Section 75C(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)In respect of a religious institution governed by a notification continued in force under section 75-A or section 75-B,-(a)the scheme of administration, if any, settled and all rules, if any, framed under such scheme shall cease, and shall be deemed always to have ceased, to apply to the institution and shall become, and shall be deemed always to have become, inoperative; and such scheme and rules shall not be revived by reason of the cancellation of the notification under sub-section (1) or sub-section (3);(b)the Commissioner shall have power and shall be deemed always to have had power to appoint a salaried Executive Officer who shall be a person professing the Hindu religion.]
