FOR CHARITABLE PURPOSES
In order to establish the Endowment Fund (hereinafter called the “Fund”) we hereby transfer, convey and pay over to The Vivekananda Research Foundation (the “Research Foundation”), as a charitable contribution, the assets specified in Attachment A to this instrument.
The Research Foundation is authorized to accept additional contributions to the Fund in terms substantially similar to those set forth herein. We desire that the income and principal from the Fund be available for distribution in accordance with the charitable purposes set forth in the Bylaws of the Research Foundation. Distributions shall be made by the Disbursement Committees of the Research Foundation, or such other committees as may be designated by the Board of the Research Foundation, after receiving the advice in writing from a grant advisory committee (the “Committee”) whose members shall be initially selected by (name of foundation) ______________________________. The Committee members may elect successive committee members. The Committee shall operate under its own rules of procedure as the Committee may adopt. The Research Foundation may act upon receiving the written recommendation of the Chairperson of the Committee.
We hereby acknowledge receipt of the Administrative Fee Schedule attached hereto as Exhibit ___________ and accept the terms of said schedule. We further understand the fee schedule is subject to modification and may be increased or decreased at the sole discretion of the Research Foundation’s Board of Directors. We agree to be bound by the most current schedule of fees published by the Research Foundation. We are familiar with and accept the terms of the Procedures or the Establishment and Operation of Funds of the By-laws of the Research Foundation.
We also understand that the Research Foundation, through its duly authorized committees, reserves the right to make the final decision regarding distributions from the Fund. If the Committee is not available to advise and consult with the Research Foundation, the Research Foundation shall use the principal and income from the Fund for its general and charitable purposes as set forth in the Bylaws.
(FOUNDATION NAME)
By _______________________ (Founder’s Name) ______________________
Accepted this ______________ day of _________________ 20___.
The _____________________ Research Foundation
By ______________________
___________________________
Secretary
DEED OF ENDOWMENT FOR ESTABLISHMENT OF A TEMPLE DEDICATED IN FAVOUR OF A DEITY
THIS DEED OF ENDOWMENT is made on ___________ day of ____________ by ________etc.
WHEREAS
I am desirous of establishing a place of worship for a deity _________ Sri ______________ etc. and for the purpose have consecrated all my movable and immovable properties more fully described in the Schedule A hereto.
NOW THIS DEED OF ENDOWMENT WITNESSES as follows:
1. I ___________________ aforesaid do hereby dedicate, grant and convey in trust all those movable and immovable properties, more fully described in the Schedule A hereunder written and delineated in the Map or Plan annexed hereto with all rights of easements and privileges thereof unto the said deity absolutely and for ever.
TO HAVE AND TO HOLD the same for the worship of the said deity subject to the terms, rules and provisions set forth hereinafter as follows:
a. The name of the aforesaid estate shall be “____________”
b. The seal of the trust estate shall bear the inscription of “ _______”
c. The management to the estate shall be under my control and supervision as the first shebait thereof as long as I am living and capable of managing the said estate and thereafter the office of shebaitship shall devolve on my successors in office in the manner following.
d. I shall be entitled to nominate a person as the next shebait to succeed in my office of shebaitship. I shall also be entitled to renounce the shebaitship at any time in writing in which event the shebait so nominated under the declaration inter vivos will be entitled to act as the shebait in my place and shall exercise the same powers and be under the same obligations as myself. Where an acting shebait is incapable or unfit to perform the duties of a shebait the court of a appropriate jurisdiction by a declaration may appoint a successor in the office of a shebait who shall exercise the same powers and be subject to the same obligations as myself.
e. On appointment of a shebait in the manner aforesaid by any Civil Court any nomination made by myself or any succeeding shebait shall cease to have effect.
f. In the event of my failure to nominate the next shebait, the following persons, namely :
(Names and descriptions of the persons)
or all those amongst them who may be living after my death shall be entitled to nominate a shebait who shall have the same powers and be subject to the same duties and obligations as I possess in respect of the said estate. In the event of want of unanimity or failure on the part of the aforesaid persons or the survivors of them as the case may be, to nominate the next shebait, the Principal Civil Court of Original Jurisdiction may appoint the next shebait as aforesaid, having the like powers and duties and obligations as possessed by me.
g. The shebait shall not alienate any of the properties belonging to the said deity except for unavoidable necessity.
h. The shebait shall be responsible for daily puja, seva and the worship of the deity and for the maintenance of the temple and trust estate in a clean, sanitary and presentable condition. He shall cause necessary repairs and improvements to be effected as may be best conducive to the worship of the deity, accommodation of pilgrims and visitors, sojourn of the worshippers and guests, and befitting maintenance of the shebait himself and the members of his family with special facilities and protection for the widowed and infirm members of the family of the shebait, whether past or present.
i. No rent shall be charged from the shebait or from a member of the family of shebait, past or present, provided that if any such member of the family of a shebait does not pay due honour or homage to the deity or conducts himself or herself in an objectionable or unbecoming manner or indulges in any vices or becomes a nuisance to the debutter estate, such member shall be liable to be summarily ejected and thrown out be refused of the trust estate and the shebait for the time being will be entitled to remove such recalcitrate member with his dependants, if so desired, from the trust estate without reference to the authorities.
j. If a shebait has no sufficient income of his own, he, along with the members of his family, dependent upon him, shall be entitled to be maintained out of the trust estate or out of the offerings made to the deity.
k. If any shebait will renounce the Hindu religion or become apostate or cease to pay due homage or honour to the deity, and five disciples of the temple may after obtaining the permission of the appropriate authority apply to the Principal Civil Court of Original Jurisdiction at ___________ for removal of such shebait.
l. The shebait shall keep proper accounts of all income and expenses of the estate and shall keep in deposit all moneys offered to the deity in the box or boxes which shall have been locked and sealed, and which shall be opened every week on a fixed day and approximately at a fixed time in the presence of at least one disciple of the temple who shall sign register kept for the purpose of recording the sum total of offerings made every week.
m. If the income of the trust estate and the offerings to the deity should justify sufficient surplus, the shebait may establish any educational institution for orphanage and poor or provision for medical treatment and other reliefs or for such other charitable purposes and may continue such usuer as the funds may permit.
2. In the event of any property belonging to the estate being acquired or requisitioned for public purposes, the compensation or income thereof shall be invested in such property or securities as may be best conducive to the worship of the deity and maintenance of the objects of the dedication.
3. The approximate value of the properties dedicated and comprising the trust estate is Rs ______________.
SCHEDULE-A ABOVE REFERRED TO :
IN WITNESS WHEREOF etc.
(Signatures of the parties)
