Section 50 in Madras Hindu Religious and Charitable Endowments Act, 1951
50. Power to fix fees for archanais and determine their apportionment.
- Notwithstanding anything contained in any scheme settled or deemed to be settled under this Act, or any decree or usage to the contrary, the trustee of a temple shall have power, subject to such conditions as the Commissioner may, by general or special order, direct, to fix fees for the performance of archanais and to determine what portion, if any, of such fees shall be paid to the archakas or other office-holders or servants of the temple,
