Section 8D in Madras Hindu Religious and Charitable Endowments Act, 1951
8D. [ Appointment to be made through Kerala Public Service Commission. [Inserted by Act No. 31 of 2008.]
- All appointments of officers and employees of the Board, except the Commissioner, for which direct recruitment is resorted to, shall be made from a select list of candidates belonging to Hindu religion furnished by the Kerala Public Service Commission in accordance with the law made for the exercise of this additional function by the Kerala Public Service Commission. A Hindu member/members of the Public Service Commission may discharge the function of conducting interview in the process of selection of candidates for appointments.]
