Section 2 in Management and Preservation of Properties of Religious Institutions Rules
2. Definitions.
- In these Rules,-(i)"appropriate authority" means-(a)the [Government] [Substituted by G. O. Ms. No. 261, C. T. & R. E., dated the 13th July 1992.] in relation to religious institutions published under sections 46(i), 46(ii) and 46(iii) of the Act, if the estimated cost of the works exceeds [Rs. 1,00,00,000] [Substituted for 'Rs. 50,00,000' by G. O. Ms. 322, T. D. R. E. & I., dated the 5th September 2008.];(b)the [Commissioner] [Substituted by G. O. Ms. No. 261, C. T. & R. E., dated the 13th July 1992.] in relation to religious institutions not published under section 46 and religious institutions included in the list published under section 46(i) and 46(iii) of the Act, if the estimate cost of the works exceeds Rs. 5.00.000;(c)[Omitted.](d)[ The Joint Commissioner subject to revision or cancellation by the Commissioner in relation to all religious institutions included in the list published under sections 46(i), 46(ii) and 46(iii) of the Act and in respect of all the institutions not published under section 46 of the Act, if the estimated cost of the works exceeds Rs. 25,000, but does not exceed Rs. 5.00.000. In case of donors without adding any other fund and subject to the conditions that no alterations or additions to the existing structure shall be made, the estimate of which are up to Rs. 10,00,000.] [Substituted by G. O. Ms. No. 275, E. T. & R.E., dated the 16th July 1997.](e)The Executive Officer concerned, subject to revision or cancellation by the Commissioner in relation to religious institutions having an Executive Officer in the cadre of Joint Commissioner, if the estimated cost of the works does not exceed Rs. 5,00,000.(f)in relation to religious institutions having an Executive Officer in the cadre of Deputy Commissioner, if the estimated cost of the work does not exceed Rs. 2,00,000:The Assistant Commissioner having jurisdiction subject to revision or cancellation by the Commissioner.(g)in relation to religious institution not published under section 46 if the estimated cost of the work does not exceed Rs. 25,000:Provided that the Assistant Commissioner or the Executive Officer concerned can permit the works upto Rs. 2,00,000, if it is undertaken by the donor without aid of any other fund subject to the condition that no alteration, addition or demolition of any existing structure is done.The Executive Officer concerned subject to revision or cancellation by the Commissioner.(h)in the case of religious institutions having an Executive Officer in the cadre of Assistant Commissioner if the estimated cost of work does not exceed Rs. 25,000:Provided that the Executive Officer concerned can permit the works upto Rs. 2,00,000 if it is undertaken by donor without the aid of any, other fund, subject to the condition that no alteration, addition or demolition of any existing structure is done.(i)the Commissioner in relation to all other cases,(ii)"building" includes the premises of a religious institution and any building or structure or work to facilitate irrigation and increase irrigation facilities owned by, or in the possession of, a religious institution.(iii)"work" means work relating to the construction, repair, alterations, conservation or renovation of any building or other structure belonging to a religious institution including its premises or work to facilitate irrigation and increase irrigation facilities but not any gopuram, vimanam, stone mantapam or other stone structure with stucco works belonging to it.
