Section 34(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)Notwithstanding anything contained in this Act, the Board may, if it is of the opinion that it is necessary so to do in the interests of trust or endowment, appoint an Administrative Officer, on whole time or part-time basis with salary or in honorary capacity, with such terms and conditions as may be specified therefor:Provided that the person to be chosen as Administrative Officer should be a person from Vanniyakula Kshatriya community.
