3. Power of authorised officer to decide certain questions.—
(1)If any question arises—(a)whether any person is—(i)a Badva,(ii)a Sevadhari,(iii)a Kshetropadhye,(iv)an Utpat,(v)a Koli, or(vi)a person having interest, or(b)whether a person has any hereditary right or privilege to exercise in, or in relation to, any of the Temples, or(c)whether a person has exercised any such right or privilege before the appointed day, or(d)whether a person is a co-sharer of the person having interest, or(e)which is incidental, or in relation, to any of the matters aforesaid, the authorised officer shall, after giving the party an opportunity of being heard and after holding an inquiry, decide the question.(2)Any person aggrieved by the decision of the authorised officer may, within thirty days of such decision, file an appeal to the Charity Commissioner. The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963 shall apply to the filing of such appeal.(3)The decision of the authorised officer, subject to an appeal under sub-section (2) shall be final and conclusive, and shall not be questioned in any suit or proceeding in any court.
