13. Mode of application of the moneys held by the Goshalas.
- The money held by the trustee of a Goshala for the use of benefit of the Goshala shall be invested or disposed of in consultation with the Registrar and after prior approval of the Director for the purpose of furthering the objectives for which the Goshala is established and acquiring properties besides payment of fees payable to the Registrar under Section 10.
