(1)[The Commissioner] [Rule 3 was substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December, 1961.] shall scrutinize the proposal for diversion of surplus funds carefully and shall provisionally decide the amount of surplus that may be diverted.(2)[The Commissioner] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] shall publish a notice in one of the leading local Tamil dailies containing the provisional decision of the Board together with the particulars, such as-(a)the name or names of religious institutions whose surplus fund is to be diverted;(b)the purpose for which the surplus fund is to be diverted;(c)the amount proposed to be diverted and invite objections and suggestions and hold an enquiry to consider the objections and suggestions received thereon.
