Section 70(3) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(3)The fund specified under sub-section (1) of this section shall be applied to,-(a)repayment of any loan borrowed by the Board and payment of interest thereon;(b)payment of the cost of audit of the Fund and the accounts of trust and endowment;(c)payment of the salary and allowances to the officers and staff of the Board;(d)payment of travelling allowances to the chairperson, members of the Board and officers and staff of the Board;(e)payment of all expenses incurred by the Board in the performance of the duties imposed, and the exercise of the powers conferred by, or under this Act;(f)payment of all expenses incurred by the Board for the discharge of any obligation imposed on it by or under any law for the time being in force.
