(1)Every committee shall pay annually to the Board for the purpose of meeting the lawful expenses of the Board a contribution in money out to the income of the gurdwara or gurdwaras under its management.(2)[ The proportion which such contribution shall bear to the annual income of a gurdwara shall be fixed for each gurdwara by the Board : provided that it shall not exceed one-tenth of such income.] [Substituted for the old sub-section by Punjab Act 11 of 1944, Section 34.](3)[ The Board shall be competent to reduce the amount of contribution due to the Board from any committee or gurdwara in any year for special reasons. Further the Board, shall have power to prescribe the limit or annual income of the gurdwara or gurdwaras which may be totally exempted from making the contribution payable to the Board under the provisions of this section.] [Added by Punjab Act 11 of 1994, Section 35.]
