Section 7 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
7. [ Constitution of Advisory Committee. [Sections 7 and 7-A were inserted by section 4 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).]
(1)The Government shall constitute, for the State of Tamil Nadu, a Committee called the Advisory Committee consisting of the following members, namely:-(a)the Chief Minister, who shall be the Chairman, ex-officio;(b)the Minister in-charge of the portfolio of Hindu Religious and Charitable Endowments who shall be the Vice-Chairman, ex-officio;(c)the Secretary to Government in-charge of Hindu Religious and Charitable Endowments, who shall be Member, ex-officio;(d)such number of non-officials not [xxx] professing Hindu Religion, nominated by the Government, of whom one shall be a member of the Scheduled Castes or Scheduled Tribes;(e)the Commissioner, who shall be the Member Secretary, ex-officio.(2)The term of office of non-official members shall be three years and other matters relating to the Advisory Committee shall be such as may be prescribed.(3)The Government may, after giving a show cause notice, remove all or any of the non-official members of the Advisory Committee in the public interest.]
