Section 3 in The Orissa Freedom of Religion Rules, 1989
3. List of religious institutions and organisations.
- (i) Each District Magistrate shall maintain a list of religious institutions or organisations propagating religious faith in his district and that of persons directly or indirectly engaged for propagation of religious faith in the district.(ii)The District Magistrate, if he thinks fit, may call for a list of persons with the religious faith, receiving benefits either in case or in kind from the religious organisations or institutions or from any person connected therewith.
