Section 73 in The Orissa Hindu Religious Endowments Rules, 1959
73.
An Executive Officer shall be appointed by the proper authority mentioned in the scheme where there is any, and by the Commissioner in all other cases subject however to the following rules :(1)The Executive Officer must at least have attained an age of 30 years and not more than 60 years and must be at least a Matriculate :Provided that in suitable cases the Commissioner shall have power to exempt any candidate from the operation of the above rule.(2)An Executive Officer on his appointment shall have to furnish-(a)a medical certificate from a Medical Officer not below the rank of a Civil Assistant Surgeon;(b)a character certificate from the S.D.O. in respect of this area or of any officer of any higher grade; and(c)he shall furnish security in cash or property as will be fixed by the Commissioner in each case.
