(2)Every such budget shall make adequate provision for -(a)the dittam or scale of expenditure for the time being in force;(b)the due discharge of all liabilities binding on the Devaswom.(c)[ the construction, repair, maintenance and renovation of buildings connected with the Devaswom; and)] [Substituted by Act 7 of 1998.](d)the maintenance of a working balance.
