THE PURI SHRI JAGANNATH TEMPLE (ADMINISTRATION) RULES, 1952

[1]THE PURI SHRI JAGANNATH TEMPLE (ADMINISTRATION) RULES, 1952

PREAMBLE

In exercise of the powers conferred by Section 7 of the Puri Shri Jagannath Temple (Administration) Act, 1952 (Orissa Act XIV of 1952) the Governor of Orissa is pleased to make the following rules, the same having been previously published as required under Sub-section (1) of the said Section of the said Act, namely :

CHAPTER I

Rule - 1. Short title and commencement.

(1)     These rules may be called the Puri Shri Jagannath Temple (Administration) Rules, 1952.

(2)     They shall come into force at once.

Rule - 2. Definitions.

(1)     In these rules unless there is anything repugnant in the subject or context -

(i)       "Act" means the Puri Shri Jagannath Temple (Administration) Act, 1952;

(ii)      "Special Officer" means the officer appointed under Section 3 of the Act.

All other words and expressions used in these rules shall have the same meaning as are assigned to them in the Act.

(2)     No person other than a member of the Orissa Judicial Service, Class I, shall be appointed as the Special Officer under the Act and the officer so appointed shall receive such special pay in addition to his pay in the service as notified by the State Government.

(3)     The officer or officers to be appointed under Sub-section (1) of Section 3 of the Act to assist the Special Officer shall be a member of the Subordinate Judicial Service, Class I, or Class II, as the case may be, of the State Government and he shall receive such special pay in addition to his pay in the service as may be notified by the State Government.

CHAPTER II

Rule - 3. The manner of preparation of the record.

The record to be prepared under Section 3 of the Act shall consist of the following parts, namely :

PART I

Record of all the Temples, i.e.-

(i)       (a) Temple of Lord Jagannath;

(b) temples and places within the premises of the Temple of Lord Jagannath; and

(c) appurtenant temples, subordinate shrines and other connected places as in Form A of the Appendix to these rules.

PART II

(ii)      A record of all 'nitis' or compulsory routine ceremonies and rituals, daily periodical festives for the temples recorded under Part I and as in Form Bof the Appendix.

PART III

(iii)     A record of rights and duties of different Sevaks, Pujaris such other persons employed for or connected with the Seva Puja and management of the Temple and its endowments as In Forms C and D of the Appendix.

PART IV

(iv)    A record of various sources of income of the Temple and of its endowments as in Forms E, E-1, and E-2 of the Appendix.

PART V

[Omitted]

CHAPTER III

Rule - 4. Preparation of plan, etc., under Part I.

The Special Officer shall prepare a plan showing the Temple of Lord Jagannath and other temples and places within its premises and a list thereof in such manner as he deems fit and then record the names of temples and other places in Form A of the Appendix and both the plan and list so prepared shall constitute the record under Part I.

Rule - 5. Preparation of record under Part II.

For preparing the record under Part II, the Special Officer shall, with respect to watch temple recorded under Part I, record all the 'nitis', making mention, among other things, the daily, periodical of festive nature of the 'nitis', appointed time, the details of procedure, the materials specifying quality and quantity required for use, raw cooked or otherwise, the sources of their supplies as well as various classes of Sevaks, Pujaris or other persons employed or connected therewith and their duties and remuneration, if any, for performing such duties, and such record shall be in Form B.

Rule - 6. Preparation of record under Part III.

In preparing the record under Part III, the Special Officer shall, with respect to each class of the Sevaks, Pujaris and such other persons employed for or connected with the Seva Puja and management of the Temple and its endowments, record their rights and duties thereto in Form D for this purpose he shall prepare a list in Form C and then record the rights and duties, specifying among other things the following particulars :

(a)      whether hereditary,

(b)      how appointed,

(c)      qualifications required to do the Seva Puja,

(d)      various duties,

(e)      if by pa//or turn and the nature thereof,

(f)       remuneration, if any, got in cash or kind and if land is held for doing Seva or service, the conditions or incidents of such grants;

(g)      other incidents attached to the Seva Puja;

(h)     punishment, if any, provided for the neglect of duty;

(i)       by whom controlled; and

(j)       any other special features.

Rule - 7. Preparation of record under Part IV.

In preparing the record under Part IV, the Special Officer shall record in Forms E, E-1 and E-2, as the case may be, all the sources of income of the Temple and its endowments, prepare a list of all movables like gold, silver, precious stones, elephants, horses and other belongings of the Temple and shall prepare a record of all the immovable properties including lands and houses owned by or endowed to the Temple and held by any person inside or outside the State of Orissa.

Rule - 8. Method of conducting the enquiry.

(1)     For the purpose of preparing the records hereinbefore specified, the Special Officer may hold such enquiry and local inspection and examine such witnesses and documents as he deems necessary and the evidence so recorded shall be in the form of a Memorandum.

(2)     A register in Form 'G' of all documents received in connection with such enquiry and memorandum containing the proceedings thereof shall be maintained by the Special Officer who shall, after the enquiry is over, make over the same to the State Government.

Rule - 9. Requisition for information.

For the purpose of enquiry under the foregoing rule, the Special Officer shall be entitled to issue requisitions to Registration Officers, District Officers, Officers of the Board of Revenue, the Orissa Museum, Zamindars, Rulers of the merged territories or to any other officer or office as he deems fit, for any information on the subject and the officers and offices concerned to whom such requisitions are issued shall be bound to comply with such requisitions of the Special Officer.

Rule - 10. Maintenance of the register of documents.

The Special Officer shall maintain a register of all documents received in connection with the enquiry under Rule 8 in Form G and may cause a photo static copy to be prepared of any such document as he may think proper.

Rule - 11. Form of notice.

The notice provided in Section 4 of the Act shall be in Form F. Such notice may be served on the person mentioned therein either by registered post or as if it were summons issued by a Court under the Code of Civil Procedure, 1908 (V of 1908).

CHAPTER IV

Rule - 12.

The record or any part thereof prepared under Chapter Il shall be published in the Gazette.

Rule - 12-A.

Any objection to any of the entries in the record published under Rule 12 shall be made within one month from the date of publication of such record.

Rule - 13.

The District Judge hereinbefore specified may, after receiving any objection under the preceding rule, call for the record maintained under Sub-rule (2) of Rule 8 relevant to the particular entry or omission complained against and after perusing the same and hearing the parties or pleaders in their behalf and making such other enquiries as he deems fit, dispose of the objection and communicate his decision to the State Government who shall cause the same to be published in the Gazette.

Rule - 14. Allowances to witnesses attending the enquiry.

The witnesses required to attend the enquiry before the Special Officer under Rule 8 shall be entitled to the same rates of allowances as are payable to the witnesses appearing before the Civil Courts.

Rule - 15. Compilation of report.

At the end of the operations the matter of the preparation of the record, the Special Officer shall compile a report and the same shall be published under the authority of the State Government.