The UTTAR PRADESH SHRI BANKEY BIHARI JI TEMPLE TRUST, ACT, 2025

उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
(2) ऐसे निरसन के होते हुए भी उपधारा (1) में निर्दिष्ट अध्यादेश के
उपबन्धों के अधीन कृत कोई कार्य या की गयी कोई कार्यवाही, इस अधिनियम
के सह प्रत्यर्थी उपबन्धों के अधीन कृत या की गयी समझी जायेगी मानो इस
अधिनियम के उपबन्ध सभी सारवान समयों में प्रवृत्त थे।
9
उद्देश्य और कारण
मथुरा जिला के वृंदावन नगर में स्थित श्री बांके बिहारी जी का मंदिर एक प्राचीन एवं विश्व प्रसिद्ध मंदिर
है। यहाँ प्रतिवर्ष, विशेषकर त्योहारों और विशेष अवसरों के दौरान, बड़ी संख्या में श्रद्धालु और पर्यटक दर्शन करने
आते हैं। श्री बांके बिहारी जी का मंदिर लगभग 870 वर्ग मीटर में फैला हुआ है, जिसमें से लगभग 365 वर्ग मीटर
का उपयोग दर्शनीय प्रांगण के रूप में किया जाता है।
श्री बांके बिहारी जी मंदिर तक पहुँचने का मार्ग अत्यंत संकरा होने के कारण श्रद्धालुओं और आगंतुकों
को भारी असुविधा का सामना करना पड़ता है। दिनांक 20.08.2022 को वृंदावन, मथुरा स्थित श्री बांके बिहारी जी
मंदिर में अति भीड़ की घटना के दौरान दो श्रद्धालुओं की दुखद मृत्यु ने मंदिर में आने वाले श्रद्धालुओं और
आगंतुकों के लिए कुशल भीड़ प्रबंधन की तत्काल आवश्यकता पर प्रकाश डाला।
उपरिलिखित उद्देश्यों की पूर्ति हेतु, और तीर्थयात्रा, धार्मिक, सांस्कृतिक, आध्यात्मिक एवं स्थापना संबंधी
पहलुओं सहित श्री बांके बिहारी जी मंदिर क्षेत्र के सर्वांगीण विकास एवं समुचित प्रबंधन हेतु तथा मंदिर के विकास
एवं विनियमन को सुव्यवस्थित रूप से सुनिश्चित करने हेतु, "श्री बांके बिहारी जी मंदिर न्यास" नामक एक न्यास
के गठन का विनिश्चय किया गया ।
चूँकि राज्य विधानमंडल सत्र में नहीं था और पूर्वोक्त विनिश्चय को कार्यान्वित किये जाने हेतु तुरंत
विधायी कार्यवाही आवश्यक थी, अतः राज्यपाल द्वारा दिनांक 26 मई, 2025 को उत्तर प्रदेश श्री बांके बिहारी जी
मंदिर न्यास अध्यादेश, 2025 (उत्तर प्रदेश अध्यादेश संख्या 3, सन् 2025) प्रख्यापित किया गया।
यह विधेयक पूर्वोक्त अध्यादेश को प्रतिस्थापित करने के लिए पुरःस्थापित किया जाता है।
No. 166(2)/LXXIX -V-1–2025-1-ka-4-2025
Dated Lucknow, August 21, 2025
आज्ञा से,
अतुल श्रीवास्तव,
प्रमुख सचिव ।
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Shri
Bankey Bihari Ji Mandir Nyas Adhiniyam, 2025 (Uttar Pradesh Adhiniyam Sankhya 4 of 2025) as passed
by the Uttar Pradesh Legislature and assented to by the Governor on August 21, 2025. The Dharmarth
Karya Anubhag is administratively concerned with the said Adhiniyam.
THE UTTAR PRADESH SHRI BANKEY BIHARI JI TEMPLE TRUST,
АСТ, 2025
(U.P. Act no. 4 of 2025)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
IT IS HEREBY enacted in the Seventy-Sixth Year of the Republic of India
as follows:-
1. (1) This Act may be called the Uttar Pradesh Shri Bankey Bihari Ji Temple
Trust Act, 2025.
