Section 22(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(1)The trustee of a Hindu Public Religious Institution and Charitable Endowment, shall before the end of December, in each year, submit to such authority and in such form and manner as may be prescribed by the Government, a budget showing the probable receipts and disbursement of the Hindu Public Religious Institution and Charitable Endowments during the following financial year.
