Section 37(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(2)Every trustee or administrator of trust or endowment shall submit such budget at least ninety days before the beginning of the financial year to the Board and shall make adequate provision for the following:-(i)for carrying out the objects of the trust and endowment;(ii)for the protection and maintenance of the properties of trust and endowment;(iii)for discharge of all liabilities and subsisting commitments binding on the trust or endowment under this Act or any other law for the time being in force.
