Section 21 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
21.
Every trustee of a religious trust shall prepare a budget of the estimated income and expenditure of the trust for the next succeeding year and get the same passed by the Managing Committee. He shall send the budget in Form 5 of Appendix IV together with a true copy of the resolution passed by the committee to the President by registered post, so as to reach him two and half months before the commencement of the succeeding year. All the particulars contained in the Form shall, be furnished as accurately as possible.
