The PUNJAB BHAGWAN VALMIK JI TIRATH STHAL (RAM TIRATH) SHRINE BOARD ACT, 2016

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(PASUA 2, 1938 SAKA) 
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 Board. 
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 Dissolution 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 earlier. 
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 expired. 
(3) Nothing done by the Board shall be invalid only by the reason of 
there being a casual vacancy. 
11. Any nominated member may resign his office 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 borrowed or lent except by a resolution 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 by the 
pilgrims; 
to make arrangements for the safe custody and preservation of the 
Shrine fund; 
to undertake for the benefit of worshippers and pilgrims,- 
(i) the construction of buildings for their accommodation; 
(ii) the construction of sanitary works; and 
(iii) the improvement of means of communication; 
to undertake the developmental activities concerning the area of 
the Shrine and its surroundings; 
to make suitable arrangements f 
instructions and general education; 
of medical relief for worshippers and pilgrims; 
‘or the imparting of religious 
to make provisions 
to make provisions for the payment of suitable emoluments to the 
salaried staff; and 
gs as may be incidental and conducive to the 
E maintenance and administration 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 holders, 
ed to in this Act, will become the tenants of the Board. 
There shall be prepared and maintained, in such form and manner 
bed, a register(s) showing,- 
istory of the Shrine and particulars as to the custom 
the origin and h 
or usage of the Shrine; 
particulars of the schet d of the scale of 
ne of administration an 
expenditure, 
all officers to which an 
d the nature, lime an 
y salary, emolument or perquisite 
the name of 
¥ ee ! 
d conditions of service 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 lawful for 
such authority to take action in accordance with the provisions in that Act. 
26. (J) Where the Board has reason to believe that,- 
(a) any property belonging to the Shrine is in danger of being 
wasted, damaged or improperly alienated by any person; or 
such person threatens or intends to remove or dispose 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. 
 
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 23, 2016 235 
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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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(2) Without prejudice to the generality of the foregoing powers, such 
rules may provide for,- 
(a) the form and manner in which the registers are to be 
maintained under seetion 20; 
(b) the serutiny of the entries in the registers under section 21; 
(c¢) the manner in which inquiry is to be conducted under 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 in 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, management and 
improvements of the properties and buildings of the Shrine; 
(i) the preservation of idols and images in temples; and 
(j) any other matter which is to be or may be prescribed 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 Legislature while it is in 
session for a total period of ten days, which may be comprised 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 should 
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 modification 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.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 23, 2016 237 
(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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