Section 13(2) in Puducherry Hindu Religious Institutions Act, 1972
(2)Every such budget shall make adequate provision for,(a)the due maintenance of the objects of the religious institution and the proper performance of the services therein;(b)the due discharge of liabilities or loans binding on the religious institution;(c)the repair and renovation of the buildings connected with the institution, as may be prescribed;(d)the contribution to the reserve fund of the institution at such per centum of the income as the Commissioner may fix;(e)the contributions to be paid under section 11 and the cost of auditing to be paid under section 14;(f)the maintenance of a working balance.
