Section 14 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
14. Territorial jurisdiction and powers and duties of [Assistant Commissioners] [The words 'Assistant Commissioners and District Committees' were substituted by section 8(1) of the Tamil Nadu Hindu Religious Endowments (Amendment) Act, 1991 (Tamil Nadu Act 46 of 1991). Subsequently, for the expression 'District Committee', the expression 'Temple Administration District Committee' was substituted by section 4 of the Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act, 1993 (Tamil Nadu Act 19 of 1993). Later, the expression 'and Temple Administration Committee' was omitted by section 9(i) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).].
(1)The Commissioner shall, with the previous approval of the Government, divide the State into divisions, each of which shall be in the charge of an Assistant Commissioner.(2)An Assistant Commissioner shall exercise the powers conferred and discharge the duties imposed on him by this Act or the rules made thereunder in respect of his division:Provided that the Commissioner may, by order in writing; declare that the exercise and discharge of all or any of such powers and duties shall be subject to such exceptions, limitations and conditions as may be specified in the order, and may himself exercise or discharge, any power or duty so excepted.[(2-A) Without prejudice to the provisions of sub-section (2), an Assistant Commissioner shall exercise the powers conferred and discharge the duties imposed on him by this Act or the rules made thereunder in respect of-(i)all temples situated in his division other than temples included in the list published under section 46,(ii)the specific endowments attached to such temples, other than the specific endowments included in the list published under section 46, and(iii)the charitable endowments in his division to which the provisions of this Act have been extended under section 3:Provided that where a specific endowment is attached to two or more temples comprised within the jurisdiction of two or more Assistant Commissioners, or where a charitable endowment to which the provisions of this Act have been extended under section 3 consists of properties situated within the jurisdiction of two or more Assistant Commissioners, the Commissioner shall decide as to which of the Assistant Commissioners shall exercise the powers and discharge the duties in respect of such specific endowment or charitable endowment:Provided further that where a specific endowment is attached partly to one or more temples included in the list published under section 46 and partly to one or more temples not so included, only the Commissioner shall exercise the powers and discharge the duties in respect of such specific endowments.] [Substituted by Tamil Nadu Act 19 of 1993.](3)The Commissioner may delegate to an Assistant Commissioner any of the powers conferred or duties imposed on the Commissioner by this Act or the rules made thereunder (other than the powers and duties referred to in [section 21,22,46,47,59,69,72] [Substituted by Tamil Nadu Act 39 of 1996.] or sub-section (2) of section 92,) in respect of the division of the Assistant Commissioner or of any institutions or any class or group of institutions in that division, subject to such restrictions and control as the Government may, by general or special order, lay down and subject also to such limitations and conditions, if any, as may be specified in the order of delegation.(4)[ The Inspector shall discharge such duties as maybe assigned to him by the Commissioner either, by general or special order, under the Act, or the rules made thereunder, in respect of such religious institutions as may be prescribed.] [Added by section 9(4) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).]
