Section 51 in The Orissa Hindu Religious Endowments Rules, 1959
51. Grant of certified copies and fees to be levied therefor.
- A party to a proceeding under any section of the Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 11 of 1952), shall be entitled to a certified copy of any application, memorandum of statement filed or document relied upon, by any other party thereto and of any order or decision made in such proceeding. A person having interest who is not a party to the proceeding, may apply for a certified copy of any application, memorandum of statement filed, or documents relied upon, by any party thereto, or any order or decision made in such proceeding. If any person having interest, applies for a certified copy of any other public record of the Department relating to a religious institution, he shall, by filing an affidavit, satisfy the authority empowered to grant the copy that he is so interested in the subject-matter of the document concerned as to be entitled to a copy of it and that he requires the copy bona fide for his own use. If the sanctioning authority empowered to grant the copy considers that the document is one in respect of which privilege under Section 123 of the Indian Evidence Act would be claimed if a summons for its production were received from the Court, he shall refuse to grant the copy to the applicant. Subject to these conditions, the Commissioner may grant copies of the records relating to his office.
