Section 36(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)in case of any change in the management of a registered trust or endowment due to death or retirement or removal of the trustee or administrator, the incoming trustee or administrator shall forthwith, and any other person, may cause notice of the change to the Board.
