Section 15A in The Orissa Hindu Religious Endowments Rules, 1959
15A. [ Disposal of proceeding under Section 28 (2). [Substituted vide Notification No. 3734/28-3-1969.]
- Any proceeding taken up under Sub-section (2) of Section 28 shall as far as practicable, be disposed of within a period of six months from the date of framing of charges under the said sub-section.]Rule under Section 41