(2) It shall come into force on such date as the State Government may, by
notification, appoint in this behalf.
(3) It shall apply to Shri Bankey Bihari Ji Temple, Vrindavan, Mathura in
Uttar Pradesh.
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Short title,
commencement
and application
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Definitions
Trust
Aims and
objectives of the
Trust
उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
2. In this Act, unless the context otherwise requires,-
(a) "appointed date" means such date as the State Government may by
notification, appoint;
(b) "archaka” means any person who performs or conducts any worship,
service, ritual or other religious observances in the Temple and includes a Pujari
and sewayats;
(c) "Board" means the Board of Trustees constituted under section 5;
(d) "Chief Executive Officer" means the Chief Executive Officer
appointed under section 12;
(e) "endowment" means all properties, movable or immovable, belonging
to or given or endowed for the support or maintenance or improvement of the
Temple or for the performance of any worship service, ritual, ceremony or other
religious observance in the Temple or any charity connected therewith and
includes the idols installed therein, the premises of the Temple and gifts of
property made or intended to be made for the Temple or the deities installed
therein to anyone within the precincts of the Temple;
(f) "Executive Committee” means the Executive Committee constituted
under section 12;
the the
(g) "religious offering" means an offering made within the precincts of
Temple or otherwise, whether in cash or kind, associated with
performance or conduct of any worship, service, ritual, ceremony or religious
observance in the Temple and includes postal or telegraphic remittances or
cheques or bank drafts intended or meant to be an offering for use as such in the
Temple;
(h) "Temple" means the Temple of Shri Bankey Bihari Ji, situated in the
city of Mathura which is used as a place of public religious worship, and
dedicated to or for the benefit of or used as of right by the Hindus and includes
all subordinate temples, shrines, sub-shrines and the ashthan of all other images
and deities, mandaps, wells, tanks and other necessary structures and land
appurtenant thereto and additions which may be made thereto after the
appointed date;
(i) "Trust Fund" means the Trust Fund constituted under section 9.
3. (1) Name,-
(i) The Trust will be called Shri Bankey Bihari Ji Temple Trust.
(2) Office,-
(i) The Trustees shall at their first meeting identify and deliberate upon
the permanent office of the Trust.
(ii) The Permanent Office may be shifted to such other place from time
to time as decided by the Trustees by means of an ordinary board resolution.
(3) Nature,-
(i) The Trust created hereby is irrevocable.
4. The trust is settled to obtain and achieve the following objects, namely:-
(i) to ensure uninterrupted and continuity of the pooja archana and
padhithi of the presiding deity and other deities in the temple without any
interference or change in line with the customs, traditions of the temple,
celebration of festivals, fasts and observances being carried out since the time
of Swami Haridas to the maximum extent possible. However, nothing in this
clause shall prevent to affix time of darshan, appointment of pujaris and affix
their salaries, emoluments and compensation or take any measure to ensure
safety of the bhakts and visitors;
(ii) to carry out effective administration and management of the temple
in consonance with the above objective;
(ii) to strive to achieve a seamless, trouble free darshan experience for
the devotee by ensuring, safe and comfortable access to darshan and provide
for all things necessary to achieve the same;
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(iv) to ensure world class amenities and facilities for pilgrims, devotees
and visitors including but not limited to provisions for appropriate and
designated points for prasad distribution, improvement of access facilities for
senior citizens and differently abled, potable water dispensers, resting benches
and booths computerized access and queue management kiosks, setting up
Gaushalas, Annakshetras, Kitchens, rest and travel houses, hotels and serais,
exhibition halls, food halls, waiting halls and such other structures, facilities or
amenities deemed proper and fit from time to time;
of
(v) to ensure the structural safety of the temple by means of consultation,
survey, engagement of renowned archaeological experts, engineers, architects
and institutions of repute and further engagement of historians and restoration
agencies who can carry out repairs and restorations to ensure the preservation of
the temple timelessly and for the benefit of the coming generations;
(vi) to manage all the money, funds, valuables assets, deposits, jewelleries
donations by whatever name called including but not limited to grants,
subscriptions, contributions, hundi collection, daan, chadhawa, nazar, dakshina,
offerings, gifts, presents and properties whether moveable or immoveable,
present or in the future vested in the deity and/or the temple or being held in his
name and/or for his or the temple's benefit by ensuring a proper bookkeeping
and maintenance of records to ensure financial transparency and public
confidence in management of the temple;
(vii) to co-operate and co-ordinate with governmental agencies and local
administration by itself and through an appointed board to ensure safety of the
pilgrims and help maintain law and order and carry out development
surrounding area in a planned manner;
of
(viii) to do all things as may be incidental and conducive to carry out the
management, administration, and maintenance of the temple and convenience of
the pilgrims.
