SRI YEDIYUR SIDDALINGESWARASWAMY MUZRAI INSTITUTION (MANAGEMENT) RULES, 1967

PREAMBLE

In exercise of the powers conferred by Sections 7 and 41 of the Mysore Religious and Charitable Institutions Act, 1927 (Mysore Act 7 of 1927), the Government of Karnataka hereby makes the following rules, namely.--

Rule - 1. Title and commencement.

(1)     These rules may be called the Sri Yediyur Siddalingeswaraswamy Muzrai Institution (Management) Rules, 1967.

(2)     They shall apply to Sri Siddalingeswaraswamy Shrine at Yediyur, in Kunigal Taluk, Tumkur District.

(3)     They shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires.--

(i)      "Act" means the Mysore Religious and Charitable Institutions Act, 1927 (Mysore Act 7 of 1927);

(ii)     "Chairman" means the Chairman of the Committee;

(iii)    "Commissioner" means the Commissioner for Religious and Charitable Endowments in Karnataka, Bangalore;

(iv)    "Funds" means the funds constituted out of the income of the Institution;

(v)     "Committee" means the Committee of Management, constituted under these rules;

(vi)    "Institution" means Sri Siddalingeswaraswamy Shrine at Yediyur, in Kunigal Taluk, Tumkur District;

(vii)   "Member" means a member of the Committee;

(viii)  "Secretary" means the Secretary of the Committee;

(ix)    "Sub-Committee" means a Sub-Committee of the Committee;

(x)     "Vice-Chairman" means the Vice-Chairman of the Committee.

Rule - 3. Constitution of the Committee.

(1)     There shall be a committee called the Committee of Management for the management of the Institution and it shall have such powers and perform such duties as are provided in these rules.

(2)     The Committee shall consist of.--

(i)      the Deputy Commissioner, Tumkur District, who shall be the ex officio Chairman of the Committee;

(ii)     a Vice-Chairman elected by the twelve members referred to in clause (iii) from among themselves; and

(iii)    twelve members nominated by the State Government.

[1][(3) x x x x]

[2][(4) All the members of the Committee other than the Chairman shall be from among the devotees of the Institution, residing in the State of Karnataka. The members to be nominated shall, as far as practicable, be selected from the devotees residing in all the different parts of the Government of Karnataka.]

(5)   In the event of a vacancy arising by death, resignation or otherwise, of any member, such vacancy shall be filled by appointment of any other person by the State Government in consultation with the other members.

(6)   Any person appointed to fill a vacancy arising by virtue of death, resignation or otherwise, under sub-rule (5) shall hold office only so long as the member in whose place he is appointed would have held office, if the vacancy had not occurred.

(7)   The duration of the Committee shall be for a period of five years.

Rule - 4. Secretary.

The Secretary shall be appointed by the Government in consultation with the Committee. He shall be an officer not below the rank of a Tahsildar.

Rule - 5. Disqualification.

A person shall be disqualified for being appointed as, and for being, a member of the Committee.--

(i)      if he is not more than twenty-one years of age;

(ii)     if he is a person who does not profess the Veerasaiva or the Hindu religion;

(iii)    if he has been convicted by a Criminal Court for any offence involving moral turpitude;

(iv)    if he is an undischarged insolvent;

(v)     if he is of unsound mind; or

(vi)    if, in the opinion of the State Government he has been indulging in acts against the interests of the Institution.

Rule - 6. Disability.

If any member.--

(i)      absents himself from three consecutive meetings of the Committee without sufficient reasons in the opinion of the Committee; or

(ii)     leaves India permanently; or

(iii)    absconds and his whereabouts are not known for a period of one year; or

(iv)    becomes subject to any of the disqualifications specified in Rule 5, the committee shall declare his office vacant.

Rule - 7. Powers and functions of the Committee.

(1)     The Committee shall supervise and control all secular and religious matters relating to the Institution.

(2)     In particular and without prejudice to the generality of the power under sub-rule (1), the Committee shall.--

(a)     supervise and make arrangements for the day-to-day worship and other religious ceremonies pertaining to the Institution;

(b)     make proper and effective arrangements for the annual jatra and other festivals;

(c)     provide for the comforts and conveniences of the pilgrims;

(d)     supervise, manage, develop, renovate and repair the buildings belonging to the Institution;

(e)     supervise and provide for the management of the funds and the movable and immovable properties belonging to the Institution;

(f)      undertake educational, social, religious and spiritual and benevolent activities;

(g)     collect, receive or accept funds, donations and gifts on behalf of the Institution;

(h)     fix or modify the sevartha fees;

(i)      discharge such other duties as are incidental to the duties specified in the preceding clauses.

Rule - 8. Sub-Committee.

The Committee may appoint a Sub-Committee or Sub-Committees of its members, for carrying out any of the functions mentioned in Rule 7. The Chairman of every Sub-Committee shall be from among the members of the Committee.

