Section 11 in Tamil Nadu Vanniyakula Kshatriya Public Charitable Trusts and Endowments (Protection and Maintenance) Rules, 2019
11. Procedure for conduct of Enquiry to recover the properties of trust or endowment.
(1)When any immovable property of a trust or an endowment was transferred in contravention of section 45 of the Act, the Chief Administrative Officer of the Board shall address the Sub-Registrar, and obtain certified copies of the documents as per rules.(2)The Chief Administrative Officer or any other Officer authorised by him shall verify the details of the property with that of the certified copies obtained as per sub section (1) above and issue notices to the transferor and the transferee.(3)On the service of notices and after considering the objections and other reasons submitted by the parties, the Chief Administrative Officer shall prepare a report and place it before the Board.(4)The Board after arriving at a decision to recover the property, it shall send a requisition to the concerned District Collector to obtain and deliver possession of the property to the Board.(5)The Collector shall pass an order directing the person in possession of the property to deliver the same to the Board within thirty days of service of the Order.(6)The person against whom the order was passed may prefer an appeal before the jurisdictional Court.(7)On receipt of the notice of appeal, the Collector shall arrange for its defence and shall also give intimation to the Board.(8)On the disposal of the appeal, the Collector or his authorised person shall take delivery of the property and shall handover the same to the Board or to any person duly authorised by the Board.
