
(a) refuses or willfully fails to comply with the provisions of this Act or the rules framed there under or the orders and directions issued there under or obstructs any proceedings taken under this Act or the rules framed there under; or
(b) refuses or willfully fails to furnish any reports, statements, accounts or other information called for under this Act,
he shall be removed without any notice.
34. Any person who,-
(a) having possession, custody or control of any property, document or books of accounts belonging to the Shrine, the management and control of which has been regulated under the provisions of this Act or the rules framed there under, wrongfully withholds such property or documents or books of accounts from the Board or any other person duly authorized by the Government or the Board to inspect or call for the same; or
(b) wrongfully obtains possession of or retains any property, document or books of accounts of the Board or willfully withholds or fails to furnish or deliver to the Board or any other person duly authorized by it in this behalf; or
(c) wrongfully removes, destroys or mutilates property, documents or books of accounts of the Shrine,
Accounts.
Penalty for
refusal by
Pujaris, etc. to
comply with the
provisions of this
Act.
Penalty for
wrongful
withholding of
property obliging
to Shrine.
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shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
35. (1) No officer or servant of the Government shal! be liable in any civil or criminal proceedings in respect of any act done or purporting to be done under this Act or under the rules made there under, if the act has been done in good faith and in the course of the duties imposed or in discharge of the functions assigned by or under this Act or the rules framed there under.
(2) No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of any provisions of this Act or by anything done in good faith or intended to be done in pursuance of this Act or the rules made there under.
36. The Government may, from time to time, give such general or specific directions, in writing, to the Board for the effective implementation of the provisions of this Act and while doing so, may rescind, alter or modify any order made by the Board and the Board shall follow them in the discharge of its duties. -
37. The Government may, suo-motu or on an application moved by any person considering himselfaggrieved from any order or decision of the Board made under this Act, review such order or decision and make such order thereon as it thinks fit:
Provided that before any order is made under this section, the Government shall afford to any person, likely to be adversely affected by such order, an opportunity of being heard.
38. Ifany difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Official Gazette, make such provisions not inconsistent with the purposes of this Act as appear to it necessary or expedient for removing the difficulty.
39. Save as expressly provided in this Act, no civil court shall have jurisdiction fo entertain or adjudicate upon any dispute or matter which is to be decided by any officer or authority under this Act and in respect of which the decision or order of such officer or authority has been made final and conclusive.
40. (1) The Government may, subject to the condition of previous publication, make rules for the purpose of carrying into effect the provisions of this Act.
Protection of
action taken
under this Act.
Power to give
directions.
Power of
Government to
review.
Power to remove
difficulties.
Bar of
jurisdiction.
Power to make
Tules,
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ER 23, 2016 236
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(2) Without prejudice to the generality of the fo regoing powers, such
rules may provide for,-
(a) the form and manner in which the regi sters are to be
maintained under seetion 20;
(b) the serutiny of the entries in the registers u nder section 21;
(c¢) the manner in which inquiry is to be conducted u nder section
24;
(d) the authority to which and the manner in which appeal is to
be preferred under section 28;
(e) the form and manner in which the budget is to be prepared
under section 31;
(1) the form of statements, returns and other forms required to
be maintained by or under this Act and the manner i n which
these are to be maintained;
(g) the returns, accounts or other information to be submitted by
the officer authorized by the Board;
(h) the preservation, maintenance, ma nagement and
improvements of the properties and buildings of the S hrine;
(i) the preservation of idols and images in tem ples; and
(j) any other matter which is to be or may be prescrib ed under
this Act.
:
(3) Every rule made under this section, shall be laid, as soon as may
be, after it is made, before the House of the State Legisla ture while it is in
session for a total period of ten days, which may be com prised in one session
or in two or more successive sessions and if, before the expiry of the session
iti which it is so laid or the successive sessions as aforesaid, the House agrees
in making any modification in the rule or the House agrees that the rule sh ould
not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be. However, any such mod ification or
annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
41. On and from the date on which the provisions of this Act are made applicable to the Shrine, the provisions of any other law which might be applicable to the Shrine shall cease to apply thereto:
Certain
enactments to
cease to apply to
the Shrine.
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(PASUA 2, 1938 SAKA)
Provided that such cessation shall not in any way affect,-
(a) any right, title, interest, obligation or liability already acquired, accrued or incurred; or
(b) any legal proceeding instituted and for any remedy in respect of such night, title, interest, obligation or liability; or
(c) anything duly done or suffered. - VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1166/12-2016° 7h. Gavi. Press, S.A.S. Nagar
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