Section 65 in The Orissa Hindu Religious Endowments Rules, 1959
65.
(a)The trustee of a religious institution shall submit to the Commissioner annually, six months before the end of the year, a report on the building works which is desirable or necessary to carry out during the succeeding year, setting out the need for, and the details of the works and giving a rough estimate of the expenditure involved and of the manner in which the expenditure on the works is proposed to be met :Provided that the Commissioner will have discretion to entertain proposals for urgent building works at any other time.(b)In all matters relating to proposals for construction, reconstruction, alteration or additions, etc., to any religious institution, the Commissioner shall be the final authority to give such directions as to the amount to be spent, the necessary consultations to be made and other things to be done as he may deem necessary.(c)No such construction, alteration, etc., as above referred to shall be undertaken without obtaining the previous sanction in writing by the Commissioner.(d)In all cases the Commissioner shall require the donor or the trustee to deposit the estimated amount in a Postal Savings Bank pledged to the Commissioner and shall direct release of such amount as he may think it necessary for the proper execution of the work.Rule under Section 76 (m)
