Section 8 in Tamil Nadu Vanniyakula Kshatriya Public Charitable Trusts and Endowments (Protection and Maintenance) Rules, 2019
8. Budget of Trust or Endowment.
(1)Every trustee or administrator of a trust or endowment shall prepare in Form I, a budget in respect of the next financial year, the estimated receipts and expenditure during that financial year and forward the same to the Board atleast ninety days before the beginning of the financial year.(2)The Board shall scrutinise the budget proposal and ensure that provision has been made there for the obligatory expenditure.(3)If the Board is satisfied that adequate provision has not been made in the budget, it shall have power to modify it in such manner as may be necessary to secure such provision and approve the Budget before the beginning of the financial year to which it relates.(4)Every trustee or administrator shall consider the suggestions and incorporate the modification made by the Board in the budget and pass the budget before the beginning of the financial year to which it relates.
