Section 29(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)Every such budget shall make adequate provision for,-(a)the scale of expenditure including any customary expenditure;(b)the due discharge of all liabilities binding on the trust or religious institution;(c)expenditure on religious, educational and charitable purposes including donations to other trusts or religious institutions or patients consistent with the objects of the Devasthan Trust or as provided or authorised by or under the provisions of this Act;(d)for the encouragement and the spread of religious instructions according to the tenets of the Devasthan Trust;(e)expenditure on construction, repairs and renovations of the buildings and preservation and protection of the properties and assets of the Devasthan Trust; and(f)the amount of expenditure that may be incurred by a Committee or the Executive Officer towards the administration of the Devasthan Trust.
