Section 10 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
10. Commissioner, etc., to be Hindus.
- [The Commissioner, the Additional Commissioner] [Substituted by Tamil Nadu Act 50 of 2002.] [every Joint, Deputy or Assistant Commissioner] [Substituted by Tamil Nadu Act 18 of 1993.] and every other officer or servant appointed to carry out of the purposes of this Act, by whomsoever appointed, shall be a person professing the Hindu religion, and shall cease to hold office as such when he ceases to profess that religion.
