Section 8B in Madras Hindu Religious and Charitable Endowments Act, 1951
8B. [ Assumption of the direct administration of religious institutions, supervision of temple employees and welfare fund scheme. [Inserted by Act No. 31 of 2008.]
(1)The Board shall have the power to assume the direct management of any religious institution provided the trusties request the Board to take over its management unconditionally.(2)The Board shall have the power to fix and regulate the service conditions and pay structure of the Officers and Employees of the temples from time to time and to supervise its implementation.(3)The Board may maintain Welfare Fund Scheme for the benefits of the Officers and Employees of the temples in the manner as may be prescribed.]
