Section 35(2) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(2)Every such budget shall make adequate provisions for-(a)Scale of expenditure for the time being in force and customary expenditure.(b)The due discharge of all liabilities binding on the Institutions.(c)Expenditure on religious, educational and charitable purposed, developmental activities, facilities for pilgrims, maintenance of existing facilities and public conveyance and hygiene system.(d)Expenditure for the encouragement and the spread of religious instructions and activities, propagation of history of the Institutions consistent with their culture and for the improvement of the environment in or around such Devasthanams etc.(e)Expenditure on the repairs, maintenance, renovations of the buildings, temples and preservation and protection of the properties, and assets of the Char Dham Devasthanams.(f)Expenditure on the repairs, maintenance, renovations of the buildings, temples and preservation and protection of the properties, and assets of the Char Dham Devasthanams.(g)Expenditure on the payment of salaries, balances, wages, honorariam and other payments of annuity etc.
