Section 70 in Madras Hindu Religious and Charitable Endowments Act, 1951
70. Budgets of religious institutions.
(1)The trustee of every religious institution shall, before the end of March in each year, submit, in such form as may be fixed by the Commissioner, a budget showing the probable receipts and disbursements of the institution during the following fasli year-(a)to the Area Committee, if the institution is subject to the jurisdiction of such a Committee; and(b)to the Commissioner, in other cases.(2)Every such budget shall make adequate provision for-(a)the dittam or scale of expenditure for the time being in force;(b)the due discharge of all liabilities binding on the institution;(c)the repair and renovation of the buildings connected with the institution, the provision made under this clause not being less than ten percentum of its income in the case of an institution assessed to contribution under section 76 for the previous fasli year on an income not executing three thousand rupees, and not being less than twenty-five per centum of its income, or ten per centum of its income up to three thousand rupees and the whole of the excess of its income over that amount, whichever is less, in the case of any other institution:Provided that any institution the income of which does not exceed or does not sufficient exceed the expenditure referred to in clauses (a) and (b) may be exempted by the commissioner, in whole or in part, as the case may be, from the requirement of this clause;(b)the maintenance of a working balance.(3)The Area Committee or the Commissioner, as the case may be, may, after giving notice to the trustee in the prescribed manner and after considering his representations if any, make such alterations, omissions of additions in the budget as the Area Committee or the Commissioner may deem fit.(4)Against an order made by the Area Committee under sub section (3) a trustee may within one month from the date of the receipt by him of the order, appeal to the Deputy Commissioner.
