Section 2 in Administration of the Hindu Religious and Charitable Endowments Common Good Fund Rules, 1962
2. [ Crediting the moneys received towards the Fund. [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
- All the moneys received as contributions towards the Hindu Religious and Charitable Endowments Common Good Fund, including the amount to be transferred thereto from the surplus remaining in the Hindu Religious and Charitable Endowments Administration Fund by the Commissioner under section 97 shall be credited to the Hindu Religious and Charitable Endowments Common Good Fund. The Commissioner shall be the authority to operate on this Personal Deposit Account.]
