Section 48 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
48. Chairman.
(1)In the case of a religious institution for which a Board of Trustees is constituted under sub-section (1) of section 47, the Board of Trustees shall,within such period as may be prescribed, elect one of its members to be its Chairman, and if no Chairman is elected within the period so prescribed, [the Government, the Commissioner or the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.], as the case may be], shall nominate the Chairman.(2)In the case of any other religious institution having more than one trustee, the trustees of such institution shall, within such period as may be prescribed, elect one from among themselves to be the Chairman, and if no Chairman is elected, within the period so prescribed, [the Government, the Commissioner or the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.], as the case may be, shall nominate the Chairman:Provided that in the case of a religious institution -(i)having one hereditary trustee, such hereditary trustee alone shall be its Chairman; and(ii)having more than one hereditary trustee, one of such hereditary trustees alone shall be elected or nominated to be its Chairman.(3)A Chairman elected or nominated under sub-section (1) or sub-section (2) shall hold office for such period as may be prescribed.
