Section 24A(1) in Puducherry Hindu Religious Institutions Act, 1972
(1)(a)The Commissioner may call for and examine the record of any Board of Trustees of an institution in respect of any proceeding under this Act (not being a proceeding in respect of which a suit or an appeal to a court is provided by this Act) to satisfy himself as to the regularity of such proceeding or correctness, legality or propriety of any decision or order passed thereon.(b)If it appears to the Commissioner that the decision or order of the Board should be modified, annulled or reversed or remitted for reconsideration, he may pass an order accordingly.(c)The Commissioner shall not pass any order prejudicial to any party without hearing him or giving him a reasonable opportunity.(d)The Commissioner may, pending the exercise of any power under this sub-section, stay the execution of any decision or order of the Board.
