Section 3A in Puducherry Hindu Religious Institutions Act, 1972
3A. [ Powers and functions of Commissioner. [Inserted by Act 13 of 1973, section 2.]
- Subject to the other provisions of this Act, the administration of all institutions shall be subject to the general superintendence and control of the Commissioner and such superintendence and control shall include the power to pass any orders which may be deemed necessary to ensure that such institutions are properly administered and that their income is duly appropriated for the purposes for which they were founded.]
