Section 18 in Hindu Religious Institutions and Charitable Endowments Act, 1997
18. Transfers to Common Pool Fund.
- The Commissioner shall on the orders of the State Government transfer the following amounts to the common pool fund, namely:-(a)The un-utilised portion of grants made by the State Government for the repairs or renovations or construction of new places of worship.(b)funds of defunct Hindu Religious institutions;(c)any other sums which the State Government may direct.
