Section 97B in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
97B. The Devaswom Fund.
- The Devaswom Fund shall consist of-(i)the sum of thirteen lakhs and fifty thousand rupees mentioned in Article 290-A of the Constitution of India as payable to the Devaswom Fund in the State of Tamil Nadu and the share of the Devaswom Surplus Fund mentioned in sub-section (2) of section 112 of the States Reorganisation Act, 1956 (Central Act 37 of 1956) transferred to the said Devaswom Fund;(ii)the moneys realised, from time to time, by the sale of movable properties belonging to the said Devaswoms;(iii)all voluntary contributions and offerings made by devotees;(iv)profits and interests received from investments of funds belonging to the said Devaswoms; and(v)all other moneys belonging to, or other income received by, the said Devaswoms.
