Section 5 in The Orissa Hindu Religious Endowments Act, 1951
5. Appointment of [Deputy and] [Inserted vide O.A. No. 29 of 1978-w.e.f. 7-6-1978.] Assistant Commissioners.
(1)The State Government may appoint a [Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978-w.e.f. 7-6-1978.] and such number of Assistant Commissioners as they deem necessary.(2)Appointment of the said officers shall be from among persons who prefers the Hindu religion and who are members of the State Judicial Service-(a)in the case of the [Deputy Commissioner,] [Inserted vide O.A. No. 29 of 1978-w.e.f. 7-6-1978.] not below rank of a Subordinate Judge ; and(b)in the case of an Assistant Commissioner, of the rank of a Munsif or above, and they shall cease to hold office as such when they cease to profess that religion.
