Section 89 in The Orissa Hindu Religious Endowments Rules, 1959
89.
The Commissioner shall submit to State Government-(a)copy of his tour diaries with brief notes indicating generally the work done by him during the course of his tour in a month at the end of that month;(b)budget for the coming year and the revised budget for the current year in the first week of August of the year;(c)second revised estimate on or before the 1st February of the year;(d)statement of cases/appeals pending with and disposed of by the Commissioner and the Assistant Commissioner separately with reasons for pendency at the end of each quarter ending on the 30th June, 30th September, 31st December and 31st March of every year by the 15th of the month following a quarter;(e)a quarterly statement showing therein the number of references with subjects thereof from Government pending for more than three months with reasons for delay in replying them before the 15th of the month following the quarter;(f)an annual report on the working of the Endowments Act on the 15th July of the year following.
