Section 9(3) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(3)A trustee shall not be entitled to spend the funds of the Hindu Public' Religious Institution and Charitable Endowment for meeting any cost, charges and expenses incurred by him in any suit, appeal or application or other proceedings for, or incidental to, his removal from office or the taking of any disciplinary action against him:provided that the trustee may reimburse himself in respect of such costs, charges or expenses, if he is specifically permitted to do so by the Commissioner.
