(3)[ The General Board Fund shall be applied solely to the payment of expenses lawfully incurred by the Board in the exercise of its powers under the provisions of this Act, towards the discharge of obligations legally incurred and towards the maintenance, protection and support of such historical gurdwaras which in the opinion of the Board cannot be maintained, protected or provided for otherwise, provided that if after paying such expenses and discharging such obligations and affording such protection any surplus sum remains, such surplus sum, [may be spent by the Board on any religious or charitable purposes or any other purpose which promotes social welfare] [Substituted for the old section by Punjab Act 11 of 1944, Section 36.] and on such non-political purposes as are connected with the general uplift and welfare of the Panth as the Board may deem fit.] [Added by Punjab Act 11 of 1944, Section 33.]
