Section 47(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)Every trustee appointed under sub-section (1) and subject to the result of an application, if any, filed under sub-section (4), every non-hereditary trustee appointed under sub-section (2) shall hold office for a term of [one year] [Substituted for the words 'three years' by section 5(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006 (Tamil Nadu Act 15 of 2006).] unless in the meanwhile the trustee is removed or dismissed or his resignation is [accepted by the Government, the Commissioner or the Joint Commissioner/Deputy Commissioner, as the case may be] [Substituted by Tamil Nadu Act 39 of 1996.], or he otherwise ceases to be a trustee.[Provided that every trustee who has completed a term of office of one year on the 16th day of July 2006 shall cease to hold office forthwith and " every trustee who completes a term of office of one year after such date shall cease to hold office on such completion.] [Proviso was added by section 5(3) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006 (Tamil Nadu Act 15 of 2006).]
