Section 57 in The Orissa Hindu Religious Endowments Act, 1951
57. Budget of religious institutions.
(1)The trustee of every religious institution shall, before the end of December in each year, submit to the Assistant Commissioner in such form as may be fixed by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] a budget showing the probable receipts and disbursements of the institution during the following financial year.(2)Every such budget shall make adequate provision for-(a)the scale of expenditure for the time being in force and in the case of a math, its other customary expenses;(b)the due discharge of all liabilities binding on the institution;(c)the repair and renovation of the buildings connected with institution;(d)expenditure on religious, educational and charitable purposes not inconsistent with the object of the institution not more than ten per centum of the gross income unless [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] otherwise directs;(e)the maintenance of a working balance;(f)the amount of expenditure that may be incurred by the trustee under Section 20.(3)(a)The Assistant Commissioner may, on receipt of the budget, make such alterations, omissions or additions therein as may be prescribed.(b)Notwithstanding anything contained in any other law for the time being in force or any custom or practice obtaining to the contrary, the provisions made for remuneration of the office-holder or any other item of expenditure of any institution may be increased, decreased or modified by the Assistant Commissioner if such increase, decrease or modification is considered necessary in the interest of the financial condition of the institution whether hereditary or not.(4)A trustee may, within one month of the date of the receipt by him of the order passed by the Assistant Commissioner under Sub-section (3), appeal against such order to [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.],
