Section 97A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
97A. Maintenance of Incorporated Devaswoms out of Devaswom Fund.
- The Board of Trustees constituted under clause (b) of sub-section (1) of section 47 shall, out of the Devaswom Fund, established under sub-section (1) of section 112 of the States Reorganisation Act, 1956 (Central Act 37 of 1956) and referred to in section 97-B, maintain the Incorporated Devaswoms, keep in a state of good repair the temples, buildings and other appurtenances thereto, administer the said Devaswoms in accordance with the recognised usages, make contributions to other Devaswoms in the transferred territory and meet the expenditure for the customary religious ceremonies and may provide for the educational uplift, social and cultural advancement and economic betterment of the Hindu Community.
