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State of Karnataka - Section

Section 7 in Hindu Religious Institutions and Charitable Endowments Act, 1997

7. Commissioner, etc. to be Hindu.

- The Commissioner and every Deputy Commissioner or Assistant Commissioner and every other Officer or servant, appointed to carry out the purposes of this Act by whomsoever appointed, shall be a person professing Hindu Religion, and shall cease to hold office as such when he ceases to profess that religion.