Section 10(c) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
(c)The Inspector Devasthan will inspect all such temples and other religious charitable institutions at least once a year which are in receipt of an annual grant-in-aid Of Rs. 500/- and above within his jurisdiction and will see that the grant-in-aid given is properly utilised for the purpose it has been granted, any case of defalcation shall be immediately reported to the Commissioner and Assistant Commissioner Devasthan concerned. All other temples and religious or charitable institutions will be inspected at least once in two years.
