Section 32(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)Every such budget shall make adequate provision for,-(a)the scale of expenditure including any customary expenditure ;(b)the due discharge of all liabilities binding on the Trust ;(c)expenditure on religious, educational and charitable purposes including donations to other Trusts or religious institutions or patients consistent with the objects of the Temple Trust or as provided or authorised by or under the provisions of this Act ;(d)for the encouragement and the spread of religious instructions according to the tenets of the Temple Trust ;(e)expenditure on construction repairs and renovations of the buildings and preservation and protection of the properties and assets of the Temple Trust ; and(f)the amount of expenditure that may be incurred by a Committee or the Executive Officer towards the administration of the Temple Trust.
