Section 61(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The trustee of every math or specific endowment attached to a math may, from time to time, submit to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] proposals for fixing the dhittam or scale of expenditure in the institution, and the amounts which should be allotted to the various objects connected with the institution or the proportions in which the income or other property the institution may be applied to such objects.
