Every order of the Commissioner, settling, modifying or cancelling a scheme under section 65(5) shall be published as follows:-(i)by affixture on the -(a)notice board or front door of the institution concerned, and in the case of a specific endowment on the notice board or front door of the institution to which the specific endowment is attached;(b)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 concerned;(c)notice boards of the offices of the Assistant Commissioner and the Joint/Deputy Commissioner concerned;(d)any other conspicuous place in the locality in which the institution is situated.(ii)by publication in the Tamil Nadu Government Gazette.
