Section 9 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
9. Care to be required of trustee and his powers.
(1)The trustee of every Hindu Public Religious Institution and Charitable Endowment shall administer its affairs and apply its funds and properties in accordance with the terms of the trust, the custom or usage of the institution and lawful direction which a competent authority may give in respect thereof.(2)A trustee shall, subject to the provisions of this Act, be entitled to exercise all powers incidental to the prudent and beneficial administration of the Hindu Public Religious institutions and Charitable Endowments and to do all things necessary for the due performance of the duties imposed upon him.(3)A trustee shall not be entitled to spend the funds of the Hindu Public' Religious Institution and Charitable Endowment for meeting any cost, charges and expenses incurred by him in any suit, appeal or application or other proceedings for, or incidental to, his removal from office or the taking of any disciplinary action against him:provided that the trustee may reimburse himself in respect of such costs, charges or expenses, if he is specifically permitted to do so by the Commissioner.
