Section 60(5) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(5)The Commissioner, shall after examining the records of the Deputy Commissioner or the Assistant Commissioner or both and after giving an opportunity to the person concerned and holding such further enquiry as he thinks fit, determine;(a)the amount of loss caused to the Hindu Religious Institution;(b)whether such loss was due to any gross negligence, breach of trust, misapplication or misconduct on the part of any person.(c)whether the Chairman, Manager, Executive Officer or any other person was responsible for such loss;(d)the amount which the Chairman, Manager or the Executive Officer or any other person is liable to pay to the Hindu Religious Institution for such loss.
