Section 5(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(1)Subject to the other provisions of this Act, the administration of all Hindu Public Religious Institutions and Charitable Endowments shall be under the general superintendence and control of the Commissioner and such superintendence and control shall include the power to pass orders which may be deemed necessary to ensure that such institutions and endowments are properly administered, and their income is duly appropriated for the purposes for which they were founded or exist.
