7. [ [Substituted by G. O. Ms. No. 435, C.T. & R.E. Department, dated the 16th March 1988.]
The appropriation of surplus amounts as may be sanctioned under Rule 6 shall be subject to the following restrictions and conditions:-(i)The portion of surplus amount sanctioned for appropriation shall be for any one or more of the purposes specified in sub-section (1) of section 66 or for the performance of Hindu marriages among Hindus who are poor or in needy circumstances as specified in section 36-A or for making contribution towards any fund constituted for the purpose of-(a)feeding the poor; or(b)constructing any building, shed or centre for feeding the poor as specified in section 36-B.(ii)Appropriation of any portion of the accumulated surplus of the institution as specified in sub-clause (i) or any portion of such surplus in the income of the institution for any year as specified in sub-clause (ii) of sections 36,36-A and 36-B for any or more of the purposes specified above shall not exceed fifty per cent of the surplus income of the institution or ten per cent of the assessable income of the religious institution whichever is less.(iii)The portion of surplus amount sanctioned by the Commissioner shall be spent solely for the purpose specified in the order.(iv)The incurring of expenditure of the portion of the surplus amount sanctioned under sections 36,36-A and 36-B shall be governed by the rules issued under section 116(2)(x) of the Act.The Trustee or the Chairman of the Board of Trustees, as the case may be, shall be bound to carry out the orders of the Commissioner.The Trustee or the Chairman of the Board of Trustees, as the case may be, shall, by the fifth of every month, submit to the Commissioner progress reports periodically until the surplus amount diverted is fully spent for the purpose for which it was sanctioned.]