5. (1) Appointment, Constitution and Term:-
(i) The trustees of the Board of Trustees ("Board") shall be appointed by
the State Government:
(ii) There shall be two kinds of trustees in the Board, namely-
nominated trustees and ex-officio trustees;
(iii) The nominated trustees shall be a total of eleven (11) persons which
will include: -
(a) three (3) eminent persons including seers, saints, gurus,
scholars, mathadhishs, mahants, acharya, swamis from the Vaishnav
traditions, orders or peethas;
(b) three (3) eminent persons including seers, saints, gurus,
scholars, mathadhishs, mahants, acharyas, swamis from other traditions,
orders or peethas of the Sanatan Dharma;
(c) three (3) persons of eminence from any walk of life including
but not limited to scholars, educationists, academics, entrepreneurs,
professionals and philanthropists from any branch or order of the Sanatan
Dharma:
(d) two (2) members from the officiating Goswamis at the temple,
being descendants of Swami Shri Haridas Ji, one representing the Raj
Bhog Sewayats and one representing the Shayan bhog Sewayats, from the
nominations received in this behalf:
(iv) The ex-officio trustees shall not exceed seven (7) but shall include the
following incumbents,namely:
(a) District Magistrate, Mathura:
(b) Senior Superintendent of Police, Mathura:
(c) Municipal Commissioner, Mathura;
(d) Chief Executive Officer of the Uttar Pradesh Braj Teerth Vikas
Parishad;
Board of
Trustees
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Business of Board
उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
(e) An officer of Dharmath Karya Vibhag, Government of Uttar
Pradesh;
Trust;
(f) Chief Executive Officer of Shri Bankey Bihari Ji Temple
(g) Such other member as appointed by the State Government by
virtue of their considered expedient to be appointed for the objects of the
trust.
(v) The nominated trustees shall be appointed for a period of three years
subject to their resignation or death, and no trustee can be appointed
successively and that no trustee can be appointed for more than two times;
(vi) The ex-officio trustees shall be trustees by virtue of their office and
shall be members as long as they hold office;
(vii) All trustees shall be Hindus and subscribe to the Santana Dharma.
No person other than Hindu shall be appointed as a nominated trustee. In case
of ex-officio trustees if a person does not belong to the Sanatan Dharma/does
not identify as a Hindu or where a person identifies as a Hindu but expresses
inability to discharge the office of a trustee on account of his personal beliefs,
the person junior to the appointee shall be so appointed;
(viii) No person who has been convicted of any crime under a court
law shall be appointed to the Board;
(ix) No person shall be disqualified for appointment on account
his/her caste or gender;
of
of
(x) Upon a vacancy due to death, resignation or otherwise, as and when a
new member in the Board of Trustees has to be appointed, the new member
shall be elected by other members of the Board of the trustees, by a majority.
6. (1) All nominated members of the Board shall have one (1) vote.
(2) The ex-officio members of the Board shall not have any vote, but
will be entitled to participate and express opinion in deliberations of the Board.
