(2)Without prejudice to the purposes referred to in sub-section (1), the Board may .with the previous sanction of the State Government, order that the surplus funds of the temple be utilised for-(a)the establishment of a university or a college in which special provision is made for the study of the Hindu religion, philosophy and Shastree generally or of the tenets of the Pushtimarg faith in particular and for promoting the cultivation of Indian art and architecture:(b)promoting the study of Sanskrit and Hindi:(c)the establishment and maintenance of a hospital or a leper asylum for the benefit of Hindus generally:(d)the construction and maintenance of a poor-home for the destitute persons professing the Hindu religion, who are physically disabled and helpless: and(e)any charitable, religious or educational purposes not inconsistent with the objects of the temple.
