The Lainingthou Sanamahi Temple Act, 1976

Manipor
1-
..
·--
Gazette
EXTRAORDINARY
PUBLISHED
BY
AUTHORITY
No.
213
Imphal,
Thursday,.
February
.
24,
1977
(
Phalguna
5,
1898)
GOVERNMENT
OF
MANIPUR
SECRETARIAT:
LAW
DEPARTMENT
Imphal,
the
24th
February,
1977
No.
2/24(16--Act/Leg.
+-The
following
Act
of
the
Legislature,
Manipur
which
received
assent
of
the
Governor, on
22-2-77
is
hereby
published
in
the
.!,fanipur
Gazette.
I.
BIJOY
SINGH,
Deputy
Secretary
(Law)
to
the
Government of
Manipur,
i
..
,
·:
i
?
;.
t.
:?1
'::.
.
THE
LAININGTHOU.
SANAMAID
TEMPLE
ACT, 1976
(
Manip?r
Act
2
of
1977
)
An
Act
·
.
.'
...
·
to
make
prorisions
for. the
maintenanre
and
better
adminisrration
of
{hf!.
temple
o.fLainingthou
Sanamahi
at
Imphal
ana
its
endowments
and
for
matters
connected
therewith.
BE
U
enacted
by
the
legislature
of
Manipur
in
the
Twenty-seventh
Year
of
the
Republic
of
India
as
follows
: -
.
.
,1-
0)
J:hi?1
Act
may
be
called
the
Lainingtbou
Sanamabi
femple
Act,
1976.
.
,
.
..
(2).,.
1? shalt
come
into
.
force
on·
such
date
as
the
State
Govern­
ment
may,
by
notification
in
the
Official
Gazette,
appoint.
Short
title
and
com­
mencement
.

2.
In this
Act,
unless
the
context
otherwise
requires,
Definitions.
(a)
.I'
"Board"
means
the
Lainingthou
Sanamahi
Temple
Board
established and
constituted
under
this
Act
;
(b)
"Deputy
Commissioner"
means
the
Deputy
Commissioner
of
Manipur
Central
District
;
(c;
"Endowment"
means
all
property,
movable
or
immovable,
belonging
to
any
of
the
deities
worshipped
in
the
Temple,
or
given or
endowed
in
any
name
for
the
maintenance
or
improvement
of
the
Tempie
or
the mode of
worship,
or
for
the
.performauce
of
any
service
or
charity
con­
nected
therewith,
and
includes,-
(i)
the
Temple,
(ii)
the
idols
installed
therein,
and
(iii)
the
gifts
of
property
or
offering
made
to
any
of
the deities
worshipped
therein
;
(d)
''Executive Officer"
means
the Executive
Officer of the
Temple
appointed
under
this
Act
;
(e)
"Member"
means a
member
of the
Lainingthou
Sana­
mahi
Temple
Board and
does
not
include
the President
;
(f)
"Official
Gazette:'
means
the
Manipur
Gazette
;
(g)
"Prescribed"
means
prescribed by
rules
made
under this
Act;
(h)
"President"
means
the
President
Sanamahi
Temple
Board
;
of
the
Lainingthou
(i)
"Specified
endowment"
means
any
property, endowment,"
or
money
donated for
the
performance
of
any particular
service
or
any
particular
charity
connected
with
the
temple
and
any
of
the idols
installed
therein
;
G)
"State
Government"
means
the
State
Government
of
Manipur;
(k)
"Temple"
means
the
temple
of
Lainingthou
Sanamahi
at
Imphal
and
includes
all
appurtenant
structures
together
with
all
additions
thereto
or
all
alterations
thereof
which,
may
be made
from
time
to
time
after
the
commence­
ment
of this
Act
;
f
(1)
"Temple-fund"
means
the
endowment and
includes
au-­
sums
of
money
received
by
or on.
behalf
of, er
for
tbe
time
being
held for the
benefit
of,
the
Temple or ,
any
deity
worshipped
therein
;
and
-
(m)
"Vice-President"
means
the
Vice-President
of
the
Lai­
ningthou
Sanamahi
Temple
Board.
