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[Cites 0, Cited by 0] [Section 107A] [Entire Act]

State of Odisha - Subsection

Section 107A(3) in The Orissa Hindu Religious Endowments Rules, 1959

(3)Whenever it is necessary to appoint any Executive Officer or any non-hereditary trustee for any religious institution the appointing authority may, if he thinks fit, refer the matter to the concerned Regional Advisory Committee, if any, to recommend names of suitable persons for appointment to such office.