Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RENUKA YELLAMMA DEVASTHANA (ADMINISTRATION) RULES, 1975 CONTENTS 1. Title and commencement 2. Definitions 3. Office of the Board 4. Meetings of the Board 5. Travelling and Daily Allowance to the Members of the Board 6 . Travelling and daily allowances to the Executive Officers and other officers appointed by the Government 7. Powers and Duties of the Board 8. Leave and allowances to the Executive Officers and other officers and contributions towards their pensions 9. Powers and duties of the Executive Officer 10. Appointment and punishment of poojaries and other servants of the Devasthana 11. Procedure for imposing penalties 12. Contribution by the Board 13. Audit 14. Investment of funds 15. Manner of publication of the orders of the Board 16. Budget 17. Custody of records 18. Manner of publication of the order of the Commissioner under Section 37 19. Manner of service of notice under Section 34 20. Form of certificate under Section 41 RENUKA YELLAMMA DEVASTHANA (ADMINISTRATION) RULES, 1975 Whereas, the draft of the rules called the Renuka Yellamma Devasthana (Administration) Rules, 1975 was published as required by sub-section (1) of Section 44 of the Renuka Yellamma Devasthana (Administration) Act, 1974 (Karnataka Act No. 34 of 1974) in Notification No. GSR 204 (RD 141 MET 74, dated 15th July, 1975 in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 31st July, 1975 inviting objections and suggestions from all persons likely to be affected giving 30 days time from the date of issue of notification calling objections; Whereas, copies of the said Gazette were made available to the public; And whereas, only two objections one from the Town Municipal Council, Saundatti and another from Shree Parasurama Devara Trust Committee were received; And whereas, the State Government has considered the objections and has found them to be not legally tenable; Now, therefore, in exercise of the powers conferred by Section 44 of the Renuka Yellamma Devasthana (Administration) Act, 1974 (Karnataka Act No. 34) the Government of Karnataka hereby makes the following rules, namely 1. Title and commencement :- (1) These rules may be called the Renuka Yellamma Devasthana (Administration) Rules, 1975. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Renuka Yellamma Devasthana (Administration) Act, 1974 (Karnataka Act No. 34 of 1974); (b) "Chairman" means the Chairman of the Board; (c) "Executive Officer" means the Executive Officer of the Devasthana appointed by the Government; (d) "Form" means a form appended to these rules; (e) "Section" means a section of the Act. 3. Office of the Board :- The head office of the Board shall be at Saundatti, in Saundatti Taluk of Belgaum District. 4. Meetings of the Board :- (1) The Board shall meet atleast once in two months at its head office or at such other place near the Devasthana as the Chairman or it may fix. The date and time of the meeting shall be fixed by the Chairman. (2) The Chairman if he thinks fit and shall on the receipt of a written requisition from the majority of the members call a special meeting and fix the date, time and place of the special meeting. (3) Every meeting of the Board shall be presided over by the Chairman and in his absence by a person elected for the purpose by the members present from among themselves. (4) No business shall be transacted at any meeting of the Board unless atleast four members thereof are present. (5) Questions arising at A meeting of the Board shall be decided by a majority of the votes of the members present thereat, and the Chairman or the person presiding shall have and exercise his casting vote in the case of equality of votes. (6) The Executive Officer shall be present at the meetings, produce whatever Accounts Registers or records, cash or other moveable properties which are called for by the Trustees or are relevant to the subjects in the Agenda. The Executive Officer shall not be entitled to vote. (7) Notice of the meeting with a copy of the agenda (with notes if any) shall be circulated by the Executive Officer atleast seven days prior to the date fixed for the meeting except where a meeting has been called by the Chairman for the transaction of any emergent business. Such notice shall specify the date, time and place of the meeting. Notice of the meeting with a copy of the agenda if sent by ordinary post to the usual place of residence of the members shall be deemed to be sufficient notice. (8) All papers connected with the items on the agenda shall be made available if required at the time of the meeting. (9) Notwithstanding anything contained in sub-rule (7) any matter not included in the agenda of a meeting of the Board on which the decision of the Board is urgently required; may with the approval of the presiding authority be placed before the Board at such meeting and the Board may consider such matter. (10) Minutes of the proceedings of every meeting shall be recorded in a book to be kept for the purpose and shall be signed by the Chairman and all other members present at the meeting. The Minutes Book shall be kept in the custody of an Executive Officer. (11) Any proposal on which the decision of the Board is urgently required may be circulated to the members and if approval by not less than two-thirds of the total number of members of Board may be deemed to have been passed as a resolution at a meeting of the Board duly convened. Such decision shall be placed before the next meeting of the Board for information. (12) No decison of the Board shall be modified or cancelled within three months after the date of such decision except by a decision of two-thirds of the number of members of the Board. 