Section 51(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(1)Where it is brought to the notice of the Commissioner by the Deputy Commissioner or Assistant Commissioner by a report or by an application signed by atleast two persons having interest in a Notified Institution or a Delcared Institution and supported by proper affidavits,-(a)that any property belonging to the Notified Institution or delcared institution is in danger of being wasted, damaged or illegally alienated by any person; or(b)that the Chairman, Manager, Executive Officer or other person is intending or making attempts to remove or alienate any such property illegally;The Commissioner may pass appropriate interim order to prevent the illegal removal or alienation of such property, on such terms as he thinks fit, for keeping of accounts, furnishing security, production of property or such other Act.
