Section 52 in The Orissa Hindu Religious Endowments Act, 1951
52. Appointment of salaried Executive Officer.
(a)For every institution or a group of institutions under the direct control of the State Government the Commissioner shall, as soon as may be, appoint a salaried Executive Officer who shall be a person professing the Hindu religion.(b)The salary and allowance of the Executive Officer as determined by the Commissioner shall be paid from the fund of the religious institutions concerned.
