Section 108 in The Orissa Hindu Religious Endowments Rules, 1959
108. Effectual exercise of superintendency by the State Government.
- The Endowment Department, the Commissioner and his office shall remain, under the administrative control of the State Government in the Law Department and all communications regarding or pertaining to the administration of the Endowment Department shall be made to the Secretary to the Government in the Law Department by the Endowment Commissioner.List of Forms to be appendedForm A- Application for resumption under Section 24.Form B- Form of notice in case of resumption proceedings on application under Section 24.Form C- Form of notice in case of resumption proceedings on application under Section 24 taken up by Collector suo motu.Form D- Form of notice in case of resumption proceedings on application under Section 24 appeals filed before District Collector.Form E- Budget to be submitted by the trustees.Form F- Return of income of Endowments under Section 63 (4).Form G- Assessment notice under Section 65 (1).Form H- Notice for enquiry under Section 65 (2).Form J- Requisition for recovery of contribution including audit fees, under Section 65.Form K- Requisition for recovery of contribution including audit fees, costs and expenses under Section 65.Form L- Order for delivery and possession under Section 68 (2).Form M- Requisition to Superintendent of Police for necessary police aid-Section 68 (2).Form N- Requisition to Collector for delivery of possession under Section 68 (3) (a).Form P- Form of warrant of arrest and imprisonment in Civil Jail -Section 68 (3) (b).Form R- Register of applications for information/copy/search of public needs under Section 76 (2) (g).Form S- Contingent Register.[Form T- Register of informations to parties about searching and copying fees.] [Added vide SRO No. 24/70/22.1.1970.]Form - 'A'Application under Section 14 (2) (a) of the Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 11 of 1952)
