Section 11B in The Shri Jagannath Temple Rules, 1960
11B. Manner of enquiry on application under Section 15-B.
(1)As soon as may be after the receipt of an application under Sub-section (1) of Section 15-B, the Administrator shall affix a notice along with a copy of the application at some conspicuous part within the temple premises and in the notice board of the temple office, inviting objections from persons interested and shall also publish the notice and the copy of the application as aforesaid in one of the Oriya daily newspapers circulating in the town of Puri.(2)The publication in the newspaper as aforesaid shall be made at the cost of the applicant and for the said purpose the Administrator shall call upon the applicant to deposit the cost of the publication in the Temple office within a period to be fixed by him, failing which the Administrator shall withhold publication of the same.(3)All objections under Sub-rule (1) shall be filed within one month from the date of such affixture or publication whichever is later.(4)After expiry of the aforesaid period of one month the Administrator shall, after hearing the applicant and the objectors, if any, and after making such further enquiry as he deems fit, make an order either rejecting the application or affecting any change in any entry made in the record-of-rights and shall serve each of the parties with a copy of the order so made.
