Section 7 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
7. Annual verification of the register.
(1)The trustee or his authorised agent shall scrutinise the entries in the register every year, or at such interval of times, as may be prescribed, and submit to the Commissioner for his approval, verified statement showing the alterations, omissions or additions required in the register.(2)The Commissioner may, thereupon, after such inquiry as he may consider necessary, direct the alterations, omissions or additions, if any, to be made in the register.(3)A copy of the order made under sub-section (2) shall be made available to the trustee.(4)The trustee shall carry out the alterations, omissions or additions ordered by the Commissioner m the copy of the register kept by him, within three months from the date of the order, failing which the copy of the register shall be deemed to have been corrected accordingly.
