Section 7 in The Orissa Hindu Religious Endowments Rules, 1959
7.
On the receipt of an application under Clause (a) of Sub-section (2) the Collector shall, if he is satisfied that the application is in conformity with the provisions of Clause (a) of Sub-section (2) of Section 24, give notice of the same to the persons mentioned in Clause (b) and fix a date for the enquiry which shall not be less than thirty days from the date of receipt of the application or its refiling under the following proviso, as the case may be :Provided that the Collector may at his discretion an application if the same is not in conformity with the said provisions for refiling within a reasonable time.