-,

3
.,,,
3.
(l)
..
The
administration
c
and the
governance
of
the
Temple
Administra­
.
and' the
Temple
fund shall
vest
in the
Lainingtbou
Sanamahi
Temple
tion
of
the
Board
constituted under
this
Act.
Temple.
·
(2).
The
ownership
of
the
Temple
fund shall vest
fa
the]
deity
of
Lainingthou
Sanarnahi,
and
the Board
shall
be
en
tit!edj
to]
its
possession.
4.
(
l)
The
Lainingthou
Sanamahi
Temple
Board
shall
be
constituted
by
the
State
Government
consisting
of
a
President,
an
Ex-officio member
and
nine other
members
including
the
Vice-President.
(2)
The
State
Government shall
appoint,
a.;,
the
Presidentjof
the
Board,
a
person
who is
not
disqualified
for
any
of the
reasons
specified
in section
6,
for
a
term
of
three
years
:
Provided that
the
same
person
shall not
be
appointed
conse-
cutively
for
more
than
three
terms.
'
(3)
The
Deputy
Commissioner
shall
be
the
ex-officio
member
of the
Board:
Provided
that
in
case
the
Deputy
Commissioner
is
not
a
Hindu
and
or
a
xanamahi
he
shall
depute
the
Sub·
Divisional
Officer
of
'either
Imphal
West
or
Imphal
East
Sub-Division
or
such
other
officer
holding
a
gazetted
class
II
post,
under
him
who
is a
Hindu
and
or
a
Sanamahi
to
function
on
his
behalf
as
the
ex-officio
member.
(4)
The
State
Government
shall
appoint any
member
of
the
Board
as
the Vice-President
thereof.
Constitution
of tho
Board
5.
(1)
The
Board
shall
be
a
body
corporate
and
shall
have
lncorpora
perpetual
succession
and
a
ccn.mon
seal
and
may
sue
or
l.e sued in
tion,
its
name.
·
(2)
As
soon
as
the
Board
is
constituted
·
under
section
4,
the
State
Government
shall
make notification
thereof
in
the
Official
Gazette.
·
ri.
A
person
shall
be
disqualified
for
being
chosen
as,
and
for
being,
a
member
of
the
Board
(a)
if
he
holds
any
office
of
profit
under
the
admmistration
of
the
Temple,
or
receives
any
emoluments
or
perquisites
from
the
Temple
fund,
other
than
those
granted
under
section
14
;
or
(b)
if
he is
interested
in
a
contract
for
making
supplies
to,
or executing
any
work
on
behalf
of
the
administration
of,
the
Temple ;
?r
(c)
if
he
is
of
unsound
mind
and stands
so
declared
by
a
competent
court
;
or
(
d)
if he
is
an
undischarged
insolvent
;
or
(e]
if he is
not
a
citizen
·
of
India
;
or
Disquali?
tions
fop
membership.

(a)
(b)
.
TGftll
of
Olice.
Jtcsigaation.
4
(f)
if.
he is
a
minor
or
a
deaf-mute
or
suffers from
contagious
leprosy
;
or
.:·'
?
•
·>
'·,
'
(g)
if
he has
been
convicted
of
an
offence
which,
in
..
the
opinion
of
the
State
Government,
involves
moral
turpitude ;
or
t?)
if
he
does not
profess
the
Hindu and
or
Sanamihi
r?ii­
gion
;
or
(i)
if he
has,
in
the
opinion
of
the
State
Government,
:?tcd
in
a
manner prejudicia'
to
the
interest
of the
endowment.
