Section 55 in The Orissa Hindu Religious Endowments Act, 1951
55. Fixing of standard scale of expenditure.
(a)The Executive Officer shall after due inquiry submit proposals for fixing the scale of expenditure in the institution and the amounts which shall be allotted to the various objects or ceremonies connected with the institution or the proportions in which the income or other property of the institution may be applied to such objects and ceremonies.(b)The Executive Officer shall publish the proposal at the premises of the institution and in any other manner as the Assistant Commissioner may direct together with the notice stating that within one month from the date of publication any person having interest may submit suggestion to the Commissioner.(c)After expiry of the said period [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] shall after considering the objections and suggestions received by him pass such order as he thinks fit on such proposals and communicate a copy of the order to the Executive Officer.(d)The Collector may, for the purpose of control and supervision of the institution under direct control exercise the powers of [* * *] [Omitted vide Orissa Act No. 18 of 1954.] [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] if [the Collector] [Substituted vide Orissa Act No. 18 of 1954.] is specially empowered in this behalf by the Commissioner.