(3) The quorum of the Board shall be not less than seven (7) members
including at least five nominated members and two ex-officio members.
(4) The Board shall meet once every three (3) months and at such other
times and frequency as may be deemed necessary by the Board.
(5) A notice of fifteen days, effective from the date of notification will
be necessary for carrying out the meetings. However, an emergent meeting may
be carried out dispensing any requirement of time in the manner so determined
by the Board by means of rules.
(6) All resolutions of the Board shall be carried out by a vote of simple
majority unless required to be passed by a special majority in respect of certain
subjects under this Act.
(7) The Board shall appoint in its first meeting and thereafter from time
to time upon vacancy a Chairman, a General Secretary and a Treasurer and
such office bearers and committees and sub-committees who shall hold such
office till they cease to be a member of the Board or unless removed by a
resolution of 2/3 members present and voting of at least half the total
membership of the Board.
(8) Any one or more trustee of the Board other than ex-officio trustees
can be removed by a resolution of 2/3rd members present and voting of at least
half the total membership of the Board or by an order of the State Government
after giving show cause and hearing.
into
(9) Member (s) of the Board shall be accountable and answerable only
for such monies, stocks, shares, securities and funds which actually come
his/their hands or in respect of the function delegated or discharged by them.
The Trustee shall not be answerable or accountable for neglect, default, Acts or
omissions or commissions of the other Trustees, or other person with whom the
Trust properties or any securities may have been deposited or kept.
(10) The Board or any member thereof shall not be held accountable on
account of any decisions or function discharged in good faith.
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उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
7. (1) To carry out any one or more or all the of the objects as specified for
which they are hereby deemed to have necessary powers. Without generality of the
foregoing provision the Board shall, -
(a) have the right to carry out administrative, managerial, supervisory
and all necessary powers to Act in the best interests, of Shri Bankey Bihari Ji
and the temple and its devotees and visitors;
(b) to manage the trust fund including accepting any receipts, authorize
expenses and manage investments;
(c) to authorize acceptance or receipt of any moveable and immoveable
property in the name of the presiding deity, the temple and/or the trust;
(d) to carry qut investments or deposits in banks or financial
instruments and securities or derivatives and secondaries and realise profits
and earnings of them in the name and for the benefit of the presiding deity, the
temple and/or the trust and designate authorized persons to operate them;
(e) to accept or make payments, negotiate documents or claims, and
issue receipts, discharges and setoffs;
(f) to undertake secured loans, charges, encumbrances with prior
sanction of the State Government;
and(g) to purchase, rent and take on lease property both moveable
immoveable to the extent of Twenty Lakh rupees (Rs.20,00,000/-) and where
such amount exceeds Twenty Lakh (Rs.20,00,000/-) to do so with previous
sanction of the State Government;
or(h) to institute, contest and defend litigations, arbitrations, disputes
any other proceedings of any other kind including against third parties and the
Government authorities, appoint lawyers for advice or representation and the
power to compound and settle any of the above;
(i) appoint Chartered Accountants, Cost Analysts, financial advisors,
company secretaries and accounting and audit firms;
and
(j) determine and formalize the office, responsibilities and duties of the
archaks, sewayats, and pujaris, determine their roster, qualifications
disqualifications, determine the payment of such emoluments and conferment
of benefits as decided while being cognizant of section 4 (i) and (iii);
or(k) appoint such office bearers, employees whether permanent
temporary and determine their pay emoluments, compensation and terms of
service; to work in close co-operation with Chief Executive Officer and the
executive committee who shall discharge and carry out the instructions and
resolutions of the Board;
(1) to do all other Acts, deeds, matters and things which may be deemed
necessary for carrying out the objects of the Trust and for its administration;
(m) to delegate one or more functions necessary to carry out
objectives to the Chief Executive Officer, office bearer or any other person;
the
(n) to frame rules for business of the Board, manner and method of
discharging or exercising any power or function, or for any other matter
connected to the administration and management of the temple or matters
incidental thereto.
