Section 23 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
23. Powers and duties of the [Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] in respect of [temples and religious endowments] [Substituted by Tamil Nadu Act 28 of 1974.].
- Subject to the provisions of this Act, the administration of [all temples (including specific endowments attached thereto) and all religious endowments] [Substituted by Tamil Nadu Act 28 of 1974.] shall be subject to the general superintendence and control of [the Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.]; and such superintendence and control shall include the power to pass any orders which may be deemed necessary to ensure that [such temples and endowments] [Substituted by section 2(a)(ii) of the Tamil Nadu Hindu Religious and Charitable Endowments (Fourth Amendment) Act, 1974 (Tamil Nadu Act 28 of 1974).] are properly administered and that their income is duly appropriated for the purposes for which they were founded or exist:Provided that [the Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] shall not pass any order prejudicial to any temple or endowment unless the trustees concerned have had a reasonable opportunity of making their representations.
