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State of Tamilnadu- Act

Manner of Proof of Professing Hindu Religion Rules

TAMILNADU
India

Manner of Proof of Professing Hindu Religion Rules

Rule MANNER-OF-PROOF-OF-PROFESSING-HINDU-RELIGION-RULES of 1961

  • Published on 23 September 1961
  • Commenced on 23 September 1961
  • [This is the version of this document from 23 September 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
Manner of Proof of Professing Hindu Religion RulesPublished vide Notification No. G. O. Ms. No. 4055, Revenue, dated 23rd September 1961Published in Part V of the Fort St. George Gazette, dated 25th October 1961.G. O. Ms. No. 4055, Revenue, dated 23rd September 1961. - In exercise of the powers conferred by clause (xxiv) of sub-section (2) of section 116 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the Governor of Tamil Nadu hereby makes the following Rules, namely:-

1. Short title.

- These Rules may be called the Manner of Proof of Professing Hindu Religion Rules.

2. Pledge to be in the form prescribed.

- Every person appointed or deemed to be appointed under the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), shall sign a pledge in the form appended to these rules.

3. When the pledge should be taken.

- The pledge referred to in rule 2 may be caused to be taken by the appointee in the immediate present of the Executive Officer or Chairman, Board of Trustees of the religious institution before the presiding deity in the nearest Hindu Religious Institution selected for the purpose and two witnesses and the fact of having done so shall be reduced to writing and placed before the head of the office, who shall record the same and keep it as a permanent record along with the service register of the person concerned.Explanation. - In the case of new appointees the pledge referred to herein shall be taken before they enter upon their duties.AppendixForm Prescribed Under Rule 2 Issued under Section 116(2)(XXIV) of The Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)"I..........., son of.........., residing at.......village........... taluk............district..........appointed to the post of.............do solemnly swear that I am a Hindu by birth and profess the Hindu Religion.
  Signature.
Witnesses:1.2. Sworn before meSignature and Designation of Officer.