(2) No third party right of any kind can be created in the deity and temple
premises or jewelries of Shri Bankey Bihari Ji. The Board may grant approval to a
proposal made by the Chief Executive Officer to sell, gift, exchange, alienate, give on
rent or lease, hypothecation, bailment or create any third party right of any kind with
respect to any other moveable or immoveable property of the deity, temple and the
trust after obtaining prior sanction of the State Government.
(3) The Board shall be indemnified against all losses and liabilities incurred
by them in the execution of the trust. Any member of Board shall not be personally
liable or responsible for any loss or expenses if the Act is done in good faith.
(4) The Board shall not Act in any manner inconsistent with the objectives of
the trust and no power can be read in excess of and in teeth of the provisions of the
trust and with the law being in force.
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Function and
Powers of the
Board
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Entitlements of the
Board
Financial Matters
and properties ofthe
Trust
Books of Account.
Audit and Affixation
of Financial Liability
उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
8. (1) Any trustee shall not be entitled to any pay or salary on account of his
appointment as a trustee but shall be entitled for reimbursement of expenses as
specified in sub-sections (2) and (3) below.
(2) The trustees shall be reimbursed for any expenses incurred for discharge of
functions or the benefit of the trust subject consequent to ratification by the Board.
(3) The trustees shall be paid a daily allowance, travelling allowance and
allowance towards mess and lodging to attend the meetings or where travel is
undertaken to represent the Board or carry out any functions of the Board.
9. (1) Trust Properties and Funds:-
(i) The entire trust properties and funds whether existent or received in
future shall be deemed to be held in trust for Shri Bankey Bihari Ji, the
principal deity of the temple (Trust Fund);
(ii) The Trust properties shall include all the existent moveable and
immoveable properties of the Shri Bankey Bihari Ji temple. Where any person
makes a claim upon the deity, the temple or the land upon which the temple is
made the trust shall have the right to determine the dispute by settlement or
negotiation or by any other means permitted by law including litigation and
arbitration and by making a request to carry out acquisition by the State
Government;
(iii) The jewelleries, utensils, clothes and valuables used for the sewa of
Shri Bankey Bihari Ji;
(iv) All the money, funds, valuables assets, deposits, jewelleries,
donations by whatever name called including but not limited to grants,
subscriptions, contributions, hundi collection, daan, chadhawa, nazar, dakshina,
offerings, gifts, presents and properties whether moveable or immoveable,
present or in the future vested in the deity and/or the temple or being held in his
name and/or for his or the temple's benefit;
(v) The Trust shall have one account but may have one or more sub-
accounts for different purposes and functions;
(vi) Any one or more property of the trust can be changed or varied to
any other provided it is consistent with the provisions of this Act.
10. (1) There shall be at least one permanent Chartered Accountant and Cost
Accountant as a full-time employee of the trust.
(2) The Trust shall maintain true and proper books of account of all the assets,
liabilities and income and expenditure of the Trust and shall prepare an Income and
Expenditure Account and Balance Sheet for every year as on the last day of March
strictly in accordance with the applicable accounting standards and applicable tax laws
which shall be mandatorily audited as referred hereunder.
(3) The accounts of every year shall be audited by a Chartered Accountant of a
firm of Chartered Accountants who shall be appointed for that purpose by the Board
and the audited accounts shall be placed at a meeting of the Trustees, which shall be
held before the end of the succeeding year and also signed by the Board.
(4) Upon the discovery of any discrepancy in the accounts or upon complaint
as regards any financial matter, the State Government shall also have an independent
power to access books of accounts and carry out an audit either through the Office of
the Comptroller and Auditor General of the State of Uttar Pradesh or an independent
firm of repute as may be deemed fit and necessary.
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उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
11. (1) The Board shall in the first meeting of every financial year, devise and Budget
approve a budget for the upcoming year.
(2) The Budget shall also include provisions for the Chief Executive Officer
and Executive Committee.
