Section 30(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)In incurring such expenditure [or making such contributions] [Inserted by Act No. 41 of 1963.] [the trustee shall have due regard to] [Substituted by Act No. 27 of 1954.] such general or special instructions as may be given by the Commissioner or in the case of an institution over which an Area Committee has jurisdiction, also by such Committee.
