(2)Without prejudice to the purposes referred to in sub-section (1) the Board may, with the previous sanction of the State Government order that the surplus funds of the temple be utilised for-(a)the establishment of institutions in which special provision is made for the study of Hindu religion, philosophy, shastras and for promoting the cultivation of Indian arts and culture;(b)promoting the study of Sanskrit and Hindi;(c)the establishment and maintenance of a hospital or a leper asylum;(d)the construction and maintenance of a poorhome for destitute persons who are physically disabled and helpless; and(e)any charitable, religious or educational purposes not inconsistent with the objects of the temple.
