An Assistant Commissioner acting under the powers delegated to him under sub- section (3) of section 14 or vested in him under any of the provisions of the Act or the rules made thereunder, [xxx] [Words 'or Commissioner after obtaining the approval of the Government' were omitted by G. O. Ms. No. 3347, Revenue, dated the 23rd November 1963.] [the Joint Commissioner, Deputy Commissioner, the Commissioner, the Government, as the case may be,] [Added by G. O. Ms. No. 275, C. T. & R. E., dated the 15th July 1997.] (hereinafter referred to as the appropriate' authority) acting under the powers vested in it by any of- the provisions of the Act or the rules made thereunder may, in any proceedings taken by or instituted before it under the provisions of the Act, issue notice to the trustees or the Executive Officer of the religious institution concerned or the respondent in any application filed before it to show cause against any action applied for or proposed to be taken.
