Section 4 in The Orissa Hindu Religious Endowments Act, 1951
4. [ Appointment of Commissioner. [Sections 4, 5, 5-A and 6 substituted for original Sections 4, 5 and 6 vide O. H. R. E. (Amendment) Act, 1954-O.A. No. 18 of 1954.]
- The State Government may, by notification, appoint a person who professes the Hindu religion [and who is a member of the Orissa Superior Judicial Service, Senior Branch] to be the Commissioner of Endowments and he shall cease to hold office as such when he ceases to process that religion.
