Section 70 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
70. Common Good Fund.
(1)(a)The Commissioner shall create out of the payments made by the charitable and religious institutions and endowments and by any institution or person,-(i)in respect of Hindu charitable institutions and religious institutions and endowments, a fund to be called the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Hindu Charitable and Religious Institutions and Endowments Common Good Fund; and(ii)in respect of other charitable institutions and endowments, a fund to be called the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Charitable Institutions and Endowments Common Good Fund.(b)The Common Good Fund created under item (i) of clause (a) shall be utilized for the following purposes, namely:-(i)[ Dhoopa Deepa Naivedhyam which encompasses renovation, preservation, maintenance, donation and offerings to Hindu Religious Institutions or Endowments, including payment of remuneration to Archakas of Hindu Religious Institutions which are in needy circumstances, and promotion and propagation of purpose and objects connected therewith: [Substituted by Act No. 24 of 2017.]Provided that the amount to be utilized for the above purpose shall not be less than twenty five per centum of the receipts to the said fund during the preceding year;](ii)establishment and maintenance of vedapathasalas and schools for the training in archakathwam, adhyapakathwam, veda-parayanikatwam, silpam, vaidyam or like services:(iii)[ Construction of new temples and Kalyana mandapams.] [Inserted by Act No. 26 of 1990.]Provided that the amount to be utilized for the purpose mentioned in item (ii) in any year shall not be less than, twenty per centum of the receipts to the said fund during the preceeding year.(c)The Common Good Fund created under item (ii) of clause (a) shall be utilized for the renovation, preservation and maintenance of other charitable institutions or endowments and for the promotion and propagation of purposes and objects connected therewith.(2)The Commissioner, may on direction from the Government, transfer to the Common Good Fund, any surplus or such portion thereof as may be specified in the direction, remaining in the Endowments Administration Fund after repayment of the amounts specified in sub-section (3) of section 69.(3)The Commissioner shall issue a notice demanding the payment of contribution payable towards Common Good Fund basing on the provisions made in the Budget estimate of each institution or endowment in the manner prescribed.(4)[ Government may on a request submitted in this regard by the Commissioner, or otherwise, provide such grant-in-aid to the Common Good Fund created under subclause (i) of clause (a) of sub-section (1) as may be necessary, from time to time, to achieve the objectives of the fund.] [Added by Act No. 24 of 2017.]
