Section 22 in Hindu Religious Institutions and Charitable Endowments Act, 1997
22. Functions of the Advisory Committee.
- It shall be the function of the Advisory Committee.-(a)to tender advise to the committees of management in case of disputes relating to;(i)observance of religious practices;(ii)any other matter that may be prescribed;(b)to approve proposals for adoption of a Hindu Religious Institution or Charitable Endowment, whose annual income is not more than five thousand rupees, by a larger Hindu Religious Institution, Charitable Endowment or Trust; and(c)to perform such other functions as the State Government may from time to time specify.
