Section 70(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)The trustee of every religious institution shall, before the end of March in each year, submit, in such form as may be fixed by the Commissioner, a budget showing the probable receipts and disbursements of the institution during the following fasli year-(a)to the Area Committee, if the institution is subject to the jurisdiction of such a Committee; and(b)to the Commissioner, in other cases.
