Section 97(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)It shall be lawful for [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] to create a Fund to be called the Hindu Religious and Charitable Endowments Common Good Fund [hereinafter in this section referred to as the said Fund] [Inserted by section 2 (a)(i) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1967 (Tamil Nadu Act 23 of 1967).] out of the contributions voluntarily made by the religious institutions from their surplus funds or by any person for the renovation and preservation of needy temples and their [buildings and paintings, for the promotion and propagation of tenants common to all or any class of religious institutions and for any of the purposes specified in subsection (1) of section 66] [Substituted by section 2 (a)(ii) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1967 (Tamil Nadu Act 23 of 1967).].[(1-A) [the Commissioner] [Inserted by section 2(b) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1967 (Tamil Nadu Act 23 of 1967).] may, on a direction from the Government, transfer to the said Fund, any surplus or such portion thereof, as may be specified in the direction, remaining in the [Tamil Nadu Hindu Religious and Charitable Endowments Administration Fund] [Substituted by paragraph 3(i) of, and the Schedule to, the Tamil Nadu Adoption of Laws Order, 1970.] after the repayment of the amounts specified in sub-section (2) of section 12 and sub-section (2) of section 96.]
