Section 22(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)Notwithstanding anything contained in this Act, where the office of [a Joint or a Deputy or an Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] is vacant, the Commissioner may, until the vacancy is filled,-(a)himself exercise the powers conferred and discharge the duties imposed by this Act or the rules made thereunder on the [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], or(b)authorise another [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] to exercise the said powers and discharge the said duties.
