Section 45 in Management and Preservation of Properties of Religious Institutions Rules
45. Inspection of works relating to lands by appropriate authority.
(1)The appropriate authority shall inspect all works relating to lands proposed to be undertaken by a trustee or the Board of Trustees from out of the funds of a religious institution at an estimated cost of Rs. 500 and above and in other cases, where it is of opinion that there is need for securing technical advice and assistance as to the necessity or nature of such works or for the preparation or scrutiny of plans and estimates, it may, having due regard to the nature and importance and the estimated cost of works, direct the trustee or the Board of Trustees to obtain the advice of the District Agricultural Officer, or Agricultural Demonstrator, who has either retired or is in active service and is residing in the district in which the lands are situated or the services of such members as mentioned in Rule 32.(2)The Government may appoint as the appropriate authority for the above purpose -(a)any officer of the Agricultural Department not lower in rank than a District Agricultural Officer, or(b)any Engineer in the Public Works Department not below the rank of an Executive Engineer.
