Section 4 in The Charitable Endowments (Orissa) Rules, 1956
4. Mode of previous publication.
(1)Unless the State Government is of opinion that a proposed vesting order of proposed scheme or modification of a scheme may be made or settled without previous publication, it shall publish a draft of the proposed order, scheme of modification or a sufficient abstract thereof, for the information of persons likely to be affected thereby.(2)The publication shall be made in the official Gazette and in such other manner as the State Government may direct.(3)There shall be published, with the draft or abstract, a notice specifying a date on of after which the proposed order, scheme or modification will be taken into consideration by the State Government.(4)The State Government shall consider any objection or suggestion which it may receive from any person with respect to the proposed order, scheme or modification thereof before the date specified in the notice under Sub-rule (3).
