Section 35 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
35. Authority of trustee to incur expenditure for securing health, etc., of pilgrims and worshippers and for training of archakas, etc.
(1)The trustee of a religious institution may, out of the funds in his charge, after making adequate provision for the purposes referred to in sub-section (2) of section 86, incur expenditure-(a)on arrangements for securing the health, safety or convenience of disciples, pilgrims or worshippers resorting to the institution; and(b)for the training of archakas, adhyapakas, vedaparayanikas and an othuvars.(2)In incurring such expenditure, the trustee of the religious institution other than a math or a specific endowment attached to a math shall be guided by such general or special instructions as may be given by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.].
