Section 7A(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)The District Committee shall prepare, in such manner as may be prescribed, panel of names of persons who are qualified for appointment as trustees under this Act (including women and members of Scheduled Castes and Scheduled Tribes) and suitable for appointment as non-hereditary trustees or trustees, as the case may be, and shall send it to - .(i)the Joint Commissioner or the Deputy Commissioner, in respect of religious institutions falling under clause (i) of section 46;(ii)the Commissioner, in respect of religious institutions falling under clause (ii) of section 46; and(iii)the Assistant Commissioner, in respect of religious institution which is not included in the list published under section 46 and is not a religious institution notified or deemed to have been notified under Chapter VI of this Act.
