Section 53(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(5)A trustee who is aggrieved by an order passed under sub-section (2), may within one month from the date of the receipt by him of the order of suspension, removal or dismissal, appeal against the order-(i)where the order has been passed [by the Commissioner to the Government] [Substituted by Tamil Nadu Act 39 of 1996.];(ii)where the order has been passed by [the Joint Commissioner or Deputy Commissioner to the Commissioner; and] [Substituted by Tamil Nadu Act 39 of 1996.](iii)[ where the orders has been passed by the Assistant Commissioner to the Joint/Deputy Commissioner.] [Added by section 35(3)(c) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).][(5-A) A trustee who is aggrieved by an order passed by the Government under sub-section (2) may, within ninety days from the date of the receipt of such order by him, appeal against such order to the High Court.] [Inserted by section 4(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Third Amendment) Act, 1995 (Tamil Nadu Act 25 of 1995).]
