Section 35(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The trustee of a religious institution may, out of the funds in his charge, after making adequate provision for the purposes referred to in sub-section (2) of section 86, incur expenditure-(a)on arrangements for securing the health, safety or convenience of disciples, pilgrims or worshippers resorting to the institution; and(b)for the training of archakas, adhyapakas, vedaparayanikas and an othuvars.
