Section 37(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)If, on a scrutiny of such proposals and any suggestions made by persons having interest, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] is of opinion that the scale of expenditure or any item in the scale of expenditure is at variance with the established usages of the institution or for sufficient reasons needs modification, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may call for an explanation from the trustee and after considering the same, may pass such order as he thinks fit on such proposals and communicate a copy of the order to the trustee.
