Section 2 in Religious Institutions (Lease of Immovable Property) Rules, 1963
2. Lease by public auction.
- Lease of immovable property and rights belonging to a religious institution shall be made by public auction. The auction shall, ordinarily, be conducted in the place in which the property is situate or the rights exist:Provided that the [Joint Commissioner or the Deputy Commissioner,-as the case may be] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.], may, either suo motu or on an application made to him by the executive authority, permit the holding of such an auction at a place within the district, other than the one in which the property is situate if he is satisfied that it will not be detrimental to securing a proper bid.Explanation. - For purposes of these Rules, the term "executive authority" shall mean -(a)the Executive Officer, where there is one; or(b)where there is no Executive Officer-(i)the trustee, if there is a single trustee; or(ii)the Chairman of the Board of the Trustees, if the number of trustees exceeds one.No transfer of lease of any property or right belonging to a religious institution shall be approved by the executive authority without the prior sanction of the Commissioner.
