Section 67A in The Orissa Hindu Religious Endowments Rules, 1959
67A. [ Security deposit by non-hereditary trustees. [Inserted vide Notification No. 3734/28.3.1969.]
(1)The appointing authority may, while appointing any non-hereditary trustee, require him to furnish cash security of such amount as he deems fit :Provided that before doing so the appointing authority shall consult the concerned Regional Advisory Committee.(2)The provisions contained in Sub-rule (5) of Rule 64 shall apply in respect of the security, if any, furnished under Sub-rule (1).]
