Section 37 in The Orissa Hindu Religious Endowments Act, 1951
37. Fixing of standard scales of expenditure.
(1)The trustee of every math or specific endowment attached to a math may, from time to time, submit to [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] proposals for fixing the scale of expenditure in the institution, and the amounts which should be allotted to the various objects or ceremonies connected with the institution or the proportions in which the income or other property of the institution may be applied to such objects or ceremonies.(2)The trustee shall publish such proposals at the premises of the math and in such other manner as [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may direct, together with a notice stating that, within one month from the date of such publication, any person having interest may submit suggestions to him.(3)If, on a scrutiny of such proposals and any suggestions made by persons having interest, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] is of opinion that the scale of expenditure or any item in the scale of expenditure is at variance with the established usages of the institution or for sufficient reasons needs modification, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may call for an explanation from the trustee and after considering the same, may pass such order as he thinks fit on such proposals and communicate a copy of the order to the trustee.(4)The trustee or any person having interest may, within one month from the date of receipt by the trustee of any order under the foregoing provision, appeal [to the State Government and their decision shall be final].