5. Travelling and Daily Allowance to the Members of the Board :- (1) The Chairman and the other members of the Board shall be entitled to travelling allowance at the rates admissible to Class I Officers of the State Government for the journeys performed by them for attending the Board meetings and also for other journeys undertaken by them for inspection of property or sites or for any other purposes connected with administration of the Devasthana, duly authorised by the Board in advance. (2) The Chairman and the other members shall be entitled to daily allowance at Rs. 15 for every day of the meeting of the Board. (3) The Chairman shall be the controlling and countersigning authority in respect of travelling allowance bills of the members including himself. Travelling allowance shall be paid only after the sanction by the controlling and countersigning authority and shall be subject to final check in the audit of the accounts. 6. Travelling and daily allowances to the Executive Officers and other officers appointed by the Government :- The Executive Officer and other Officers appointed by the Government shall for the journeys performed by them in the discharge of their duties be entitled to travelling and daily allowances at the rates admissible to similar class of Officers of the State Government under the Karnataka Civil Service Rules. The Travelling Allowance Bills of the other officers under the control of the Board shall be passed by the Executive Officer and paid by him, but they shall be placed before the Board at its next meeting for information. 7. Powers and Duties of the Board :- (1) The Board shall. (a) arrange for the proper performance of the rites and ceremonies in the Devasthana in accordance with the dittam of scale of expenditure fixed for the Devasthana under Section 37 OF THE Renuka Yellamma Devasthana (Administration) Act, 1974 ; (b) provide facilities for the proper performance of worship by the devotees; (c) ensure the safe custody of the funds, valuable securities and jewels, and preservation and management of the properties vested in the Devasthana; (d) ensure maintenance of order and discipline and proper hygenic conditions in the Devasthana and of proper standard of cleanliness and purity in the offerings made therein; (e) ensure that the funds of the Endowments of the Devasthana are spent according to the wishes of the donors; (f) have power to order the taking of such cash security as may be deemed necessary from any office holder or employee of the Devasthana entrusted with cash, jewels or other valuables; (g) not alter the "dittam" of scale of expenditure fixed under Section 37 OF THE Renuka Yellamma Devasthana (Administration) Act, 1974 , without prior sanction of the Commissioner; (h) conduct annual physical verification of the moveable properties of the Devasthana including jewels and gold and send a certificate to the effect, with remarks, if any, to the Commissioner; (i) prepare and submit to Government through the Commissioner a report on the administration of the affairs of the Devasthana relating to each calender year within two months of the completion of the year. The Commissioner shall forward such report to Government within fifteen day of its receipt by him with his comments if any. (2) The Board or the Executive Officer may in an emergency incur any incidental expenditure in excess of the scale so fixed in the interest of the devotees and obtain ratification of the Commissioner to the expenditure incurred. (3) The Board may from time to time fix rates or fees for performance of archanas, or any service or ritual or ceremony, and also alter or modify with approval of the Commissioner the shares in each sevas due to Devasthana and Pujaris and other servants of the Devasthana. (4) In fixing the rates and shares the Board shall take into consideration the market value of articles used for the sevas, the nature of services rendered and other relevant factors. (5) It shall be competent for the Board to sanction and undertake construction including reconstruction of and repairs to the buildings belonging to the Devasthana subject to budget provision. (6) The Board may grant licences for the use of the lands of the Devasthana for a period exceeding one year but not exceeding five years the buildings of the Devasthana which are ordinarily let. (7) The Board may frame bye-laws fixing the duties of pujaries, sevakaries and other servants of the Devasthana. (8) The Board shall provide adequate number of Hundials in the Devasthana for the collection of offerings in cash or jewels. Each Hundial shall have two locks. The key of one lock shall be in the custody of the Executive Officer and the key of other lock shall be in the custody of a member of the Board nominated by the Board in this behalf. (9) The Hundials shall be opened at such intervals as the Board may decide. (10) The opening of Hundials and the counting of the valuables therein shall be in the presence of the members of the Board of their duly authorised nominees and the Executive Officer and the amount of the money and the details of jewels and other valuables shall be entered then and there in