Section 17 in The Orissa Hindu Religious Endowments Act, 1951
17. Trustee to furnish accounts, returns, etc.
- The trustee of every religious institution shall furnish to the Commissioner, [the Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] or the Assistant Commissioner such accounts, returns, reports or other informations relating to the administration of the institution in his charge, its funds, property or income or moneys connected therewith, or the appropriation thereof, as the Commissioner, [the Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] or the Assistant Commissioner may require, and at such time and in such form as he may direct.
