Section 86(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)Every such budget shall make adequate provision for-(a)the due maintenance of the objects of the institution and the proper performance of the services therein;(b)the due discharge of liabilities of loans binding on the institution;(c)the repair and renovation of the buildings connected with the institution, the provision made under this clause not being less than twenty-five per centum of the surplus in the income of the institution for the year;(d)the contribution to the reserve fund of the institution at such per centum of the income as the [the Commissioner] [Substituted by section 44(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).] may fix;(e)the maintenance of the working balance.
