Section 69(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)The Commissioner shall out of the said fund repay to the Government(i)the sums paid out of the Consolidated Fund of the State in the first instance towards the salaries, allowances, pension and other remuneration of persons appointed by the Government for rendering services under any of the provisions of this Act;(ii)any other expenditure incurred by the Government in the course of rendering services to and in connection with administration of the charitable or religious institution or endowment under the provisions of this Act;(iii)the loans received from the Government;(iv)the cost of publication of journals, manuals, descriptive accounts and other literature relating to Hindu religion or charitable or religious institutions or endowments;(v)the expenses of committees or sub-committees thereof constituted for any purpose of this Act by the Government or by any officer or authority subordinate to the Government and specifically authorised by them in this behalf.
