Section 2(1) in Notification of Religious Institutions Rules
(1)The notice referred to in sub-section (1) of section 71 of the Act shall be sent by registered post acknowledgement due-(a)to the trustee or trustees concerned:Provided that where the religious institution has an Executive Officer or Manager appointed under any provisions of the Act or under the provisions of a scheme settled or deemed to have been settled under the Act, the notice shall also be served on him in the manner laid down in this Rule; and(b)to such other persons having interest in the religious institution as the Commissioner may deem necessary.
