Section 2(2) in Notification of Religious Institutions Rules
(2)A copy of the notice shall be published by affixture-(a)on the notice board of the office of the Assistant Commissioner in whose division, the institution concerned is situate and of the office of the [Joint Commissioner or Deputy Commissioner] [Substituted by G O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.];(b)on the notice board or the front door of the institution concerned;(c)on the notice board of the office of the Municipal Council including the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or village chavadi and, if there is no village chavadi, some other public place in the village in which the institution is situate; and(d)in any other conspicuous place in the locality which may be selected by the Commissioner in his discretion:Provided that where the proposal is in respect of a specific endowment, the properties of which are not situate in the municipality including the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the village in which the temple or math is situated, the notice shall also be published in the manner aforesaid in the places in which the properties are situate.
