Section 111 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
111. Funds of the Tirumala Tirupathi Devasthanams.
(1)The Tirumala Tirupathi Devasthanams shall have its own funds, the corpus of which shall include all the amounts received by it by way of donations, gifts, kanukas including offerings deposited in Hundis and any income from any other source and all payments by Tirumala Tirupathi Devasthanams shall be made from the said funds.(2)The said funds shall be operated by an officer or officers authorised by the Committee in such manner and subject to such conditions as may be prescribed.(3)All monies belonging to the funds of the Tirumala Tirupathi Devasthanams shall be deposited in such Bank or Treasury or be invested in such securities in accordance with such guidelines as may be issued by the Government in this behalf.(4)The funds of Tirumala Tirupathi Devasthanams may be utilised for all or any of the following purposes and also for any other purpose permitted by any other provisions of this Act :-(i)the maintenance, management and administration of the temples specified in the First Schedule and the endowments and the properties thereof including the conduct or performance of religious rituals, functions and festivals connected therewith ;(ii)the maintenance, management or administration of the educational or other institutions specified in the Second Schedule and the endowments and the properties thereof :Provided that the Government may, by notifications published in the Andhra Pradesh Gazette alter, add to, or omit any of the items in the said Schedule ;(iii)propagation of Hindu religion by way of printing and publication of literature on religion and sale thereof at concessional price ;(iv)propagation, promotion and popularisation of study of Vedas, Hindu religion, philosophy or sastras, Indian Languages, including Sanskrit, Sculpture, Hindu temple architecture and epigraphy ;(v)training of archakas to perform religious worship and ceremonies and the training of Adhyapakas and Vedaparayanikas ;(vi)construction and maintenance of choultries and rest houses for the use and accommodation of the pilgrims ;(vii)provision of water supply and other sanitary arrangements to the pilgrims and the worshippers ;(viii)establishment and maintenance of hospitals and dispensaries for the relief of the pilgrims and worshippers visiting the temples ;(ix)construction and maintenance of roads and communications and the lighting thereof for the convenience of the pilgrims and worshippers ;(x)acquisition of any land or other immovable property for the purpose of the Tirumala Tirupathi Devasthanams, if such acquisition is authorised by the Government ;(xi)establishment and maintenance of dairy farm and a veterinary hospital for the animals of the Tirumala Tirupathi Devasthanams ;(xii)any work or undertaking for purposes of the Tirumala Tirupathi Devasthanams, authorised by the Government ; and(xiii)any other religious or charitable purposes connected with or incidental to the Tirumala Tirupathi Devasthanams as may be prescribed.(5)The Tirumala Tirupathi Devasthanams shall every year, out of its funds set apart a sum of not less than rupees seven lakhs towards the maintenance of Sri Venkateswara University and Sri Padmavathi Mahila Viswa Vidyalayam.(6)The Committee may, with the prior approval of the Government, utilise its surplus funds after providing for all the objects, namely, requirements or improvements of the Tirumala Tirupathi Devasthanams and after making adequate provisions for all the purposes for which such funds shall be lawfully spent, for such charitable or religious purposes, as may be prescribed.