7. The
members
of the
Board,
other
than
the ex-officio
member
thereof,
shall, subject
to
the
provisions
of
sections
8,
9
and.
lZ,
bold
office
ordinarily
for
a
period
of three
years
from
the
date
on
which
the
constitution
of the
Board
is notified
in
the
Official
Gazette
under sub-section
(2)
of
section 5
:
Provided
that
the
State
Government
may,
by
notification in
the
Official
Gazette,
extend
the
term
of
the
members.
for
a
period
not
exceeding
three
months
at
a
.
time and six months
in the
aggregate.
:
?
....
8.
(1)
The
President
may
at
any
time,
by
writing
under
his
band
addressed
!o
the
State
Government,
resign
bis office.
(2)
The
Vice-President
may
at
any
time,
by writing
under
hi;
hand
addressed
to
the
President, resign
bi,
office
without,
however,
giving
up
his
membership
of the
Board.
(3)
A
member,
other than
the
ex-officio
member,
may
at
any
time, by
writing
under
his
hand
addressed
to
the
President,
resign
his
office.
(4)
The
letter
of
resignation
under sub-section
(2)
or
sub-section
(3)
shall,
as
soon
as-
it
is
received,
be
transmitted
by
the
President
to
the
State
Government.
9.
The
State
Governrr ent
may
at
any
time,
suspend
or remove
from
office
the
President
or
the
Vice-President
or
any
member,
other
than
the
ex-officio
member,
of
the Board
on
any
of
the
following
grounds,
namely
:
that
he
has
been
guilty
of
corruption
or
misconduct
in
the
administration
of
the endowment
;
or
that,
being
a
legal practitioner,
he
bas
acted
or
.appeared
on behalf
of
any person
against
s
the
Board in
any
legal
proceedings ;
or
(c)
that
he
is
or
bas
become
subject
to
any
of
the
disquali-
fications
mentioned
-in
section
6
;
or
.
(d)
that
he
has
absented himself
from
more
than
three
consecu­
tive
meetings
of
the
Board
and
fails
to
explain
such
absence
to
the
satisfaction
of the Board.

10.
Casual
vacancies
in
the
office
of
the
President,
the
Vice-
Filling
up
of
Pre?idcnt
and
any
member
of
the
Board
shall
be
filled
up
by.
the
vacancies.
State
Government
by
appointment
of.
persons
who
are
not
disqualified
under
section
6 for
the
remainder
of
the
t'erm.
11.
A
person
who
bolds,
or
has
held,
office
as
the
Vice-
Eligibility
Prc11idcnt
or
any
other
member
shall,
subject
to
the
provisions
of
for
re-ap­
pointment.
thi:1
Act,
be
eligible
for
re-appointment
to
that
office.
12.
(
1)
If
in
the
opinion
of
the
State
Government,
the
Board
i:i
no.t
competent
to
perform,
or
persistently
makes
default
in
per­
(ormh1g
the
duties
imposed
on
it
under
this Act,
or
exceeds
or
\\P1.J??11
its
.
powers,
the
State
Government
may,
after
due
inquiry,
by
noLificatiori
in
the
Official
Gazette,
dissolve or
supersede
the
Boo.rd
and
direct
the
reconstitution
of
another
Board
in
accordaoce
'!Vith th?
provisions
of
this
·
Act.
·
(2)
.Before
issuing
a
notification
under
sub-section
(l
),
the
St?te
GovcrnITlcnt
shall
communicate
to
the
Board
the
grounds
on
which
it
proposes
to
do
so,
fix
a
reasonable
time
for
the
Board
to
show
cat11\e
against
the
proposal,
and
consider
its
explanations
or
objections,
if
an)'.
rJI
Whenever
all
the
members
including
ihe
President,
other
tlrnn
tb.e
ex-officio
member
of
the
Board,
have
without
exception
fa.ilccF
to
attend
a
meeting
of
tbe
Board
without
reasonable cause,
or
all
of
them
other
than
the.
e;(-officio
member
have
tendered
resignation,
or
some
of
them
other
than
the
ex-officio
member
have
foiled
to
attend
a
meeting
without
reasonable
cause
while
the
rest
have
tendered
resignation,
the
State
Government
shall
notwiths1.2.nding
the
provisions
contained
in
sub-section
(
1)
and
sub
section
(2),
.dis­
solve
the
Board
by
notification
in
the
Official
Gazette
and
direct
the
..
reconstitution
of anoth?r
Board
ill
accordance
with
the
pro­
visions
of
this
Act
..
