Section 3 in Hindu Religious Institutions and Charitable Endowments Act, 1997
3. Commissioner.
(1)The State Government may, by notification, appoint an Officer of the cadre of the Indian Administrative Service to be the Commissioner for Hindu Religious Institutions and Charitable Endowments for the State of Karnataka.(2)The Commissioner shall be a corporate sole and shall have perpetual succession and a common seal and may sue and be sued in his corporate name.(3)The Commissioner appointed under sub-section (1) shall exercise such powers and perform such duties and functions as are conferred by or under the provisions of this act and shall, subject to such general or special orders as the State Government may make, have powers of general superintendence and control for the purpose of carrying out the provisions of this Act in respect of all Hindu Religious Institutions and Charitable Endowments in the State, and such superintendence and control shall include the power to pass any order which may be deemed necessary to ensure that such institutions are properly administered and their income is duly appropriated for the purpose they were found or exist.
