Section 9(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)The Commissioner may stay the execution of any such decision or order, pending the exercise of his power under Sub-section (1) in respect thereof.Sections 9(1) and 27-Power of Commissioner under Section 9 (1) to call for records and pass order has not in any way been abridged or taken away by virtue of amendment of Section 27 in 1992 relating to appointment of non-hereditary trustee having prior approval of the State Government : 1993 (II) OLR 93.
