The consultation required under sub-sections (1), 5(a) and 5(b) of section 64 shall be made in the following manner:-(a)When the [Joint Commissioner or Deputy Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.] proposes on his own motion to take action under sub-section (1) or 5(a), or (5) (b) of section 64 in respect of any institution coming under that section or where an application under sub-section (1) is received by him, he shall give notice of his proposal or the application, as the case maybe, to the trustee or the trustees [and the Assistant Commissioner, if any] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.], having jurisdiction over the institution and the persons having interest calling upon them to submit any representations they may wish to make before a date to be specified in such notice, which shall not be less than two months from the date of its issue.(b)If, after a consideration of the objections, or suggestions, if any, received by him, he has reason to believe that a scheme should be settled, or modified or cancelled, he shall give notice to the trustee or the trustees, Assistant Commissioner, if any, having jurisdiction over the institution and the persons having interest, of his intention to settle, modify or cancel a scheme of administration for the institution and call upon to submit in writing any objections or suggestions they may wish to make before the date specified in such notice for an enquiry.(c)The notice under sub-rules (a) and (b) shall be sent by registered post to the trustee or the trustees and to the Assistant Commissioner concerned and the persons having interest. A copy of the notice shall be affixed on the notice board or front door of the temple and in the case of a specific endowment attached to a temple, on the notice board or front door of the temple to which the specific endowment is attached, on the notice board of the [Joint Commissioner or Deputy Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.], and on the notice board of the office of the Assistant Commissioner within whose division the institution is situate, and 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 concerned. Such affixture shall be deemed to be sufficient intimation to persons having interest. All representations submitted in time by the trustee or the Assistant Commissioner, or persons having interest shall be taken into consideration by the Joint Commissioner/Deputy Commissioner in settling, modifying or cancelling the scheme.