Dissolution
and
super­
session
or
Board.
.
(4}
Where
the
Board
is
dissolved
or
superseded
under
this
'Scptiqn,
the
.State
Government
shall
appoint
a
person
to
perform
the
functions
and
exercise
the
powers,
of,
the
Board
until
the
cons­
titution
of
another,
Board
in
accordance
with
the
provisions
of
this
Act.
.
(5):
The
State
Government may
fix
the
remuneration
of
the
pt!rso11.
appointed
under
sub-section
(4);
and
it
shall·
be
paid
from
the·
Temple·
fond.
·
1 3.
(I)
The
Office
of
the
Board
shall
be
at Imphal.
-
.
?.:.
.
.
(2)
Every
meeting
of
the
Board
shall
be
presided
over
by
the
President,':
and
in
his
absence,
by
the
Vice-President,
and
in the
absence
of both, by
a
member
to
be
chosen by
the
members
present.
:
1
(3)
The-
quorum
for'
a
-meeting
of
the
Board
shall
be
five,
and
if
at
any
time
during
a
meeting
of
the
Board
there
is
no
quorum,
it
)I!ia\J,
be
the,,duty
of
the President
or.
the person
'acting
as
'such,
·,
to.
adjourn.
the· meeting
:
·
Office
and
meetings
or
the
Board.

Remunera
•
ilOl'I.
F11Bdions
of
the
Board
6
Provided
that
if
there
is
no
quorum
at
a
meeting,
the
Presiding
authority
shall,
after
waiting
for
not
less
than
thirty
minutes, and
not
more
than
sixty
minutes
adjourn
the
meeting
·
to
such
time
of
the
following
or
some
other
day as
it
may
reasonably
fix
and
shall
notify
the
same,
and
the
business
which
have
been
disposed of
at
the
original
meeting,
had
there
been
a
quorum
thereat,
shall
be
brought
before
the
adjourned
meeting
and
may
be
disposed
ofat
such
meeting
or
at
any
subsequent
adjournment
thereof
whetherthere
be
a
quorum
or
not.
(4)
Meetings
of
the
Board
shall
be
held
at
least
once
in
two
months,
and
the
place
for
such
meeting
shall
be
at
Imphal
unless
a
majority
of
the
members
decide
to
meet
at
some
other
convenient
place.
(
5)
All
questions
at
any
meeting
of
the
Board
shall
be
deter­
mined
by
a
majority
of
votes
of
the
members
present
and
voting,
other
than
the
President
or
the
person
acting as
sucn.
The
President,
or
the
person
acting
as
such,
shall
not
vote
in
the
first
instance,
but
shall
have
and
exercise
a
casting vote
in
the
case
of
an
equality
of
votes.
(6) The
Board
shall
have
power
to
act
notwithstanding
any
vacancy
in
the
membership
thereof,
and
any
proceedings
of
a
meeting
of
the
Board
shall
be
valid
notwithstanding
that
it
is
discovered
sub­
sequently
that
some
person
who
was
not
entitled
so to
do,
sat
or
voted
or
otherwise
took
part
in
the
proceedings.
14.
The
President, the
Vice-President
and
every
other
memberof
the
Board
shall
be
entitled
to
receive
from
the
Temple
fund
such
travelling
and
sitting
allowances
as
may
be
prescribed.
15.
