Section 19C in Madras Hindu Religious and Charitable Endowments Act, 1951
19C. [ Power of the Government to dissolve or supersede the Board. [Inserted by Act No. 31 of 2008.]
(1)If in the opinion of the Government, the Board persistently makes default in the performance of the duties imposed on it by or under this Act or exceeds or abuses its powers, the Government may, by notification, specifying the reason for so doing, declare the Board to be in default, or to have exceeded or abused its powers, as the case may be; and -(a)that on the date to be specified in the order the office of the members of the board shall be deemed to be vacated and require a fresh election to be held on or before the said date; or(b)direct that the Board shall be superseded for such period, as may be specified in the notification.(2)The members of the Board who vacate office by reason of a declaration made under sub section(1) shall not, unless the Government otherwise direct, be deemed disqualified for re-election or re- appointment.]
