428. Performance of religious functions and ceremonies in the premises of Educational Institution.
- Religious functions and ceremonies in institutions other than those run by religious minorities, should not be allowed to be performed on the institution premises except with the approval of the Managing Committee or the Governing Body of the institution concerned. In regard to institution run by religious minorities, the provision of Article 428 (B) and the Constitution may be followed which lays down that all minorities whether based on religion or language, shall have the right to establish and administer educational institutions of their choice. In such institution the special constitutional rights of religious minorities are to be respected, and no attempt should be made by others to perform any religious function or ceremony except with the permission of the authorities of the institution.(G.O. no. 706, dated the 13th March 1958.)
