Section 9 in Puducherry Hindu Religious Institutions Act, 1972
9. Appointment, powers and duties of the Executive Officers.
(1)The Government may appoint an Executive Officer for an institution or group of religious institutions, if it considers expedient to do so, in the interests of the better administration and management of such institution or institutions.(2)The Executive Officer shall, -(a)exercise such powers and discharge such duties as appertain to the administration of the properties of the religious institution or institutions;(b)have the right to attend the meetings of the Board and take part in the discussions thereat but without the right to move any resolution or to vote;(c)attend any meeting of the Board, if required to do so by the President thereof;(d)carry out the resolutions of the Board:Provided that where in the opinion of the Executive Officer, any such resolution -(i)is in excess of the powers conferred on the Board by this Act; or(ii)affects or is likely to affect the powers and duties of the Executive Officer under this Act; or(iii)requires the Executive Officer to incur expenditure which is necessary or excessive or is not in accordance with the local custom or usage,he shall refer the matter to the Government for orders and the decision of the Government thereon shall be final;(e)furnish to the Board periodical reports regarding the progress made in carrying out the resolutions of the Board;(f)control all the employees and other servants appointed in connection with the affairs of the religious institution or institutions; and(g)exercise or perform such other powers or duties as may be prescribed.
