Section 116(6) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(6)(a)Every budget shall make an adequate provision for -(i)the due performance of the objects of the Tirumala Tirupathi Devasthanams and the proper performance of and the remuneration for the services therein including the dittam for the time being in force ;(ii)the due discharge of all liabilities and subsisting commitments binding on the Tirumala Tirupathi Devasthanams ;(iii)the maintenance of the working balance ;(iv)the arrangement to be made for securing the health, safety or convenience of the pilgrims, worshippers or other persons resorting to the Tirumala Tirupathi Devasthanams : Provided that the provision made under this item shall not be less than forty per centum of the balance of the income for the financial year maintained after making provision for items (i), (ii) and (iii) above ;(v)the contribution to the reserve fund of the Tirumala Tirupathi Devasthanams as ten per centum of balance referred to in the proviso to item (iv) above ;(vi)the construction, repair, renovation and improvement of the Tirumala Tirupathi Devasthanams and the buildings connected therewith : Provided that the provision made under this item shall not be less than thirty per centum of the balance of income for the financial year maintained after making provision for items (i), (ii), (iii) and (iv) above.(b)The budget shall also make provision for the payment of an amount of five per centum of [the annual income as referred to under Section 65] [Substituted 'the balance referred to in the proviso to item (iv) of clause (a)' by Act No. 33 of 2007, dated 11.12.2007.] or rupees one crore twenty- five lakhs whichever is higher to the Common Good Fund created under Section 70.
