Section 19(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(2)The Common Pool Fund shall be so administered that:-(i)no contribution or donation received from any person shall be utilised for any purpose other than the purpose specified if any by the donor.(ii)contribution and donation made to institution, or institution of any religious denomination or any section thereof shall be utilised for the benefit of that particular class or denomination or section only.
