Section 31 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
31. Budget of Shrine.
(1)The Member-Secretary of the Board shall, before the end of December, in each year, submit to such authority and in such form and manner as may be prescribed a budget showing the probable receipts and disbursements of the Shrine during the following financial year.(2)Every such budget shall make adequate provision for, -(a)the scale of expenditure for the time being in force and customary expenditure;(b)the due discharge of all liabilities binding on the shrine;(c)the expenditure on religious, educational and charitable purposes not inconsistent with the objects of the Shrine;(d)the encouragement and the spread of religious instructions according to the tenets of the Shrine; and(e)the expenditure on the repairs and renovation of the buildings and preservation and protection of the properties and assets of the Shrine.(3)The Board may, on receipt of the budget make such alterations, omissions or additions therein, as it may deem proper.(4)Notwithstanding anything contained in any other law for the time being in force or in any custom, usage or practice to the contrary, the provisions made for remuneration of any office holder or for any other item of expenditure in respect of the Shrine may be increased, decreased or modified by the Board if such increase, decrease or modification is considered necessary in view of the financial condition and the interest of the Shrine.
