Section 39(1)(b) in Management and Preservation of Properties of Religious Institutions Rules

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(1)(b) in Management and Preservation of Properties of Religious Institutions Rules

(b)In respect of building works which are purely non-secular in character, type and design, the Government may direct the Engineer of the Public Works Department or Highways Department or any Engineer included in the panel of Engineers approved by the Government to inspect or supervise with the assistance of a stapathi, selected also from the panel of stapathis approved by Government, in cases where the assistance of such stapathi is found to be necessary, the design or the execution of construction, 'repair, renovation or alteration of the properties of any religious institution or any building and on consideration of any report, that it may call for, direct the execution of such construction, repair, renovation or alteration or deviation from any plans.

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State of Tamilnadu - Subsection

Section 39(1)(b) in Management and Preservation of Properties of Religious Institutions Rules