Section 31(2) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
(2)Every such budget shall make adequate provision for, -(a)the scale of expenditure for the time being in force and customary expenditure;(b)the due discharge of all liabilities binding on the shrine;(c)the expenditure on religious, educational and charitable purposes not inconsistent with the objects of the Shrine;(d)the encouragement and the spread of religious instructions according to the tenets of the Shrine; and(e)the expenditure on the repairs and renovation of the buildings and preservation and protection of the properties and assets of the Shrine.
