Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

Madras Presidency - Subsection

Section 67(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)The executive officer shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860) (4) The Commissioner may, for good and sufficient cause, suspend, remove or dismiss the executive officer.]