Subject to
the
provisions
of
this
Act
or
of
the
rules
made
thereunder,
the
functions
of
the
Board
shall
be--
(a)
to
make
arrangement
for
the
safe
custody
and
preservatiea
of
the
Temple
fund
and
for
maintenance
of
accounts
thereof
;
(b) to
provide
facilities
for
the
proper performance
of
worship
by
worshippers
and
pilgrims
;
(c)
to
undertake
for
the
benefit
of
the
worshippers
and
pi!grima­
(i)
the
construction
of
buildings
for
their
acccmmcdatio.n,
(ii)
the
construction
of
sanitary
.works,
and
(iii)
the
improvement
of
meafis
of
communicat:ons
:
(d]
to
make
suitable
arrangement
for
imparting
religious
in
..
tructions
;
(e) to
make
provision
for
medical
relief
of
wo11hippcrs and
pilgrims
;
(f)
to
make
provision for
the
payment
of
suitable
emoluments
to
its
salaried
staff
;

Cele
bratioa
of
religions
festivals.
7
(g)
to
raise
fun+s
and
incur
expenditure
for
the
performance
of
any
of
the
functions
of
the
Board
;
and
(h)
to
do
all such
things
as
may
be
incidental
and
conducive
to
the
effici::n?
management,
maintenance
and
administration
of
the
Temple
and
the
Temple
fund
and
the
convenience
of
the
pilgrims
:
Provided
:."'ii.
the
Board
shall,
with
the
previous
sanction
and
approval
cf
::he
State
Government,
be
competent
to
undertake
and
execute
;:-
Xli,
sc??5
and
constructions
relating
to or
in
connection
wiu
??
::u:t.!t'S
defined
and
specified
in
(a)
to
(h)
above
to
be
f:--::;.-i
•:..>-?1 Of
partly
by
the
State
Government.
15_ The President,
the
Vice-President
and
the
other
members
of
J:.iability
fos
:::ie
Board
shall.
jointly
and
severally,
be
liable
for
the
Joss,
waste
loss.
etc.
.:r ?t:on
of
the
Temple
fund
:
Pro•,ided
rhat
if
such
loss,
waste
or
misappiication
is
a
direct
.:::omeqncnce
of
the
wilful act
or
omission
of
a
person
while
be
was
the
President,
the
Vice-President
or
a
member,
a
suit
for
compensation
may
be
instituted
against
such
a
person
by
the
Board
O!'
by
the
State
Government.
17.
(1)
Notwithstanding
the
provision
of
sub-section
(1)
of
section
3,
all
matters
connected
with
the
seva
and
puja
and
other
ceremonies
of the
Temple
shall
be
under
the
direct
control
of
the
President
and
under
supervision
of the
Board.
(2)
The
expenditure
to
be
incurred
in
such
celebrations
shall
be
provided
for
in
the
annual
budget
of
the
Temple:
Provided
that
in
exceptional
circumstances
when
the
temple
fund
.,.?
not
adequate
for
the
ceremonies
and festivals,
the
State
Government
may
exten
i
grants-in
-aid
to
the
Board.
18.
Any
specific
endowment
shall
be
administered
by
the
Board
for
the
performance
of
the
particular
service
or
the
particular
charity
according
to
the
wishes
of
the
donor
of
such
endowment.
19.
The
Board
shall
have
oo
power
to
borrow
or
lend
money
except
with
the
previous
sanction
of
the
State
Government.
20.
No
part
of
the
Temple
fund
shall
be
tr:JT1.:;ferred
without
the
previous
sanction
of
the
State
Government.
21.
(1)
The
State
Government
shall,
on
the
enforcement
of
th,
Act,
appoint
?
person
possessing,
the
prescribed
qualifications
as
the
Executive
Officer
of
:he
Temple.
(21
The
E
cecutive
O'ficer
sh-ill
be
th: Secretary
to
the
Board,
who shall,
subject
to
the
control
of
the
Board,
have general
power
to
carry
out
th!
.J
·
vi
,i
1··H
>r°
this Act,
the
rules
and
the
bye-laws
rmde
thereunder
and fa!
resol-ttion
s
paned
by
the
Board.
Adminis­
tration
or
specific
endowment.
Limitation
on
borro­
wing
and
I
aiding.
