Section 92 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
92. Religious institutions to pay an annual contribution to the Government.
(1)Every religious institution shall, from the income derived by it, pay to the Commissioner annually such contribution not exceeding [twelve per centum] [Substituted for 'eleven per centum' by Tamil Nadu Act, of 2006.] of its income as may be prescribed in respect of the services rendered by the Government and their officers and for defraying the expenses incurred on account of such services.(2)[ Every religious institution, the annual income of which, for the fasli year immediately preceding as calculated for the purposes of the levy of contribution under sub-section (1), is not less than five thousand rupees, shall pay to the Commissioner annually, for meeting the cost of auditing its accounts, such further sum not exceeding one and a half per centum of its income up to five lakhs rupees and four per centum of its income if the income exceeds five lakhs, as the Commissioner may determine.] [Substituted by Tamil Nadu Act, of 2006.](3)The annual payments referred to in sub-sections (1) and (2) shall be made notwithstanding anything to the contrary contained in any scheme settled or deemed to have been settled under this Act for the religious institution concerned.(4)The Government shall pay the expenses incurred for the purposes of this Act, including the-(i)[ ***] [Omitted by section 27 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1968 (Tamil Nadu Act 19 of 1968).](ii)expenses of consultative committees and sub-committees thereof, constituted by the Government or by any officer or authority subordinate to the Government and specially authorised by them in this behalf,(iii)cost of the publication of journals, books, annuals and descriptive accounts relating to religious institutions,(iv)[ expenses of the District Committees.] [Inserted by Act No. 51 of 2012, dated 16.11.2012.]
