Section 111(6) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(6)The Committee may, with the prior approval of the Government, utilise its surplus funds after providing for all the objects, namely, requirements or improvements of the Tirumala Tirupathi Devasthanams and after making adequate provisions for all the purposes for which such funds shall be lawfully spent, for such charitable or religious purposes, as may be prescribed.