the Devasthana Registers maintained for the purpose, duly attested by members of the Board or their nominees the Executive Officers and other Officer present at the counting. (11) Moveable properties received as Kanike or offerings and unserviceable articles, except gold and jewellery, which are not required for use in the Devasthana and the value of which does not exceed Rs. 5,000 may be periodically sold in public auction by the Board. (12) Such auction shall be conducted by the Executive Officer or any other Officer duly empowered by him, after wide publicity on such terms and conditions as may be fixed by the Board and the sale proceeds shall be credited to the Devasthana funds. (13) Whenever moveable properties the value of which is more than Rs. 5,000 are to be sold, permission of the Commissioner shall be obtained. (14) All perishable articles and other unserviceable articles of nominal value received as offerings (Kanike) shall be sold in public auction every day by an Officer authorised by the Board in that behalf and the proceeds credited to the Devasthana Funds. 8. Leave and allowances to the Executive Officers and other officers and contributions towards their pensions :- (1) The Executive Officer and other Officers appointed to assist him shall be entitled to such leave as are admissible to the employees of the Government under the K.C.S.R. (2) The Board shall pay to the Government out of the Devasthana funds contributions towards the pension of the Executive Officer and other officers appointed by the Government at such rates as may, from time to time be specified in the K.C.S.R. (3) In addition to the penalties specified in Section 12 OF THE Renuka Yellamma Devasthana (Administration) Act, 1974 , the Government may impose on such officers any of the penalties specified in the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957. (4) The procedure prescribed in the said rules shall be followed for imposing any of the penalties. 9. Powers and duties of the Executive Officer :- (1) Every item of income of Devasthana including pilgrim tax, ground rent shall be collected by the Executive Officer regularly on the date on which it falls due . (2) The Executive Officer shall be responsible for making all collection of income whether in cash or in kind and also other presents such as sarees, ornaments or any other articles presented to the Deity under proper receipt. (3) The Executive Officer shall grant receipts for all items of income and for all offerings and gifts in cash and kind received by him for the Devasthana. (4) All collection shall be brought into account by the Executive Officer without delay. (5) No person other than Executive Officer shall be competent to give a valid discharge of any claim of the Devasthana. (6) No expenditure which is not sanctioned in the budget shall be incurred without previous sanction of the Commissioner. Before incurring the expenditure on any purposes, the Executive Officer shall satisfy himself that the expenditure is necessary and that the scale of such expenditure does not exceed the dittam, when the expenditure relates to the poojas and festivals and the budget sanction in other matters. (7) The Executive Officer shall have power to grant licences for the use of the lands of the Devasthana for a period not exceeding one year or to lease out for a period not exceeding one year the buildings of the Devasthana which are ordinarily let out. (8) The Executive Officer shall have power to call for tenders for works or supplies and to accept such tenders when the amount or value thereof does not exceed 1[fifteen thousand rupees]. (9) The Executive Officer shall power to order for any emergent repairs, the cost of which does not exceed 2[fifteen thousand rupees]. (10) Purchases of works or supplies in the Devasthana for amounts exceeding 3 [Rs. 3,000] shall be effected only by inviting tenders of quotations. (11) The Executive Officers shall be competent to receive payment due and to accept donations and offerings made to the Devasthana fund. (12) The Executive Officer may authorise in writing any other employee of the Devasthana to receive payments to the Devasthana fund to issue proper receipt thereof and to duly account for such collections; (13) All amounts received by the Devasthana shall be deposited in any Schedule Bank, Nationalised Bank or Co-operative Bank approved by the State Government for the purpose. (14) The account in the Bank shall be in the name of the Devasthana and the account shall subject to the provisions of the Act and these rules, be operated by the Executive Officer on behalf of the Devasthana. (15) Any amount received as endowment shall be deposited separately and shall not be withdrawn unless required for refund or adjustment in special circumstances. (16) No money shall be withdrawn from the Bank unless it is required for immediate payment. 1. Substituted for the words "five thousand rupees" by GSR 225 dated 2-11-1993, w.e.f. 18-11-1993, 2. Substituted for the words "five thousand rupees" by GSR 225 dated 2-11-1993, w.e.f. 18-11-1993. 3. Substituted for the letters and figures "Rs. 1,000" by GSR 225 dated 2-11-1993, w.e.f. 18-11-1993. 