Section 66 in Madras Hindu Religious and Charitable Endowments Act, 1951
66. Appointment of salaried Executive Officer.
(1)For every institution notified under this Chapter, the Commissioner shall as soon as may be appoint a salaried executive officer, who shall be a person professing the Hindu religion.(2)The salary and allowance of the executive officer, as determined by the Commissioner, shall be paid from the funds of the religious institution.
