Section 100 in Madras Hindu Religious and Charitable Endowments Act, 1951
100. Power to make rules.
(1)The Government may make rules to carry out all or any of the purposes on this Act and not inconsistent therewith.(2)In particular, and without prejudice to the generality of the foregoing power, they shall have power to make rules with reference to the following matters:-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the form and manner in which applications and appeals should be submitted to the Government, the Commissioner, or a Deputy or an Assistant Commissioner;(c)the powers of the Government, the Commissioner, or a Deputy or an Assistant Commissioner to hold inquiries, to summon and exam in witnesses and to compel the production of documents;(d)the inspection of documents and the fees to be levied for such inspection;(e)the fees to be levied for the issue and service of processes and notices;(f)the grant of certified copies and the fees to be levied therefor;(g)the budgets, reports, accounts, returns or other information to be submitted by trustees;(h)the convening of meetings of trustees and the quorum for, and the conduct of business at, such meetings;(i)the manner in which the opinions of trustees shall be ascertained otherwise than at meetings;(j)the proper collection of the income of, and the incurring of expenditure by, religious institutions;(k)the custody of the moneys of religious institutions, their deposit in, and withdrawal from, banks, and the investment of such moneys;(l)the custody of jewels and other valuables and documents or religious institutions;(m)the manner in which and the period for which leases of properties of religious institutions shall be made;(n)the manner in which the accounts of religious institutions shall be audited and published, the time and place of audit and form and contents of the auditor's report;(o)the method of calculating the income of a religious institution for the purpose of levying contribution and the rate at which it shall be levied;(p)the security, if any, to be furnished by officers and servants employed for the purposes of this, Act ;(q)the preservation, maintenance, management and improvement of the properties and buildings of religious institutions;(r)the inspection and supervision of the properties and buildings of religious institutions, the reports to be submitted by persons making such inspection and supervision and the fees leviable for such inspection, supervision and report;(s)the preservation of the images in temples;(t)the grant of travelling and halting allowances to the members of the Area Committees or to the trustees;(u)the preparation and sanction of the estimates and acceptance of tenders, in respect of public works and for supplies in religious institutions;(v)**********(w)**********(x)the qualifications, method of recruitment, pay, grant of leave leave allowance and travelling allowance, personal conduct and punishment of-(i)**********(ii)executive officers appointed for religious institutions under any provision of this Act or in pursuance of any scheme settled or deemed to be settled thereunder;(y)the qualifications to be possessed by the officers and servants for appointment to non-hereditary offices in religious institutions, the qualifications to be possessed by hereditary servants for succession to office and the conditions of service of all such officers and servants;(z)the grant of pensions of gratuities to officers and servants of the Board who retired before the commencement of this Act; and(aa)the grant of gratuities to the heirs of deceased officers and servants of the Board including those who had retired before the commencement of this Act.(3)The Power to make rules under this section shall be subject to the condition of previous publication.
