Section 66 in The Orissa Hindu Religious Endowments Rules, 1959
66.
For the improvement and increase in the income of an institution, the trustee, with the previous permission of the Commissioner, may construct rented houses inside the premises of the institution or a temple, provided such construction does not in any way obstruct or inconvenience the free entrance of the public into the temple or in any way affect the decorum of the institution or temple.Rule under Section 76 (q)
