Section 49A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
49A. [ Existing trustees in the case of religious institutions first included in the list under section 46 to cease to hold office. [Inserted by Tamil Nadu Act 46 of 1974.]
(1)Notwithstanding anything contained in sections 47,48 and 49, where a religious institution in respect of which [the Assistant Commissioner] has appointed trustees under sub-section (1) of section 49 is subsequently included in the list published under section 46, the trustees aforesaid shall cease to hold office from the date of such inclusion.(2)In respect of the religious institution mentioned in sub-section (1), [the Government, the Commissioner or the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.], as the case may be, shall constitute a Board of Trustees in accordance with the provisions of sub-section (1) of section 47 and the trustees shall hold office for the term specified in sub-section (3) of the said section 47]
