Section 36B in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
36B. [ Utilisation of surplus fund for making contribution towards any fund for the purpose of feeding the poor, etc. [Inserted by section 3 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment and Validation) Act, 1983 (Tamil Nadu Act 48 of 1983).]
- Notwithstanding anything contained in sections 36, 36-A and in any other provision of this Act and subject to such conditions and restrictions as may be prescribed, the trustee of a religious institution may, in addition to the purposes mentioned in sections 36 and 36-A, appropriate any portion of the surplus fund referred to in section 36 for making any contribution towards any fund constituted for the purpose of -(i)feeding the poor; or(ii)constructing any building, shed or centre for feeding the poor.]
