Section 76(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)In particular and without prejudice to the generality of the foregoing power, they shall have power to make rules with reference to the following matters:(a)all matters expressly required or allowed by this Act to be prescribed;(b)the effectual exercise of the powers of superintendence vested in the State Government;(c)the form and manner in which applications and appeals should be submitted to the State Government, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w. e. f. 7-6-1978.] or an Assistant Commissioner;(d)the powers of the State Government, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w.e.f. 7-6-1978.] or an Assistant Commissioner to hold enquiries, to summon and examine witnesses and to compel the production of documents;(e)the inspection of documents and the fees to be levied for such inspection;(f)the fees to be levied for the issue and service for processes and notices;(g)the grant of certified copies and the fees to be levied therefor;(h)the budgets, reports, accounts, returns or other information to be submitted by trustees;(i)the custody and investment of the funds of religious institutions;(j)the manner in which the accounts of religious institutions shall be audited and published, the time and place of audit and the form and contents of the auditor's report;(k)the method of calculating the income of a religious institution for the purpose of levying contribution and the rate at which it should be levied;(l)the security, if any, to be furnished by officers and servants employed for the purposes of this Act;(m)the preservation, maintenance, management and improvement of the properties and buildings of religious institutions;(n)the inspection and supervision of the properties and buildings of religious institutions by such persons as the State Government may direct, the reports to be submitted by such persons and the fees leviable for such inspection, supervision and report;(o)the preservation of the images in temples;(p)the methods by which religious institutions should promote the interests of such institution;(q)the qualifications to be possessed by the officers and servants for appointment to non-hereditary offices in religious, institutions, the qualifications to be possessed by hereditary servants for succession to office and the conditions of service of all such officers and servants;(r)the qualifications, method of recruitment, pay, grant of leave allowance and travelling allowance, personal conduct and punishment of Executive Officer appointed for any religious institution or institutions under direct management and paid officers appointed under schemes settled or deemed to be settled under the Act, and generally their conditions of service;(s)the qualifications, method of recruitment, grant of leave, leave allowances and travelling allowances of subordinate officers and staff appointed for the purpose of this Act;(t)the custody and investments of the Endowment Fund by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.];(u)the manner in which the accounts of the Endowment Fund shall be maintained and audited and the audit report published;(v)all matters which under the provisions of this Act are required to be or may be prescribed.
