Every order of the Joint/Deputy Commissioner settling or modifying or cancelling a scheme under section 64 shall be published as follows:-(i)by affixture on the-(a)notice board or front door of the institution concerned, and in the case of a specific endowment, on the notice board or front door of the institution to which the specific endowment is attached;(b)notice board of the office of the Municipal Council, including the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or village chavadi concerned;(c)notice boards of the offices of the Assistant Commissioner and the Joint/Deputy Commissioner concerned;(d)any other conspicuous place in the locality in which the institution is situated;(ii)by publication in the-(a)District Gazette in the language of the district concerned in the case of an institution situated in the district.(b)Tamil Nadu Government Gazette in the case of a specific endowment attached to temples in more than one district or in the case of an institution situated in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or in the case of a specific endowment attached to one or more institutions in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and one or more institutions in one or more districts.
