Section 22(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(2)Every such budget shall make adequate provisions for:-(a)the scale of expenditure for the time being in force and customary expenditure;(b)the due discharge of all liabilities binding on the institution and endowment;(c)expenditure on religious, educational and charitable purposes not inconsistent with the objects of the institution;(d)for the encouragement and the spread of religious instructions according to the tenets of the religious institution;(e)expenditure on the repairs and renovations of the buildings and preservation and protection of the properties and assets of the Hindu Public Religious Institution and Charitable Endowment; and(f)the amount of expenditure that may be incurred by a trustee under section 17.
