(2)In particular, but without prejudice to the generality of the foregoing provisions, a committee shall -(a)maintain the record containing information relating to the origin income, object and the beneficiaries of every such endowment;(b)prepare a budget estimating its income and expenditure;(c)make regular payment of salaries and allowances and other sums payable to the Secretary, officers and employees of a committee from such fund as may be prescribed;(d)keep separate accounts for each such endowment;(e)ensure that the income and property of the endowment are applied to the objects and for the purposes for which such endowment was created intended or is to be administered;(f)take measures for the recovery of lost properties of any such endowment;(g)institute and defend any suits and proceedings in a court of law relating to such endowment;(h)supply such returns, statistics, accounts and other information with respect to such endowment as the State Government may from time to time require;(i)inspect, or cause the inspection of the properties of such endowment; and(j)generally do all such acts as may be necessary for the proper control, maintenance and administration of such endowment.
