Section 11(1) in Religious Institutions (Lease of Immovable Property) Rules, 1963
(1)[The Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.], on an application made to him by the executive authority of a religious institution, [xxx] [Words 'with the approval of the Temple Administration Board' omitted by G O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] may permit the lease of any property of any right otherwise than by public auction, if he is satisfied that the interest of the institution will not suffer by dispensing with the public auction.
