Section 12(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)The Government-(a)shall, as soon as may be after the commencement of this Act, by notification in the Fort St. George Gazette, constitute an Area Committee for all temples situated in an Assistants Commissioner's division or part thereof other than temples included in the list published under section 38; and(b)may likewise abolish any Area Committee constituted under clause (a), provided that before doing so, a reasonable opportunity shall be given to the Committee to show cause against its abolition