Rule - 9. Powers and Duties of the Secretary.

(1)     The Secretary shall be in-charge of the day-to-day administration of the institution, receive all moneys due to the Institution and make disbursements on behalf of the Institution.

(2)     The Secretary shall be in-charge of all the movable properties and the records belonging to the Institution.

(3)     The powers of appointment and removal of the servants of the Institution and the authority to take disciplinary proceedings against them shall vest m the Secretary and every order made by the Secretary in this behalf shall be subject to confirmation by the Committee.

(4)     The Secretary shall be responsible for the proper upkeep and maintenance of the Institution and for the proper performance of daily services or periodical festivals in accordance with the usage and custom of the Institution.

(5)     The Secretary shall maintain true and proper accounts supported by vouchers, of all receipts and disbursements of the Institution.

(6)     The Secretary [3][and during Ms absence, the person authorised in writing by the Chairman or the Secretary] shall be responsible for preparation and submission of the budget and other periodical returns.

(7)     The Secretary shall be in-charge of the office of the Committee and shall issue notices and attend to all other duties relating to the convening of the meetings of the Committee and Sub-Committees.

(8)     The Secretary shall maintain an income and property register and an inventory of all movables and immovable properties of the Institution.

Rule - 10. Funds of the Institution.

(1)     The following shall constitute the funds of the Institution, namely.--

(i)      all rents and income from lands and other properties of the Institution;

(ii)     interest on endowments;

(iii)    interest received on investments;

(iv)    Dabbi or Golka collections;

(v)     Sevartha fees;

(vi)    Offerings and donations;

(vii)   Grants from Government;

(viii)  all proceeds from lands and other properties sold or compulsorily acquired; and

(ix)    such other income as may accrue to the Institution from time to time.

(2)     The funds of the Institution shall be deposited in the Taluk Treasury in the name of the Chairman, and the accounts shall be operated upon by the Chairman, or if so directed by the Committee by the Secretary.

Rule - 11. Application of the funds of the Institution.

The funds of the Institution shall be applied subject to the provisions of the Act and these rules, for.--

(a)     the maintenance, management and administration of the Institution;

(b)     the expenses of daily or periodical religious and customary rights in the Institution;

(c)     the construction and maintenance of Dharmasalas and rest houses for the use of the pilgrims;

(d)     the provision of water supply and the making of sanitary arrangements for the convenience of the pilgrims;

(e)     the undertaking of any work authorised by the Government in conformity with the objects of the Institution;

(f)      the acquisition of any immovable property for the purposes of the Institution; and

(g)     such other purposes as the Committee may determine for discharging the duties entrusted to the Committee.

Rule - 12. Budget.

The Secretary shall prepare a budget estimate of the income and expenditure of the Institution before such date as the Commissioner may specify for the year commencing from the first day of April and submit the same to the Chairman. The Chairman shall place the budget before the Committee for consideration and the Committee may approve the budget with such modifications as it deems fit. The budget as approved by the Committee shall be submitted to the Commissioner at least one month before the expiry of the previous accounting year. The Commissioner may approve the budget with such modifications, as he may consider necessary.

Rule - 13. Accounts and Audit.

The accounts of the Institution shall be maintained and audited in such manner as the Commissioner, may by order, determine.

Rule - 14. Jewels and costly Articles.

(1)     Jewels and other costly articles of the Institution not required for daily use, shall be kept in safe custody of the Taluk Treasury at Kunigal.

(2)     No Jewels or other properties belonging to the Institution shall be pledged, exchanged, lent, converted or sold, without the previous sanction of the Committee.

(3)     The Chairman, along with the Secretary shall check and verify the jewels and other costly articles every year and submit a report of such verification to the Commissioner.

Rule - 15. Dabbi or Golka.

The Dabbis or Golkas shall be kept at such places and the keys thereof kept in the custody of such persons and shall be opened subject to such conditions as the Commissioner may, by order, direct.

Rule - 16. Leases of Immovable properties.

All the lands, buildings and other immovable properties of the Institution to be leased shall be made either by public auction or by calling for tenders by the Secretary and shall be subject to confirmation by the Committee.

Rule - 17. Dharmadarsis not to be appointed for the Institution.

For the management of the Institution Dharmadarsis shall not be appointed under Section 6 of the Act, and the Dharmadarsis appointed before the commencement of these rules shall cease to be the Dharmadarsis of the Institution from the date of the commencement of these rules.

Rule - 18. Savings.

(1)     The provisions of these rules shall be applicable to the management of the Institution notwithstanding anything inconsistent with any rule made by the State Government under the Act regulating the management of Muzrai Institutions.

(2)     Subject to the provisions of sub-rule (1), the rules made under the Act in respect of Muzrai Institutions shall continue to be applicable to the Institution.