Alienation
of
Temple
fund.

Other
Officers and
servants,
Interim
a1nngem:n•.
Tc::n;:k
fu::,c::=..,-jo
10bc?
?
8
(3)
The
Executive
Officer
shall
perform
such
other
du ties
and
.,,
exercise
such
other
powers
as
may
be
delegated
to
bim
from.
tir-
""'
·d_
to
time
by
the
Board.
.
(4)
The
State Government
shall
fix
the
remuneration
of
Executive
Officer
and
it
shall
be
paid
from
the
Temple
fund.
,...
22.
(1)
The
Board shall,
with
the
approval
of the
State
Govern­
ment,
determine
from
time
to
time
the
number,
designation,
and
grade
of
its
officers
and
servants
and
their
scales
of
pay
and
allowances.
(2)
The
Board
shall
appoint
the
officers
and
servants
of
the
Board.'
(3)
The
Officers
and
servants
of
the
Board
shall
perform
such
duties
and
exercise
such
powers
as
may,
from
time
to
time,
be
fixed
by
the
Executive
Officer
with
the
approval.
of
the
Board
.
..
(4)
The
pay
and
a'Iowances
of the
officers
and
servants
shall
be
paid
from
the
Temple
fund
:
Provided
that
the
pay
and
allowances
of the
officers
and
servants
may
be
paid
in
kind
in
pursuance
of the
customary
practice
followed
before
the
merger
of
Manipur
into
the
Indian
Union.
(5)
The
Board
may
suspend,
remove,
dismiss
or
reduce
in
rank
or
in
any
way
punish
all
officers
and
ser:
ants
of
the
Boord
'other
than
the
Executive
Officer,
in
accordance
with
rules
made
by
the
State
Government.
(6)
Any
officer
or
servant
who
is
aggrieved
by
au
order
passed
under
sub-secti0n
(5)
may
prefer
at,
appeal
to
the
State
Government
against
such
an
order
within
sixty
days
of
the
date of
service
of
sucb
an
order
:
·
.. .,..
?.:·?-.:.
Provided
that no
appeal
against
an
order
other
than
an
order
for
removal
or
dismissal
shall
lie
to
the
State
Government.
23.
(1)
On
the
commencement
of
this
Act,
the
services
of
the
staff
of
the
Temple
existing
before
such
<.:,m1mencement
shall,
unless
-
otherwise
provided
in
an
order
issued
in
that
behalf
by
the
State
Government,
be
dispensed
with.
(2)
After
the
commencement
of
this
Act
by
notification
under
sub-section
{2)
of
section
1
and
before
the
constitution
of
the
Board
bv
notifica'.:ion
under
sub-section (2)
of
section
5,
the
State
Government
ni'av
appoint
one
or
·
more
persois
to discharge
all
or
any
of
the
fur?cnons
of
tbe
Board
under
this
Act.
:::4.
Toe
Preside,,t,
the
Vice-President
and
the
other
members,
a:i,d
?e
Executive
Officer
and
other
officers
and
servants
of
the
&.-..u.:
saall,
while
acting
or
purporting
to
act
in
pursuance
of
Cle
?0-,-::i..:C.:.S
of
this
Act or
any
rule,
bye-law
or
order
made
thereunder,
be ?::::erl
to
be
public
servants
within
the
meaning
of
section
2
l
oi
:.::.::
bdian
Penal
Code.

9
25.
(1)
The
State
Government
shall
every
year
appoint
an
aud_itor
to
audit
the
accounts
of
the
Temple fund.
(2)
The
remuneration
of
the
auditor
shall
be
fixed
by
the
State
Government
at
the
time
of
his
appointment
and
shall
be
paid from
the
Temple
fund.
(3)
The
auditor
shall
submit
the
audit
report
to
the
Board
and
send
a
copy
of
it
to
the
State.
Governm'!nt.
