Section 3 in Administration of the Hindu Religious and Charitable Endowments Common Good Fund Rules, 1962
3. [Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 15th December, 1991.] to provisionally decide applications under sub-section (1) of section 97.
- On receipt of application for the purpose mentioned in sub-section (1) of section 97, the Commissioner may, after due consideration, provisionally decide the purposes for which the amounts requested or part thereof may be utilised. He shall have power also to modify his provisional decision after due enquiry.
