Section 81 in Madras Hindu Religious and Charitable Endowments Act, 1951
81. [ Funds of the Board. [Substituted by Act No. 31 of 2008.]
(1) Subject to the provisions of this Act, the Board shall constitute a fund called the "Malabar Devaswom Fund" and on such constitution the "Hindu Religious and Charitable Endowments Administration Fund" vested in the Board shall be credited in the Fund so constituted by it.(2)The Board shall account the following items of receipt under their respective accounts, namely:-(a)all contributions payable under section 76(1) and the further sums payable under section 76(2);(b)grants and loans, received from the Government;(c)grants and donations, received from the public and other bodies and institutions;(d)the money realized from time to time by the sale of movable properties belonging to the Board;(e)profits and interest received from investments of funds of the Board; and(f)all other moneys belonging to or other income received by the Board.]
