Section 3 in The Charitable Endowments (Orissa) Rules, 1956
3.
Previous publication of vesting orders and schemes in cases in which private persons apply for a vesting order or a scheme or modification of a scheme, and in all cases in which it is proposed to depart in any respect from the ascertained wishes or presumable intentions of the founder of an endowment, there shall ordinarily, and unless the State Government otherwise directs, be previous publication of the proposed vesting order or scheme or modification.