(
4)
The
State
Government
may
issue
such
directions
and
pass
such
orders
on
the
audit-report
as it
may
deem
fit, and
the
Board
shall
carry
them
out.
26.
(I)
The
Board
shall
in
respect
of
every
fin<'nciaJ
year
prepare
or
cause
to
be
prepared
an
annual
budget
containing a
statement
of
the
estimated
receipts
and
expenditure
of
the
administration
of
the
Temple
for
that
year.
(2)
The
Board
shall
consider
and
pass
the
budget
with
altera­
tions,
if
any,
at
a
meeting
or
meetings
before
the
commencement
of
that
year,
and
a
copy
of
the
budget
shall
be
sent
to
the
State
Government
as
soon
as
it
is
so
passed.
Audit.
Budget.
27.
The
Board
snail
annually
prepare
and
submit
to
the
State
Government
a
report
on
the
administration
of
the
affairs
of
the
Temple
at
such
time
as
may
be
prescribed.
28.
(I)
The
State
Government
may,
from
time
to
time, issue
such
directions
to
the
Board
as
it
may
deem
fit, and
the
Board
shall
carry
them
out.
(2)
The
State
Government
shall
have
power
to
call
for
such
information
and
accounts
from
the
Board
as
may
in
itt.
opinion
be
necessary
for
reasonably
satisfying itself
that
the
Temple
and
the
Temple
fund
are
properly
managed,
maintained
and
administered,
and
the
Board
shall,
on
such
r$Auisition, furnish
forthwith
such
information
and
accounts
to
the
State
Government.
29.
(1)
The
State
Government
may
depute
a
person
to
inspect
any
movable
or
immovable
property,
records,
correspondence,
plans,
accounts,
and
other
documents,
relating
to
the
Temple.
(2)
The
person
deputed
under
this
section
may
also
inspect
whether
a
specific
endowment, if
any,
is
administered
according
to
the
wishes
of
the
donor
of
such
an
endowment.
(3)
The
Board
and
its
employees
shall,
for
the
purposes of
inspection,
render
all
-
facilities
to
the
person
deputed
under
this
section.
30.
(I)
The
Board
may
make
bye-Jaws
not
inconsistent
with
this
Act
er
the
rules
made
thereunder
for
:
,·
\.;
(a)
the
procedure
and
conduct
of
business
at
meetings
of
the
Board, the
manner
in
which
notice
of
its
meetings
shall
be
given and"
the
manner
in
which
pr.)ceedings of
its
meetings
shall
be·
recorded
and
published
;
Administra­
tion
Report.
Power
of
State
Go­
Yemmentto
issue
direc­
tions
to
call
for
informa­
tion
and
accounts.
lnspectioo.
Powers
of
the
Board
to
make
bye-Jaws.

Resistance
or
obstruc­
tion
in
obtaining
possession.
Costs
or
suits,
etc.
10
(b)
the
formation
of
committees,
and
the
delegation
of
powers
to
such
committees
;
·
· ·
·
·?
(c)
the
books
and
accounts
to be
kept
at
the
office
of t1:e
Board;
'
(d)
the
custody
and
investment
of
the
Temple
fund
;
(e)
the
collection
of the
daily
offerings
to
the
deities
worshipped
in
the
Temple
;
(f)
the
maintenance
of
order
inside
the
Temple
and
regulating
the
entry
of
persons
therein
;
and
(g)
the
performance of
functions
provided
in
section
15.
(2)
No
bye-law
or
cancellation
or
alteration
thereof
made
by,
the
Board
shall
have
effect
until
it
is
confirmed
by the
State
Government.
(3)
Where
a
bye-law
or
cancellation
or
alteration
thereof
is
submitted
to
the
State
Government
for
confirmation, the
State
Govern­
ment
may-
(a)
confirm
it
as a
whole
;
or
(b)
confirm
it
with
some
changes
;
or
(c)
withhold
the
confirmation.
