Section 8 in The Orissa Hindu Religious Endowments Act, 1951
8. Powers and duties of the Deputy and Assistant Commissioners.
- [(1)] [Re-numbered vide O.A. No. 29 of 1978.] [The Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] and the Assistant Commissioners shall exercise such powers and discharge such duties as are assigned to them by or under this Act, either generally or in respect of any particular area :Provided that the Commissioner, may, subject to the other provisions of this Act, by order in writing, declare that the exercise of all or any of such powers and discharge of all or any of such duties shall be subject to such exceptions, limitations and conditions as may be specified in the order and he may himself exercise or discharge any power or duties so excepted.(2)[ [The Deputy Commissioner] [Added vide O.A. No. 29 of 1978.] and the Assistant Commissioners shall, for the proper management of the institution, have power to pass such interim orders as they deem necessary in the course of proceedings pending before them.]