12. (1) Appointment and Term of Chief Executive Officer:-
(i) The State Government shall appoint a full time Chief Executive
Officer for the Trust;
(ii) The Chief Executive Officer so appointed shall be an officer of the
State Government and be not less than the post or equivalent to ADM
(Additional district magistrate);
(iii) The Chief Executive Officer shall be an ex-officio member of the
Board and shall hold his office as Chief Executive Officer and member of the
Board (as long as he hold his government office), unless removed by the Board
or the State Government as per the provisions of this Act.
(2) Allowances and other Conditions of Service:-
(i) The Chief Executive Officer shall not be entitled to any pay or salary
on account of his appointment as a trustee or Chief Executive Officer but shall
be entitled for reimbursement of expenses as well as an allowance to be
determined by the State Government from time to time.
(3) Powers and Duties of the Chief Executive Officer:-
(i) The Chief Executive Officer shall be the principal Executive Officer
of the Board, and shall Act and pass orders in accordance with the provisions of
this Act and the rules and regulations made thereunder;
Act
(ii) The Chief Executive Officer shall, subject to the provisions of this
and the control of the Board, be responsible for the management and
administration of the Trust's affairs and the Trust Fund;
(iii) The Chief Executive Officer, subject to and in accordance with the
provisions of this Act, shall: -
(a) carry out the decisions and directions ofthe Board;
(b) arrange for the proper collection of, maintenance and disposal
of the religious offerings in the Temple and keep a full and proper
account of the same
(c) have custody of and make suitable arrangements for
preservation and maintenance of all records, jewelleries, valuables,
moneys, valuable securities and properties of the Temple and put them to
proper use for the benefit of the Temple Deity, Temple and the Bhakts, as
per the directions/decisions/orders the Board;
(d) record and maintain minutes of the proceedings of the Board;
(e) exercise control over the employees of the Trust as delegated
by the Board;
(f) to do all such things as may be required for the performance of
his or the Board's duties imposed by or under this Act.
(4) Emergency Powers of the Chief Executive Officer:-
(i) The Chief Executive Officer, in case of any emergency requiring
immediate and expedient intervention, may direct the execution of any work or
doing of anything which is not provided for in the Budget for the year or not
directed by the Board, which in the opinion of the Chief Executive Officer is
immediately necessary for the preservation of the Temple or its endowments, or
for the health, safety or convenience of the devotees/ pilgrims/bhakts/
worshippers of the Temple Deity or for the due performance of the worship,
service, rituals, ceremonies or observances in the Temple and may further
direct that the expenses of the execution of such work or doing of such thing
shall be paid out of the Trust Fund;
(ii) Whenever the Chief Executive Officer takes any action under the
above clause (1), the Chief Executive Officer shall forthwith report to the
Board and Executive Committee the action taken together with a statement of
reasons for such action and thereupon the Board shall take such action, after
taking into account the recommendations of the Executive Committee as it
deems fit.
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Chief Executive
Officer and
Executive
Committee
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Non-Interference
of the State
Government
Autonomous Nature
of the Trust
Amendment
Power to remove
difficulties
Power to make
Rules
Power to make
Regulations
Repeal and
Saving
उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
13. (1) Non-abridgement of Religious and Pious Traditions of the Temple:-
(i) The purpose of setting up the Trust is not to interfere or in any way
affect the religious and cultural traditions of the temple by the State
Government but rather to formalize and preserve them in perpetuity in view of
fundamental rights of citizens under the Constitution;
read(ii) That the State Government shall subject to Article 19(1)(a)
with Article 19(1)(6), Article 25 and Article 26 (if Applicable) not interfere in
any religious aspect of the temple affairs.
(2) Purpose and Limited Nature of State Government:-
(i) The purpose of the Trust is further not to take over the assets or the
properties of the temple but to ensure that, since the same are constituted of
donations and offerings of the public, financial transparency is maintained with
respect to them and that the expenses are carried out in a most moral,
responsible and accountable manner.
14. (1) The trust shall be an autonomous and independently acting body and
will not require any previous sanction or authorization of the State Government in any
matter unless specifically provided.
