Section 8 in Religious Institutions (Lease of Immovable Property) Rules, 1963
8. Grant of lease.
(1)Lease shall, ordinarily, be given to the highest bidder, but, in special cases, for reasons to be recorded in writing, a bid other than the highest bid may be accepted.(2)In the case of religious institution having more than one trustee, if all the trustees are not present at the auction, the final acceptance of the bid shall be made by the trustees at a meeting or in circulation, within 10 days from the date of auction. The trustees shall satisfy themselves as to the solvency of the successful bidder, before accepting the bid.
