Section 3 in Religious Institutions (Lease of Immovable Property) Rules, 1963
3. Period and terms of lease.
(1)The trustee shall, in the meeting or in circulation, decide the period for which a lease shall be given, the terms and conditions of the lease, such as the security to be furnished by the lessee, whether the rental is to be in kind or in cash, the date on, and the place at, which the rent is to be given, the penalty, if any, to be imposed for default in payment of rent, the division of the lands into convenient blocks, the time, date and the conditions of the auction. Such meeting shall be held or circulation made at least two months before the expiry of the period of lease.(2)The auction of all leases shall be conducted within one month from the date of the decision of the Board of Trustees.
