Section 30(3) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(3)An application for registration shall be made in such form and in such manner and at such place as the Board may by regulation provide from time to time and such application shall contain the following particulars:-(a)description of trust or endowment sufficient for identification thereof;(b)annual gross income from property of trust or endowment;(c)the amount of land revenue, cesses, rates and taxes payable annually for the property of trust or endowment;(d)an estimate of the expenses annually incurred in realization of the income from the property of trust or endowment;(e)the amount set apart for the following:-(i)the salary and other allowances to the officers and other employees of trust or endowment,(ii)for charitable purposes,(iii)for the beneficiaries, and(iv)for such other purposes;(f)any other particulars as may be prescribed by the Board by regulation.
