(3)The Chief Executive Officer shall comply with such general or special directions as may be given to him by the Board of the Executive Committee or any ad-hoc committee from time to time:[Provided that if any decision is taken against financial irregularity by the temple Board or other official, the Chief Executive Officer shall be duty bound to intimate the State Government very soon by a registered letter of such a step. In no case, there should be a delay of more than a week. On non- compliance disciplinary action may be taken against the Chief Executive Officer.] [Added by No.8- Translation from Hindi by Author.]
