Section 21(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)Subject to the provisions of this Act and of the rules made thereunder and the directions of the Board, the functions of the Chief Administrative Officer shall include-(i)to investigate carefully the nature and extent of the properties of trust and endowment and whenever necessary to call for an inventory of properties of trust and endowment and to call for accounts, returns and information's from the trustee and administrator;(ii)to inspect or to cause inspection of property of trust and endowment and accounts, records, deeds or related documents;(iii)to do generally such acts as may be necessary for the control, maintenance and superintendence of trust and endowment.
