Section 6 in Enfranchisement of Devadasi Inams Rules
6.
(1)On receipt of a statement under rule 4, the District Collector shall-(a)if he is satisfied that the statement is in conformity with the provisions of the Act and these Rules, fix a date for the inquiry which shall not be less than thirty days from the date of receipt of the statement; and(b)if he is not so satisfied, return the statement for being brought into such conformity and re-presented within a reasonable period to be specified, which may, however, be extended at the discretion of the Collector.(2)In cases falling under clause (b) of sub-rule (1) -(a)if the statement is not re-presented within the period specified in that behalf or if it is so re-presented within such period, but the District Collector is not satisfied that it has been brought in conformity with the provisions of the Act and these Rules, the District Collector may reject the statement; and(b)if the statement is re-presented within the period aforesaid and the District Collector is satisfied that it has been brought into conformity with the provisions of the Act and these Rules, the District Collector shall fix a date for the inquiry which shall not be less than thirty days from the date of re-presentation of the statement.
