Section 47A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
47A. [ Delegation of powers by Government. [Inserted by Tamil Nadu Act 39 of 1996.]
(1)The Government may, by notification, authorise the Commissioner to exercise of the powers vested in them under the second proviso to clause (a) of sub-section (1) of section 47 or the second proviso to sub-section (1) of section 49, in respect of any religious institution.(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions and conditions as may be specified in the notification and subject also to control and revision by the Government.]
