Section 20 in Puducherry Hindu Religious Institutions Act, 1972
20. Board competent to fix fees for performance of service.
- The Board shall have power, subject to such conditions as the Government may, by general or special order, direct, to fix fees for the performance of any service, ritual or ceremony in the institution and to determine what portion, if any, of such fees shall be paid to the archakas or other office holders or servants of such institution.
