Section 57(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)(a)Every budget shall make an adequate provision for -(i)the due maintenance of the object of the institution or endowment and the proper performance of and the remuneration for, the services therein, including the dittam for the time being in force :Provided that the salaries of the religious and secular establishment shall not exceed thirty per tum of its annual income calculated under Section 65 ;(ii)the due discharge of all liabilities and subsisting commitments binding on the institution or endowment ;(iii)the maintenance of the working balance ;(iv)the arrangement to be made for securing the health, safety or convenience of the disciples, pilgrims, worshippers or other persons resorting to the institution or endowment;Provided that in the case of an institution or endowment whose annual income exceeds twenty thousand rupees, the provisions made under this item shall not be less than forty per tum of the balance of the income for the financial year remaining after making provision for items (i), (ii) and (iii) above ;(v)the contribution to the reserve fund of the institution or endowment at ten per tum of the balance referred to in the proviso to item (iv) above ;(vi)the construction, repair, renovation and improvement of the institution or endowment and the buildings connected therewith :Provided that in the case of an institution or endowment whose annual income is not less than rupees one lakh, the provision made under this item shall not be less than thirty per tum of the balance of the income for the financial year remaining after making provision for items (i), (ii), (iii) and (iv) above.(b)[ Where the budget relates to an institution or endowment whose annual income, as referred to under Section 65, exceeds fifty thousand rupees, the budget shall also make provision for payment of such amount to the common good fund as may be prescribed.] [Substituted by Act No. 33 of 2007, dated 11.12.2007.]
