Section 19 in Puducherry Hindu Religious Institutions Act, 1972
19. Board may provide for certain other expenditure.
- The Board may, out of the funds in its charge, after making adequate provision for the purposes referred to in sub-section (2) of section 13, provide for, by a resolution, the expenditure -(a)on arrangements for securing the health, safety or convenience of pilgrims, worshipers or disciples; and(b)for the training of archakas, adyapakas, Vedaparayanaikas and othuvars.
