(1)Subject to the general and a special orders of the State Government, it shall be the general duty of a committee to manage and administer the affairs of the endowment which vests in, or the management of which vests in it. It shall be the duty of a committee to so exercise the powers conferred and discharge the duties and functions imposed upon it, by or under this Act or under any instrument of trust, or a scheme, for the time being in force relating to such endowment as to ensure that such endowment is properly maintained, controlled and administered and the income thereof is duly applied to the objects and purposes for which it was created, intended or to be administered.(2)In particular, but without prejudice to the generality of the foregoing provisions, a committee shall -(a)maintain the record containing information relating to the origin income, object and the beneficiaries of every such endowment;(b)prepare a budget estimating its income and expenditure;(c)make regular payment of salaries and allowances and other sums payable to the Secretary, officers and employees of a committee from such fund as may be prescribed;(d)keep separate accounts for each such endowment;(e)ensure that the income and property of the endowment are applied to the objects and for the purposes for which such endowment was created intended or is to be administered;(f)take measures for the recovery of lost properties of any such endowment;(g)institute and defend any suits and proceedings in a court of law relating to such endowment;(h)supply such returns, statistics, accounts and other information with respect to such endowment as the State Government may from time to time require;(i)inspect, or cause the inspection of the properties of such endowment; and(j)generally do all such acts as may be necessary for the proper control, maintenance and administration of such endowment.