(2) The purpose of appointing the ex-officio members of the Board is not to
control but to ensure administrative alignment, practicality and constructive opinion to
ensure the Board functions properly.
(3) The trust is not a body with technical expertise or adept in public
administration and as such the purpose of appointing a Chief Executive Officer and the
Executive committee is to only ensure that any decisions of the Trust is carried out
with co-ordination amongst the temple and public authorities in a legal, practical,
expedient and efficient manner.
(4) The trust is independent financially and the power of audit and pre
sanction in respect of high value transactions and alienation has only been retained to
maintain and ensure public confidence and ensure no mismanagement takes places as
it is ultimately the money of the general public which is donated to the temple. The
State shall not be entitled to borrow or take any funds from the Trust.
15. The Board shall have the power to alter or amend the provision of the
Trust without changing the Constitution of the Board, and such alterations or
amendments shall not be inconsistent with the basic Structure of the Trust, the Objects
of the Trust, as well as the provisions of the Income Tax Act, 1961 governing
Charitable and Religious Trusts and all laws which may be applicable from time to
time.
16. If any difficulty arises in giving effect to the provisions of this Act the
State Government may, within a period of two years from the commencement of this
Act, make, by notified order, such provisions, not inconsistent with the provisions of
this Act, as appear to it necessary or expedient for removing the difficulty.
17. The State Government may, by notification, make rules for carrying out the
purpose of this Act.
18. Subjects to the provisions of this Act and the rules made thereunder the
Board may make regulations for any matter relating to the conduct of its business or
any other matter for which regulations may be made under this Act.
19. (1) The Uttar Pradesh Shree Bankey Bihari Ji Temple
Trust Ordinance, 2025 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action
taken under the provisions of the Ordinance referred to in
sub-section (1) shall be deemed to have been done or taken under the
corresponding provisions of this Act as if the provisions of this Act
were in force at all material times.
U.P. Ordinance
no. 3 of 2025
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उत्तर प्रदेश असाधारण गजट, 21 अगस्त, 2025
STATEMENT OF OBJECTS AND REASONS
17
The Temple of Shri Bankey Bihari Ji Located in Vrindavan Nagar of District Mathura is an
ancient and world-renowned temple. A large number of devotees and tourists visit here every year,
especially during festivals and special occasions. Shri Bankey Bihari Ji's Temple is spread across
approximately 870 square meters, out of which around 365 square meters is used as a viewing courtyard.
Due to the extremely narrow access route to the Shri Bankey Bihari Ji Temple, devotees and
visitors face severe inconvenience. The tragic death of two devotees during an incident of overcrowding at
the Shri Bankey Bihari Ji Temple in Vrindavan, Mathura on 20.8.2022 highlighted the urgent need for
efficient crowd management for the devotees and visitors coming to the Temple.
To fulfill the above-mentioned objectives, and for the all-round development and proper
management of the Shri Bankey Bihari ji Temple area including pilgrimage, religious, cultural, spiritual,
and establishment-related aspects and to ensure the temple's development and regulation in an organized
manner, it was decided to constitute a trust named "Shri Bankey Bihari Ji Temple Trust".
Since the State Legislature was not in session and immediate legislative action was necessary to
implement the aforesaid decision, the Uttar Pradesh Shri Bankey Bihari Ji Temple Trust Ordinance, 2025
(U.P. Ordinance No. 3 of 2025) was promulgated by the Governor on May 26, 2025.
The Bill is introduced to replace the aforesaid ordinance.
By order,
ATUL SRIVASTAVA,
Pramukh Sachiv.
पी०एस०यू०पी० ए०पी० 136 राजपत्र 2025- (425)-599 प्रतियां- (कम्प्यूटर / टी०/ ऑफसेट) ।
पी०एस०यू०पी० ए०पी० 56 सा0 विधायी-2025-(426) 70+330-400 प्रतियां (कम्प्यूटर / टी० /ऑफसेट) ।
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