Section 57(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)(a)The Assistant Commissioner may, on receipt of the budget, make such alterations, omissions or additions therein as may be prescribed.(b)Notwithstanding anything contained in any other law for the time being in force or any custom or practice obtaining to the contrary, the provisions made for remuneration of the office-holder or any other item of expenditure of any institution may be increased, decreased or modified by the Assistant Commissioner if such increase, decrease or modification is considered necessary in the interest of the financial condition of the institution whether hereditary or not.
