Section 97C in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
97C. Devaswom Surplus Fund and its administration.
- The unspent balance of each year out of the Devaswom Fund referred to in section 97-B or such portion of it, as may be determined by the Board of Trustees constituted under clause (b) of sub-section (1) of section 47, and approved by [the Commissioner] [Substituted by section 52 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).] shall be added on to the Devaswom Surplus Fund. The Devaswom Surplus fund shall be administered, subject to the direction and control of [the Commissioner] [Substituted by section 52 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).].
