Section 57(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)Every such budget shall make adequate provision for-(a)the scale of expenditure for the time being in force and in the case of a math, its other customary expenses;(b)the due discharge of all liabilities binding on the institution;(c)the repair and renovation of the buildings connected with institution;(d)expenditure on religious, educational and charitable purposes not inconsistent with the object of the institution not more than ten per centum of the gross income unless [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] otherwise directs;(e)the maintenance of a working balance;(f)the amount of expenditure that may be incurred by the trustee under Section 20.
