Section 87(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)The accounts of every religious institution, the annual income of which as calculated for the purposes of Section 92 for the fasli year, immediately preceding is not less than [five lakhs rupees] [Substituted for 'sixty thousand rupees' by section 45(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amend.) Act, 1996 (Tamil Nadu Act 39 of 1996).] shall be subject to concurrent audit, that is to say, the audit shall take place as and when the expenditure is incurred. The accounts of every other religious institution, the annual income of which calculated as aforesaid or the fasli year immediately preceding is not less than one thousand rupees, shall be audited annually or if [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] so directs in any case or class of cases at shorter intervals.