10. Appointment and punishment of poojaries and other servants of the Devasthana :- (1) The Executive Officer shall subject to the control of the Commissioner be the authority competent to appoint the poojaries and other servants of the Devasthana. (2) Every Poojari and servant of the Devasthana shall be persons professing the Hindu Religion and shall cease to hold office when he ceases to profess the Hindu Religion. (3) No person who is suffering from any contagious or infectious disease either congenital or supervening and no person who is suffering from any mental or physical infirmity which renders him unfit for service shall be appointed to or hold any office in the Devasthana. Any doubt or dispute as to whether a person is qualified under this rule shall be decided by the Board by obtaining a certificate of physical fitness from the nearest Civil Assistant Surgeon. Any person aggrieved by the order of the Board may file an appeal to the Commissioner within one month from the date of receipt by him of the order of the Board. (4) No person convicted and sentenced to imprisonment by a Criminal Court for an offence involving moral turpitude or bound ever for keeping peace or for good behaviour shall be appointed to or hold any office. (5) No person who has been declared or adjudicated as an insolvent or who has applied to be so adjudicated or declared shall be appointed to or hold any office. (6) The pay and emoluments in cash and in kind of each officer and servant of the Devasthana shall be in accordance with the schedule of establishment framed by the Board and approved by the Commissioner. The Board shall not alter the Schedule without the previous permission of the Commissioner. (7) The servants of the Devasthana shall be eligible for twelve days casual leave in a year and fifteen days earned leave with pay in a year. Leave not availed and in excess of sixty days shall lapse. (8) Leave on medical certificate may be granted to servants for a period of one hundred twenty days in their total service provided that such leave shall not be granted for more than thirty days in a year. (9) Every cashier, shroff, store-keeper and every other officer or a servant of the Devasthana who is entrusted whether permanently or temporarily with the custody of cash or stores or valuables belonging to the Devasthana shall furnish security as fixed by the Board subject to the approval of the Commissioner and execute a security bond in the name of the Devasthana. 11. Procedure for imposing penalties :- (1) No poojari or other employee of the devasthana shall be dismissed or removed except after enquiry in which he has been informed of the charges against him and giving reasonable opportunity of being heard in respect of these charges and where it is proposed after such enquiry to impose on him such penalty until he has been given a reasonable opportunity of making representation and the penalty proposed but only on the basis of evidence adduced during such enquiry: Provided that the provisions of this sub-rule shall not, apply where such person is dismissed or removed on the ground of conduct which has led to this conviction of a criminal charge. (2) No order imposing any penalty other than those referred to in subrule (1) shall be imposed on such person except after. (a) such person is informed in writing of the proposed to take action against him and the allegations of which it is proposed to be taken and giving an opportunity to make any representation which he may wish to make; and (b) such representation if any, is taken into consideration. (3) The Executive Officer shall be the authority competent to impose any of the penalties on such persons, (4) A Poojari or other servant aggrieved by an order of the Executive Officer imposing any of the penalties may, within thirty days from the date of the receipt of the order, appeal to the Commissioner whose decision thereon shall be final. 12. Contribution by the Board :- (1) The Board shall pay every year to the administration fund from out of the funds of the Devasthana contributions at the rate of eight per cent of the annual income of the Devasthana. (2) The amount of contribution payable shall be determined by the Commissioner for each year on the basis of the income realised during the previous year. (3) Income under this rule means gross income after deducting only. (i) the taxes or cesses paid to Government, Taluk Boards or Municipalities or Panchayats; (ii) shares of receipts from archanai fees or offerings which servants of the institution are entitled to receive under any decree of any Court or recognised usage. Explanation 1. (1) The following items of receipts shall not be deemed to be income for purposes of this rule. (a) advances and deposits recovered and loans taken or recovered; (b) deposits made as security by employees, lessees, or contractors, and other deposits if any; (c) withdrawals from banks or of investments; (d) Court costs recovered; (e) sale proceeds of jewels, vahanams, provisions, livestock and other articles purchased by the institutions; (f) sale proceeds of immovable properties and rights; (g) donations in cash or kind intended by the donors to be contributions to capital; (h) ubyams or voluntary contributions received in cash or kind for a specified service in the institution and expanded on such service; Explanation 2.In respect of any remunerative undertakings only the net profit shall be taken as income. In respect of non-remunerative undertakings such as schools, colleges, hospitals, poor houses, orphanages and other similar institutions, the grants given by Government or donation received or fees collected from pupils of educational institutions