Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Shree Siddhivinayak Ganapati Temple Trust (Prabhadevi) (Amendment) Act, 1983 48 of 1983 [27 December 1983] CONTENTS 1. Short Title 2. Amendment of section 7 of Mah. VI of 1981 3. Amendment of section 9 of Mah. VI of 1981 Shree Siddhivinayak Ganapati Temple Trust (Prabhadevi) (Amendment) Act, 1983 48 of 1983 [27 December 1983] PREAMBLE An Act to amend Shree Siddhivinayak Ganapati Temple Trust (Prabhadevi) Act, 1980. Whereas it is expedient to amend Shree Siddhivinayak Ganapati Temple Trust (Prabhedevi) act, 1980 (Mah. VI of 1981.), for the purposes hereinafter appearing. It is hereby enacted in the Thirty- Fourth Year of the Republic of India as follows :- 1. Short Title :- This Act may be called Shree Siddhivinayak Ganapati Temple Trust (Prabhadevi) (Amendment) Act, 1983. Part IV Mah. Act No. XLVIII of 1983. 2. Amendment of section 7 of Mah. VI of 1981 :- I n section 7 of Shree Siddhivinayak Ganapati Temple Trust (Prabhadevi) Act, 1980 (hereinafter referred to as " The Principal Act " ), after sub-section (2), the following sub-section shall be added, namely :- "(3) If a member, without obtaining leave from the Committee, does not attend Three Consecutive Meetings of the Committee, he shall cease to be a member thereof, from the time the Third such meeting is duly terminated. Explanation :- If any question arises as to whether any person has ceased to be a member under sub-section (3), the question shall be referred by the Committee for decision of the State Government or any officer authorized by it in this behalf, and the decision given by the State Government or the authorized officer, as the case may be, after holding such inquiries as deemed necessary, shall be final." 3. Amendment of section 9 of Mah. VI of 1981 :- I n section 9 of the Principal Act, after clause (f), the following clause shall be added, namely :- "(g) ceases or is disqualified to be or to continue to be a member under any of the provisions of this Act. " In section 18 of the Principal Act, for sub-section (2), the following sub-section shall be substituted, namely :- "(2) After making adequate provisions for the purposes referred to i n sub-section (1) and after making similar provision for the objects, needs, requirements and improvements of the Trust in the near future, if there is a surplus in the Trust Fund, a portion of the surplus may be utilized by the Committee, from time to time, for all or any of the following purposes, namely : - Development of the properties of the Trust and acquisition of movable or immovable properties for the purposes of the Trust. Construction and maintenance of rest houses for the accommodation and use of the devotees. With the previous sanction of the State Government, the establishment and maintenance of any educational institutions, hospitals, dispensaries, homes for destitute persons or persons physically disabled or other charitable or religious institutions, or giving financial aid to such institutions or persons. Provided that before applying to the State Government for previous sanction for giving financial aid to any individual institution or persons the Committee shall satisfy itself that the surplus funds are or are being adequately spent first for other purposes specified in clauses (1), (2) and (3) of this sub-section, and then in the application give details of such expenditure and the different grants proposed to be given to different institutions and persons and the reasons why such institutions and persons have been selected."