Section 6 in Religious Institutions (Lease of Immovable Property) Rules, 1963
6. Authority to conduct the auction.
- [(1) The auction shall be conducted by-(a)the executive officer ordinarily; or(b)when there is no Executive Officer-(i)by any other trustee duly authorised by the Chairman of the Board of Trustees; or(ii)by a person duly authorised by a hereditary trustee; or(iii)by any other officer specially authorised by the Assistant Commissioner or the [Deputy Commissioner or the Joint Commissioner, as the case may be]].(2)Where the lease is in respect of property or rights of a religious institution, the rental of which for the previous fasli year did not exceed Rs. 200, the auction may, with the previous permission of the Joint Commissioner or Deputy Commissioner, as the case may be, be conducted by an employee of the religious institution concerned specially deputed for the purpose by the executive authority. Such deputation of an employee shall not absolve the executive authority of his responsibility for the proper conduct of the auction of the lease.
