Section 42(2)(e) in The Orissa Hindu Religious Endowments Act, 1951

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(2)(e) in The Orissa Hindu Religious Endowments Act, 1951

(e)the appointment of a paid Executive Officer, who shall be a person professing the Hindu religion, on such salary as may be fixed to be paid out of the funds of the institution; and defining the powers and duties of such trustee or officer :

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State of Odisha - Subsection

Section 42(2)(e) in The Orissa Hindu Religious Endowments Act, 1951