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State of Tamilnadu - Section
Section 3 in Manner of Proof of Professing Hindu Religion Rules
3. When the pledge should be taken.
- The pledge referred to in rule 2 may be caused to be taken by the appointee in the immediate present of the Executive Officer or Chairman, Board of Trustees of the religious institution before the presiding deity in the nearest Hindu Religious Institution selected for the purpose and two witnesses and the fact of having done so shall be reduced to writing and placed before the head of the office, who shall record the same and keep it as a permanent record along with the service register of the person concerned.Explanation. - In the case of new appointees the pledge referred to herein shall be taken before they enter upon their duties.AppendixForm Prescribed Under Rule 2 Issued under Section 116(2)(XXIV) of The Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)"I..........., son of.........., residing at.......village........... taluk............district..........appointed to the post of.............do solemnly swear that I am a Hindu by birth and profess the Hindu Religion.| Signature. | |
| Witnesses:1.2. | Sworn before meSignature and Designation of Officer. |