Section 30 in Madras Hindu Religious and Charitable Endowments Act, 1951
30. Authority of trustee to incur expenditure for securing the health etc. of pilgrims and worshippers and for the training of Archakas etc.
- [(1) The trustee of religious institution may, after making adequate provision for the purposes referred to in sub-section (2) of section 70--(i)incur expenditure out of the funds in his charge-(a)on arrangements for securing the health, safety or convenience of disciples, pilgrims or worshippers resorting to the institution; and(b)for the training of archakas, adhyapakas, Vedaparayanikas and othuvars; and(ii)make contributions in cash or in gold or in silver from the assets of the institution for purposes of national defence.](2)In incurring such expenditure [or making such contributions] [Inserted by Act No. 41 of 1963.] [the trustee shall have due regard to] [Substituted by Act No. 27 of 1954.] such general or special instructions as may be given by the Commissioner or in the case of an institution over which an Area Committee has jurisdiction, also by such Committee.
