Back
SHRI JAGANNATH TEMPLE (AMENDMENT) ACT, 2003
SHRI JAGANNATH TEMPLE (AMENDMENT) ACT, 2003
[Received the assent of the President on the 28th August 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 16lh September, 2003 (No. 1451)]
An act further to amend Shri Jagannath Temple act, 1954.
Be it enacted by the Legislature of the State of Orissa in the Fifty-fourth Year of the Republic of India, as follows:-
1. Short title and commencement.
(1) This Act may be called Shri Jagannath Temple (Amendment) Act 2003.
(2) It shall come into force at once.
2. Amendment of section 6.
In section 6 of Shri Jagannath Temple Act, 1954 (hereinafter referred to as principal Act), in sub-section (1) -
(a) in the opening portion, for the word "twelve" the word "fourteen" shall be substituted;
(b) after clause (c) (he following clauses shall be inserted, namely:-
"(c-1) the Superintendent of Police, Puri ex officio member;
(c-2) the Superintending Archaeologist, Archaeological Survey of India, Bhubaneswar Circle, Bhubaneswar, ex officio member;
(c) after clause (h) the following proviso shall be inserted, namely
"Provided that the State Government shall nominate persons for the categories referred to in clauses (d), (e) and (g) out of a panel of names prepared by the Administrator for each such category which shall consist of names twice the number of members required to be nominated under the respective clause.".
3. Amendment of section 10.
In section 10 of the principal Act, in clause (f) of sub-section (1), the words "more than" shall be omitted.
4. Amendment of section 15-B.
In section 15-B of (he principal Act, in sub-section (1), after the words “the Administrator may", the comma and words, "either on his own motion or" shall be inserted.
5. Amendment of section 16.
In section 16 of the principal Act, after sub-section-{2), the following sub-sections shall be inserted, namely:-
"(3) Any transfer of immovable property recorded in the name of Lord Jagannath of Puri by any person including any institution being the Marfaldar of such property shall be absolutely null and void and of no force or effect whatsoever, unless the Administrator or any officer authorised by him in writing in this behalf, execute the deed of such transfer as one of the executant.
(4) Notwithstanding anything contained in the Registration Act, 1908 no deed of transfer of any immovable properly executed in contravention of the provisions of sub-section (3) above shall be accepted for registration.".
6. Amendment of section 16-A.
In section 16-A of the principal Act, in sub-section (1),-
(i) for the word and figure "Act, 1954", the word and figure "Act, 1972" shall be substituted; and
(ii) in the margin to sub-section (1), for the words and figures "Orissa Act 15 of 1954", (he words and figures "Orissa Act 6 of 1972" shall be substituted.
7. Amendment of section 21.
In section 21 of the principal Act, in sub-section (2), after clause (i) and before the proviso the following clause shall be inserted, namely:-
"(i) to issue instructions or directions, from time to time, for controlling the activities, conduct and management of all institutions including Mukli Mandap and Pandit Sabha functioning within the premises of the temple.".
8. Amendment of section 22.
In section 22 of the principal Act, after the words "in cases of emergency" appearing in opening portion, the words "or in cases of unforeseen circumstances" shall be inserted.
9. Amendment of section 23.
In section 23 of the principal Act, in sub-section (4), for the words "two hundred rupees", the words "three thousand rupees" shall be substituted.
10. Amendment of section 27.
In section 27 of the principal Act, in sub-section (1), the words "and fix his remuneration which shall be paid to such auditor from the funds thereof shall be omitted and after the words "his report" and before the words "to the Committee", the words "to the Administrator and it shall be the duty of the Administrator to submit the audit report" shall be inserted.
11. Amendment of section 28-C.
In section 28-C of the principal Act in sub-section (5):-
(i) "clause (a)" including the word "and" shall be omitted ; and
(ii) in clause (b), for the word "five", the word "ten" shall be substituted.
12. Amendment of section 30-A.
In section 30-A of the principal Act-
(a) in sub-section (1), for the words "five hundred rupees", the words "five thousand rupees" shall be substituted;
(b) in sub-section (2), for the words "two hundred rupees", the words "Iwo thousand rupees" shall be substituted;
(c) in sub-section (3), for the words "one hundred rupees", the words "one thousand rupees" shall be substituted;
(d) in sub-section (4), for the words "fifty rupees", the words "one thousand rupees" shall be substituted; and
(e) in sub-section (5), for the words "fifty rupees" the words “one thousand rupees" shall be substituted.
13. Amendment of section 30-C.
In section 30-C of the principal Act, for the words "Magistrate of the Second Class", the words "Magistrate of the First Class" shall be substituted.
14. Amendment of section 32.
In section 32 of the principal Act, in sub-section (2), the "clause (1)" shall be omitted.
15. Amendment of section 33.
In section 33 of the principal Act, in sub-section (2), for the words "Magistrate of the First Class", the words "Executive Magistrate" shall be substituted.
