Section 12 in Tamil Nadu Vanniyakula Kshatriya Public Charitable Trusts and Endowments (Protection and Maintenance) Rules, 2019
12. Removal of Encroachment.
(1)The Chief Administrative Officer in order to remove the encroachment from the property of trust or endowment under section 51 of the Act may issue notice to be served to the person, who has encroached the property of trust or endowment, through messenger or by post or by affixing the notice on some conspicuous part at his last known residence, or by tendering to an adult member or servant of his family or by affixing the notice on any conspicuous part of the property encroached by him.(2)After service of notice under sub-rule (1) above, the Chief Administrative Officer shall hold an enquiry and record the summary of the evidence tendered before him and pass orders.
