Section 5 in Tamil Nadu Pachaiyappa's Trust and of The Public Trust and Endowments Specified in Schedule (Taking Over of Management) Act, 1981
5. Taking over of properties, etc.
- The Government, or the Committee of management of behalf of the Government, shall take all steps as may be necessary, to efficiently manage and run the Pachaiyappa's Trust in accordance with -(i)any law applicable to such trust; and(ii)the Pachaiyappa's Trust scheme;in so far as such law or the scheme is not inconsistent with the Act and the rules made thereunder and to take into the custody or control of the Government all the property, effects and actionable claims to which the Pachaiyappa's Trust is or appears to be entitled, and all the property and effects of the Pachaiyappa's Trust shall deemed to be in the custody of the Government of the date of the commencement of this Act:Provided that the Government or the Committee of management shall not be bound by any liability incurred by the Board of Trustees prior to the date of the commencement of this Act and no such liability shall be enforced by any court whether in execution of a decree or otherwise against the Government or the Committee of management:Provided further that in computing the period of limitation for a suit, or any application for the execution of the decree, the time durbar which such proceeding, attachment, injunction or order, the enforcement of which is barred under this section shall be excluded.Explanation. - For the purpose of this section, the expression "law" includes any bylaw, rule, regulation or any scheme, custom or usage.
