62. Power of Commissioner to Require Duties of Committee to be Performed and to Direct Expenses in Respect Thereof to be Paid From Fund of Committee.
- The Commissioner may, with the previous sanction of the State Government, provide for the performance of any duty which a Committee of Management is bound to perform under the provisions of this Act or the Rules or directions made or given thereunder and may direct that the expenses of the performance of such duties shall be paid by the person having for the time being the custody of any fund belonging to the public trust or trusts for which the committee has been constituted from cut of such fund.
