Section 119(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The Conditions of service appointed under sub-section (1) of section 104 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951) shall be regulated by rules made by the Government, from time to time, as if they had entered the service of the Government on the date of their first entertainment as a member of the Board or as its subordinate, as the case may be.
