Section 6 in Tamil Nadu Pachaiyappa's Trust and of The Public Trust and Endowments Specified in Schedule (Taking Over of Management) Act, 1981
6. Penalty for not handing over records and other properties of Pachaiyappa's Trust.
- Notwithstanding anything contained in any other law -(a)every trustee of the Board of Trustees or any person working under its control shall, on demand, hand over immediately and records and properties relating to the Pachaiyappa's Trust which are in, or have come into, his possession, or control to an officer authorised by the Government in this behalf;(b)if any trustee or any person working under the Board of Trustees fails to comply with the provisions of clause (a) he shall on conviction by a Metropolitan Magistrate or Judicial Magistrate of the first class be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to five thousand rupees, or with both.[Provided that nothing contained in clause (b) shall, in so far as it relates to Scheduled public trusts and endowments, render any person liable to any punishment whatever by reason of his failure to comply with the provisions of clause (a) on or after the 22nd December 1980 and before the 2nd October 1987.] [Substituted or inserted by Pachaiyappa's Trust (Taking over of Management) Second Amendment Act, 1987 (Tamil Nadu Act 56 of 1987).]
