Section 14 in Madras Hindu Religious and Charitable Endowments Act, 1951
14. [ Temple Advisory Committees. [Substituted by Act No. 31 of 2008.]
(1)For the purpose of ensuring the adequate participation of Hindu devotees, a committee may be constituted for each temple in the name "(name of the temple) Temple Advisory Committee", not inconsistent with the existing custom and practices.(2)The Temple Advisory Committees formed under sub-section (1) shall be approved by the Board.(3)The composition of a Temple Advisory Committee under subsection (1) shall be in such manner as may be prescribed.]
