Section 22A(5) in Puducherry Hindu Religious Institutions Act, 1972
(5)If any question arises whether the religious practice or usage of the institution prohibits entry into the sanctum sanctorum or pooja Gruha or any other portion held specially sacred within the premises of an institution by the Commissioner or the police officer referred to in sub-section (2), the question shall be referred to the decision of the Commissioner. Before making any decision on any such question the Commissioner may make any such enquiry as he deems fit.