shall not be taken as income. Explanation 3.Receipts in kind other than those referred to in items (g) and (h) in Explanation 1 shall be deemed to accrue as income on the date of the sale thereof and shall be valued at the amount realised on such sale, Explanation 4.Receipts in kind from immovable properties shall be valued, in case of produce utilised by the Devasthana at their market value on the dates of their receipt. (4) The Executive Officer shall submit to the Commissioner on or before the 31st May in each year. (a) a statement of receipts and charges (cash and kind for the previous year under each budget head); and (b) a statement showing the amounts claimed as deductions under sub-rule (3) and the assessable income. (5) If the Executive Officer fails to submit the statement referred to in sub-rule (4) before 31st May in each year or within such further time as the Commissioner may allow or submits statements which in the opinion of the Commissioner is not correct or complete, the Commissioner may assess the income to the best of his judgment, and the amount so assessed shall deem to be the income of the Devasthana for the purpose of Section 21 of the Renuka Yellamma Devasthana (Administration) Act, 1974 . 13. Audit :- (1) It shall be the duty of the Executive Officer to produce all the books, accounts, documents and papers and furnish such information and particulars as may be required by the Auditor for purposes of Audit. (2) The Auditor shall verify the cash balance and state in the report whether the cash was readily forthcoming to verification. (3) The Auditor shall, in the course of the audit, verify the debentures, share certificates, Government Bonds and other securities, and the bank pass-books belonging to the institution and report whether they were found correct. The Auditor shall also verify whether an inventory register for the jewels and valuables belonging to the institution is maintained and if so, whether it is being periodically inspected by such officers as may be appointed by the Commissioner. (4) The Auditor shall report, among other points arising in audit (a) whether the accounts and registers required by the Commissioner to be maintained are kept; (b) whether all the immovable properties and rights, not used by the Devasthana for its purposes have been leased out in the prescribed manner to its advantage and lease deeds have been taken, in all cases; and if in any case such properties have not been leased or lease deeds have not been taken, what such cases are; (c) whether the various items of income due to the Devasthana have been realised at the proper time and whether due steps to recover amounts overdue have been taken; (d) what any claims have become barred by limitation and if so, what such cases are; (e) whether all collections have been brought into account without delay; (f) whether any claims have been written off and if so, to what extent and under what authority; (g) whether the expenditure is in accordance with the sanctioned budget and if there are deviations from such budget, what those deviations are; (h) whether every item of expenditure has been sanctioned by the authority competent in that behalf and is supported by a proper voucher; (i) whether there is any item of expenditure which in the opinion of the Auditor is prima facie, extravagant; (j) whether there has been any diversion of funds or properties for purposes other than those of the Devasthana; (k) whether advances made have been recouped or adjusted without delay; (l) whether moneys not required for immediate expenditure have been deposited in Banks and surplus funds have been invested; (m) whether all donations or offerings in kind are accounted for; (n) whether in respect of building works, check measurement was done before final payment was made and whether the necessary subsidiary accounts and registers such as measurement books, stock books, mustor rolls, tenders and agreements are kept; (o) whether securities have been obtained from the staff in charge of collections or valuables and security bonds got executed; and (p) whether there have been any violation of any of the provisions of the Act or of the Rules framed thereon. (5) The Auditor shall report any material impropriety or irregularity which he may observe in the expenditure in cash or in kind, or in the recovery of moneys or materials due to the Devasthana or in the accounts; and also any loss or waste of money or other property caused by neglect or misconduct, with the names of persons directly or indirectly responsible for such loss or waste. (6) The Auditor shall append to his report. (a) a statement of receipts and charges under the budget heads; (b) a statement of income and expenditure; (c) a statement of the debentures, share certificates, Government Bonds and other securities; and (d) a consolidated statement of the demand, collection and balance of all items of revenue or income or decrees both arrears and current outstanding in cash and in kind. (7) The Auditor shall prepare an abstract of the audited accounts (receipts and charges and balance sheet) and submit two copies thereof along with the audit report to the Commissioner. (8) One copy of the abstract of audited accounts shall be forwarded by the Commissioner to the Board and to the Executive Officer. The Executive Officer shall on receipt thereof publish the abstract of the same on the notice board of the institution. 