Section 36 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
36. Utilisation of surplus funds.
- With the previous sanction of [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] and subject to such conditions and restrictions as may be prescribed, the trustee of a religious institution may appropriate for any of the purposes specified in sub-section (1) of section 66 -(i)any portion of the accumulated surplus of such institution, and(ii)if, after making adequate provision for the purposes referred to in subsection (2) of section 86 and also for the arrangements and the training referred to in sub-section (1) of section 35, there is a surplus in the income of the institution for any year, any portion of such surplus:Provided that the trustee shall, in appropriating the surplus under this section, give preference to the purposes specified in items (a) to (g) of sub-section (1) of section 66:Provided further that, before according the sanction under this section, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] shall publish the particulars relating to the proposal of the trustee in such manner as may be prescribed, invite objections and suggestions with respect thereto and consider all objections and suggestions received from persons having interest:Provided also that the sanction aforesaid shall be published in such manner as may be prescribed:Provided also that nothing in this section shall prevent the trustee of a math or of a specific endowment attached to a math from utilising the surplus referred to in this section in such manner as he deems fit.