(4)
A
bye-law or
cancellation
or
alteration
thereof
con£rmed
under
clause
(a)
or
clause
(b)
cf
sub-3ection
I
3)
shall
be
published
in
the
Official
Gazette,
and
shall
thereafter
have
the
force
of
law,
31.
If
in
obtaining
possession
of
any
property
which
forms
the
Temple
fund
or
part
of
it
the
Board
is
resisted
or
obstructed
by
any
person,
it
may
make
an
application
to
the
Magistrate
having
jurisdictio?
complaining
of
such
resistance
or
obstruction
and
such
Magistrate
shall,
unless
he is
satisfied
that
the
resistance
or
obstruction
waS!
occasioned
by
any
person
claiming
in
good
faith
to
be
in
pessesaion
on
his
own
account
or
by
virtue
of
some
right
independent
of
that
of
the
Temple,
make
an order
that
the
Board
be
put
into
possession
of
the
property.
Such
order
shall,
subject to
the
result of
any
suit
which
may
be
filed
to
establish
the
right
to
the
possession of
the
property,
be
final.
32.
All
costs
and
expenses
1ncurred
by
the
Board
in
connection
with
any
legal
proceedings
imtituted
or
defended
in
the
interesfof
tlie
Temple
shall
be
payable
out
of
the
Temple
fund.
33.
(1)
This
Act·
shall
have
effect
notwithstanding
anything
to·
the
contrary
contained
in
any
law
for
the
time
being
in
force
or
in
?y
scheme
of
management
framed
before
the
commencement
?f
this
Act
or
in
any decree,
order,
practice,
custom
or
u'sage.
(2)
Section
92
of
the
Cod?
oJ
Ci?il
Procedure,
1908
shall
not
apply
to
any
suit
against
the
.
Boatd.

(c)
(d)
11
34.
(l)
The
State
Government
may,
by
notification
in
the Official
Gazette, make
rules
for
carrying out
the
purposes
of
this
Act.
·.
(2)
In
particular
and
without
prejudice
to the
generality
of
the
,S£regoing
power,
such
rules
may
provide
for-
i
'Ji.\·
'·
·Jt•
(a)
all
matters
expressly
required or
allowed
by
this
Act
to
be
provided
for
by
rules
;
(b)
the
qualification
for
the
Executive
Officer
and
other
officers
and
servants
of
the Board,
the
establishment
of
provident
fund
for them
and
the
conditions
of
their
service
;
the
grant
of
le:.tv6
and
travelling
allowances
to
the
Executive
Officer
and
other
ofllcors
and
servants
of
the
Board
;
the
payment
of
travollinlet
allowance
and
sitting
allowances
of
the
President,
thc'Vtce?P.rosidcnt
and
the
other
members
of
the
Board
;
and
(e)
th':'
budgets,
retnrn,,
uo:,;qunts,
reports,
and
any
other
infor­
mation
to
be
submittrd
by
the
Board
to
the
State
Government.
35.
Whenever
any
,lfUliiiJ)ty
til'i.?cs
in
giving
effect
to
any
of
the
"visions <>f
this
Act,
tho rtill?
.15yc-laws
and
orders
made
thereunder.
State
Government
.111?·i,Jy?
111JSh
directions
as
may
appear
to
it
.
£be
necessary
for
..
the
puj'p;@ll\i:Lt>f removing
the
difficulty.
:/ff,
36.
No
rniLorprpqef?fJ.r!SS,t
shall
lie in
any
Court
against
the State
Government
for
all)'thtr1:;;.,
tf?tl'!.O
or
purported
to
be
done
by
it
under
the-
provisions of. this
1\?.t,.
?'
Pewee
of
the
State
Governmens
to
make
rules.
Power
of
the
State
Government
to
remove
difficulties.
Bar
•o
suit
or
Procee­
ding
againl9t
the
State
Government;
Printed
by
the
Supdt.,
Ptg.
&
Sty.,
Maaipur at
the
Govt.
Press,
lmphal./350-C/24-2-77.

‹ Prev All Manipur acts Next ›