14. Investment of funds :- (1) The Reserve Fund and the surplus fund of the Devasthana shall be kept invested. (a) in any of the Schedule Bank or a corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970; (b) in any of the Central or State Government securities with the approval of the Commissioner; (c) in any Co-operative Bank approved by the Commissioner; (d) in the Post Office Savings Bank or a Government Savings Bank. 15. Manner of publication of the orders of the Board :- Every order of the Board under sub-section (1) or (2) of Section 2 OF THE Renuka Yellamma Devasthana (Administration) Act, 1974 shall be published on the notice board of its office and in some other conspicuous place of the Devasthana. 16. Budget :- (1) The Executive Officer shall prepare, before the end of December of each year a Budget estimate in Form 1 of the receipts and expenditure of the Devasthana for the following financial year and place it before the Board in the month of January. (2) The budget shall contain adequate provision for the maintenance of the prescribed working balance and for meeting the liabilities of the Devasthana. (3) Detailed explanatory notes in respect of each major item of income and expenditure shall be appended to the Budget. (4) After the budget is approved by the Board with or without any modification, it shall be submitted to the Commissioner by 1st February every year positively. (5) The Budget estimate shall be in Form 2. (6) The Executive Officer shall with the approval of the Board submit to the Commissioner along with the Budget every year a list of works pro- posed to be undertaken in the following year with the estimate of the amount required in respect of each work. (7) The Board shall be competent to undertake construction of works included in the budget including reconstruction and repairs to the buildings belonging to the Devasthana: Provided that in respect of works costing more than 1[Rs. 75,000] specific sanction of the Commissioner shall be obtained for plans and estimates of such works. (8) The Board may undertake a construction either by itself or through contractors. Where execution through contractor is found necessary, the contract shall be given on the open tender system: Provided that in respect of works costing more than 2 [thirty thousand rupees] no negotiated contract shall be settled without the prior approval of the Commissioner. (9) In all cases in which a building work is undertaken such work shall be subject to supervision, control and inspection as and when the Commissioner deems fit and the Commissioner may at any stage of the execution order such check-measurement and control as he may deem fit before the work is further proceeded with or further expenditure incurred. (10) If the Commissioner is satisfied that any building work is necessary, he may direct the Board or Executive Officer to incur the necessary expenditure and carry out such work and the Board or Executive Officer shall be bound to do so. (11) If the Commissioner is of the opinion that there is need for securing technical advice and assistance in respect of building works or for preparation and scrutiny of plans and estimate, he may having due regard to the nature and importance and the estimated cost of building works direct the Board. (a) to obtain the services of officers of the Public Works Department of the State Government; or (b) any architect in service of Government. (12) The Executive Officer shall maintain plans, estimates, registers, accounts, vouchers and records in respect of all building works and cause their production before the Board or the Commissioner whenever required. 1. Substituted for the letters and figures "Rs. 25,000" by GSR 225, dated 2-11-1993, w.e.f. 18-11-1993. 2. Substituted for the words "ten thousand rupees" by GSR 225 dated 2-11-1993, w.e.f 18-11-1993. 17. Custody of records :- (1) The Executive Officer shall be in the custody of the documents relating to the properties of the Devasthana, including Government scrutinises, stock certificates, debentures, National Savings Certificates, fixed deposit receipts, etc. (2) The Executive Officer shall maintain registers indicating relevant particulars of the properties. He shall also maintain a register containing the description and full particulars of immovable properties of the Devasthana. 18. Manner of publication of the order of the Commissioner under Section 37 :- The order of the Commissioner under sub-section (3) of Section 37 OF THE Renuka Yellamma Devasthana (Administration) Act, 1974 shall be published in a conspicuous place in the temple concerned and also on the notice board of his office. 19. Manner of service of notice under Section 34 :- The notice referred to in sub-section (1) of Section 34 OF THE Renuka Yellamma Devasthana (Administration) Act, 1974 shall be served by tendering or delivering a copy thereof to the person concerned or if he cannot be found, to some adult male member, of his family residing with him; if there is no such adult member, the service may be effected by affixing a copy of the notice in some conspicuous part of the house where the person concerned ordinarily resides or last resided and also on some conspicuous place of the property to which such notice refers. 20. Form of certificate under Section 41 :- The Certificate referred to in sub-section (1) of Section 41 of the Renuka Yellamma Devasthana (Administration) Act, 1974 shall be in Form 2.