Section 6 in Administration of the Hindu Religious and Charitable Endowments Common Good Fund Rules, 1962
6. [ Final Orders. [Substituted by G O. Ms. No. 506, C. T. & R. E., dated the 13th December, 1991.]
- After enquiry into the objections and suggestions, if any, and after due consideration, [the Commissioner] shall pass final orders. The order of [the Commissioner] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] shall be published in the same manner as the notice referred to in rule 4.]
