Section 81(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)The Board shall account the following items of receipt under their respective accounts, namely:-(a)all contributions payable under section 76(1) and the further sums payable under section 76(2);(b)grants and loans, received from the Government;(c)grants and donations, received from the public and other bodies and institutions;(d)the money realized from time to time by the sale of movable properties belonging to the Board;(e)profits and interest received from investments of funds of the Board; and(f)all other moneys belonging to or other income received by the Board.]
