Section 15 in The Orissa Hindu Religious Endowments Rules, 1959
15.
(1)The maintenance allowance of a hereditary trustee under Section 28 (6) or 35 (4) may be fixed annually by the Commissioner and shall, in no case, exceed twelve hundred rupees a year. The rates of maintenance shall be as follows :(a)12 per cant of the net annual income of the religious institution concerned if it is less than Rs. 1,000;(b)10 per cent of the net annual income when it is Rs. 1,000 but less than Rs. 2,500;(c)8 per cent of the net annual income when it is Rs. 2,500 but less than Rs. 5,000;(d)6 per cent of the net annual income when it is Rs. 5,000 but less than Rs. 10,000;(e)5 per cent of the net annual income when it is Rs. 10,000 or more:Provided that in a deserving case a suitable portion of the Prasad can be allowed by the Commissioner towards maintenance over and above the amount prescribed above.(2)The said allowance may be paid to the trustee by monthly instalments, provided the funds of the institution so permit.
