Section 9(1)(b) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

(b)the following members who shall belong to the Vanniyakula Kshatriya community, namely:-

(i)one person from among the retired Judges of the Supreme court or High court or District court;

(ii)one person from the All india Service;

(iii)two persons from among the Member of the Legislative Assembly;

(iv)one person from among the trustees of trusts and administrator of the endowments;

(v)one person representing Vanniyakula Kshatriya community organizations;

(vi)two eminent persons having good reputation in the field of legal profession, auditing, business, education, engineering and industry;

(vii)two women who have served the cause of Vanniyakula Kshatriya community ;

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