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State of Tamilnadu- Act

Administration of the Hindu Religious and Charitable Endowments Common Good Fund Rules, 1962

TAMILNADU
India

Administration of the Hindu Religious and Charitable Endowments Common Good Fund Rules, 1962

Rule ADMINISTRATION-OF-THE-HINDU-RELIGIOUS-AND-CHARITABLE-ENDOWMENTS-COMMON-GOOD-FUND-RULES-1962 of 1962

  • Published on 12 April 1962
  • Commenced on 12 April 1962
  • [This is the version of this document from 12 April 1962.]
  • [Note: The original publication document is not available and this content could not be verified.]
Administration of the Hindu Religious and Charitable Endowments Common Good Fund Rules, 1962Published vide Notification No. G.O. Ms. No. 1667, Revenue, dated 12th April 1962G.O. Ms. No. 1667, Revenue, dated 12th April 1962. - In exercise of the powers conferred by sub-section (2) of section 97 read with sub-section (1) of section 116 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the Governor of Tamil Nadu hereby makes the following Rules, namely:-

1. Short title.

- These Rules may be called the Administration of the Hindu Religious and Charitable Endowments Common Good Fund Rules, 1962.

2. [ Crediting the moneys received towards the Fund. [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]

- All the moneys received as contributions towards the Hindu Religious and Charitable Endowments Common Good Fund, including the amount to be transferred thereto from the surplus remaining in the Hindu Religious and Charitable Endowments Administration Fund by the Commissioner under section 97 shall be credited to the Hindu Religious and Charitable Endowments Common Good Fund. The Commissioner shall be the authority to operate on this Personal Deposit Account.]

3. [Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 15th December, 1991.] to provisionally decide applications under sub-section (1) of section 97.

- On receipt of application for the purpose mentioned in sub-section (1) of section 97, the Commissioner may, after due consideration, provisionally decide the purposes for which the amounts requested or part thereof may be utilised. He shall have power also to modify his provisional decision after due enquiry.

4. Publication of notice inviting objections to grant aid.

- A notice inviting objections or suggestions relating to his proposal to grant aid shall be published by affixture -
(a)on the notice board or the front door of the institution requiring aid; and
(b)on the notice board of the offices of the [Joint/Deputy Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December, 1991.] and of the Assistant Commissioner having jurisdiction over the area in which the institution is situate.

5. Contents of the notice.

- The notice referred to in rule 4 shall specify the date which should not be less than thirty days from the date of its publication, within which objections or suggestions may be sent. It shall also specify the date on which the enquiry will be held to consider the objections or suggestions.

6. [ Final Orders. [Substituted by G O. Ms. No. 506, C. T. & R. E., dated the 13th December, 1991.]

- After enquiry into the objections and suggestions, if any, and after due consideration, [the Commissioner] shall pass final orders. The order of [the Commissioner] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] shall be published in the same manner as the notice referred to in rule 4.]