Section 10 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
10. Trustee to furnish accounts, returns, etc.
- The trustee of every Hindu Public Religious Institution or Charitable Endowment shall furnish to the Commissioner such accounts, returns, reports or other information relating to the administration of the institution in his charge, its funds, property or income or money connected therewith, or the appropriation thereof, as the Commissioner may require, and at such time and in such form as it may direct.
