Section 42 in Hindu Religious Institutions and Charitable Endowments Act, 1997
42. Declared Institutions.
- The State Government may, where it is satisfied on a report of the Commissioner under section 43 or otherwise that any Hindu Religious Institution, whether or not governed by a settled scheme, is being mismanaged, declare such institution to be subject to the regulation of this chapter.Provided no such declaration shall be made without following the procedure hereinafter specified.
