Section 2(2) in Tamil Nadu Hindu Religious and Charitable Endowments (Special Provisions) Act, 1996
(2)On and from the 26th day of June 1996, the functions of the Board of Trustees or of the trustee, as the case may be, of any religious institutions shall, until the vacancy is filled up in accordance with the provisions of the 1959 Act, be performed-(a)by the hereditary trustee or trustees, if any, of such institution, and(b)if there is no hereditary trustee of such institution, by the executive officer or if the Government so direct, by a fit person, who shall be an officer of the Hindu Religious and Charitable Endowments Administration Department, not below the rank of Inspector, appointed by the Commissioner or by any officer not below the rank of Assistant Commissioner, authorised by the Commissioner in this behalf.
