Section 63A in Management and Preservation of Properties of Religious Institutions Rules
63A. [ [Inserted by G.O. Ms. No. 1254, Revenue, dated the 19th June 1969.]
The certificate of fitness referred to in clause (a) of rule 63 shall be issued by the Sub-Divisional Officer of the Public Works Department, at least two weeks prior to the date of commencement of the festival, so that the trustee or the temple authorities may have time to rectify the defects, if any, pointed out, before another final inspection to be made on a day previous to the festival.]
