Section 3 in Madras Hindu Religious and Charitable Endowments Act, 1951
3. Power to extend Act to Charitable endowments.
- Where the Government have reason to believe that any Hindu or Jain public charitable endowment is being mismanaged and are satisfied that in the interest of the administration of such charitable endowment it is necessary to extend thereto all or any of the provisions of this Act and of any rules made thereunder, they may, by notification in the Fort St. George Gazette, extend to such charitable endowment the said provisions and thereupon the provisions so extended shall apply to such charitable endowment as if it where a specific endowment;Provided that before issuing such a notification, the Government shall publish in the Fort St. George Gazette, a notice of their intention to do so, specifying the reasons for the action proposed to be taken by them and fixing a period which shall not be less than two months from the date of publication of the notice, for the persons interested in the endowment concerned to show cause against the issue of the notification, and consider their objections, if any.
