Section 5 in The Religious Institutions (Prevention Of Misuse) Act, 1988
5. Prohibition of use of funds of religious institutions for certain activities
.No religious institution or manager thereof shall use or allow the use of any funds or other properties belonging to, or under the control of, the institution for the benefit of any political party or for the purpose of any political activity or for the commission of any act which is punishable as an offence under any law.
