Section 70A in The Orissa Hindu Religious Endowments Act, 1951
70A. [ Failure to deliver possession in contravention of direction and filing of prosecution. [Inserted vide Orissa Act No. 22 of 1989.]
(1)Any trustee other than a hereditary trustee, Executive Officer, or other person who fails to deliver possession of the religious institution, any money, record, accounts or property thereof without any reasonable or sufficient cause, in contravention of any direction of the Commissioner, Deputy Commissioner or Assistant Commissioner shall, on conviction, be punishable with imprisonment of either description for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.(2)In respect of an offence committed under Sub-section (1) the Officer authorised in this behalf, by the Commissioner by general or special order, shall institute the prosecution with the written consent of the authority whose direction has been contravened.] [Inserted vide Orissa Act No. 22 of 1989.]
