Section 161 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
161. [ Archakas and other employees welfare fund. [Sections 161 & 162 added by Act No.33 of 2007.]
(1)Every Religious Charitable Institution 108[***] whose annual income exceeds rupees twenty lakhs per annum as defined under section 65 shall be liable to contribute annually 3% of its income to the Archakas and other Employees Welfare Fund constituted and administered through a Trust Board created for the purpose:[***](2)The fund constituted under sub-section (1) shall be utilized for the welfare of the Archakas and other employees working in the religious, charitable Institutions and endowments in accordance with the terms and conditions of the Trust registered for the purpose.
