Section 7(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)[] [Re-numbered vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.] The Commissioner may do all things which are reasonable and necessary to ensure that the religious institutions and endowments are properly administered and that their income is duly appropriated for the purposes which they were founded or exist.Explanation - The Commissioner shall have power to pass such interim orders as he deems necessary for the proper maintenance of a religious institution, or the proper administration of a religious endowment including the power to pass such orders if and when necessary for the proper management of any institution when a dispute concerning the same is pending in a Court.
