Section 61(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)If on a scrutiny of such proposals, and any suggestions made by persons having interest, it appears to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] that the scale of expenditure or any item in the scale of expenditure is at variance with the established usage of the institution, or is not justified by its financial position, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may call for the remarks of the trustee and if, after considering the same, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] is of opinion that any modification is required in the scale of expenditure or any item in the scale of expenditure [he shall submit] [Substituted by Tamil Nadu Act 39 of 1996.] the case to the Government who shall pass orders thereon, and such orders shall be final.
