- Notwithstanding anything contained in Rule 76 and 77:-(1)Where the disciplinary authority is satisfied for reason to be recorded in writing that it is not reasonably practicable to follow the procedure prescribed in the said rules, or(2)Where the Board is satisfied that in the interest of the temple affairs, it is not. expedient to follow such procedure, it may consider the circumstances of the case and pass such orders as it may deem fit.
