Section 18(1) in The Orissa Hindu Religious Endowments Rules, 1959
(1)Every order setting, modifying or cancelling a scheme under Sub-sections (1) and (6) of Section 42 shall be published as follows :(i)by affixture on the notice-board or front door of the Math or temple concerned ;(ii)by publication in the Orissa Gazette at the cost of the temple or Math concerned.Rule under Section 43 (4)
