Section 15 in Madras Hindu Religious and Charitable Endowments Act, 1951
15. Power of Government to make Rules.
- The Government may make rules regarding the convening of meetings of Area Committees, [and Temple Advisory Committees] [Inserted by Act No. 31 of 2008.] the quorum for, and the conduct of business at, such meetings, and all matters relating to the transaction of their business.
