Section 17 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
17. Authority of trustee to incur expenditure for securing the health, safety or convenience of pilgrims and worshippers.
- The trustee of a Hindu Public Religious Institution and Charitable Endowment may, out of the funds in his charge, after satisfying adequately the purpose of the institution or endowment, as the case may be, including the proper performance of puja and other rituals, incur expenditure,-(a)for propagation of Hindu religion and faith according to the tenets of the religious institution;(b)for establishment and maintenance of the educational institutions;(c)for training of vidyarthies; and(d)for securing the health, safety and convenience of disciples, pilgrims and worshippers visiting the institution or endowment.
