(3)Every budget shall make suitable provisions for-(a)expenditure to be incurred on the performance of daily Seva and Puja ceremonies and festivals at the temple in accordance with the established usages and customs of the Sampraday and the temple;(b)expenditure in respect of any special endowments:(c)allowances tot he Goswami and the members of his family;(d)expenditure on Mukhiyas, Bhitriyas and other Sevawalas or incurred for or in connection with the non-secular affairs of the temple;(e)travelling and halting allowances to the President Vice-President and members of the Board for journeys undertaken for the meetings or other affairs of the Board;(f)fee payable to auditors appointed by the State Government for audit of the accounts of the Board;(g)expenditure on annual repairs, renovation, additions and alterations of temple buildings and other works:(h)any item of expenditure mentioned in sub-section (1) of Section 28:(i)any item of expenditure mentioned in sub-section (2) of Section 28:(j)expenditure on the staff and establishment of the Board:(k)any special or unforeseen item of expenditure arising during such year.
