The trustee or where there are two or more trustees, the Chairman of the Board of Trustees of a religious institution may submit proposals for diversion of surplus funds to [the Commissioner] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] with a statement showing the following particulars:-(i)Receipts during the fasli year;(ii)Expenditure during the fasli year;(a)Provision made under section 35(1);(b)Provision made under section 86(2).(iii)The surplus relating to the fasli year after making adequate provisions as required under sections 86(2) and 35(1) of the Act;(iv)The total accumulated surplus available till the end of the previous fasli with full particulars of investments and dates of maturity of such investment;(v)Particulars regarding the purposes for which any portion of the surplus may be diverted and the amount that may be so diverted for each such purpose.
