Section 24 in Hindu Religious Institutions and Charitable Endowments Act, 1997
24. Controlling Authorities.
(1)The Commissioner shall be the Chief Controlling Authority in respect of all matters connected with notified institutions and he shall perform such duties and exercise such powers of superintendance and control as the state Government may by rules impose or as the case may be confer on him in respect of all or any class of notified institutions.(2)The Deputy Commissioner shall subject to such terms and conditions as may by prescribed, be the immediate controlling authority in respect of notified institutions within his jurisdiction.(3)The Assistant Commissioner shall subject to the authority of the Deputy Commissioner perform such duties and exercise such powers as may be prescribed.
