Section 61 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
61. Fixing of standard scales of expenditure.
(1)The trustee of every math or specific endowment attached to a math may, from time to time, submit to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] proposals for fixing the dhittam or scale of expenditure in the institution, and the amounts which should be allotted to the various objects connected with the institution or the proportions in which the income or other property the institution may be applied to such objects.(2)The trustee shall publish such proposals at the premises of the math and in such other manner as [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may direct, together with a notice stating that, within one month from the date of such publication, any person having interest may submit suggestions to [the Commissioner.] [Substituted by Tamil Nadu Act 39 of 1996.](3)If on a scrutiny of such proposals, and any suggestions made by persons having interest, it appears to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] that the scale of expenditure or any item in the scale of expenditure is at variance with the established usage of the institution, or is not justified by its financial position, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may call for the remarks of the trustee and if, after considering the same, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] is of opinion that any modification is required in the scale of expenditure or any item in the scale of expenditure [he shall submit] [Substituted by Tamil Nadu Act 39 of 1996.] the case to the Government who shall pass orders thereon, and such orders shall be final.
