Section 48 in Bye-Laws for the State Board of Religious Trusts
48.
Every trustee of a religious trust shall prepare a budget of the estimated income and expenditure of the trust for the next succeeding financial year in Form No.V of Appendix VI and send a copy of the same to the President by registered post by the 15th of January each year. All the particulars contained in the Form shall be furnished as accurately as possible.
