Section 3(2) in Utilisation of Surplus Funds Rules
(2)[The Commissioner] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] shall publish a notice in one of the leading local Tamil dailies containing the provisional decision of the Board together with the particulars, such as-(a)the name or names of religious institutions whose surplus fund is to be diverted;(b)the purpose for which the surplus fund is to be diverted;(c)the amount proposed to be diverted and invite objections and suggestions and hold an enquiry to consider the objections and suggestions received thereon.
