Section 35 in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
35. Board to cause enquiry in relation to trust or endowment.
(1)The Board shall, if it is satisfied that the objects or any part thereof, of a trust or endowment have ceased to exist, where such cessation took place before or after the commencement of this Act, cause an inquiry to be held by the Chief Administrative Officer, in the prescribed manner, to ascertain the property and funds pertaining to such trust or endowment.(2)On receipt of the enquiry report of the Chief Administrative Officer, the Board shall pass an order-(a)specifying the property and funds of such trust or endowment;(b)directing that the property and funds of such trust or endowment which have been recovered shall be applied or utilized for the renovation of trust or endowment and when there is no need for making any such renovation or where the utilization of the funds for such renovation is not possible, be appropriated, to any of the purposes specified in sub-clause (c) of clause (v) of sub-section (2) of section 27.(3)The Board may, if it has reason to believe that any building or other place which was being used for charity has, whether before or after the commencement of this Act, ceased to be used for that purpose, make an application to the court for an order directing the recovery of possession of such building or other place.(4)The Court may, after making such enquiry as it may think fit and satisfied that such building or other place,-(a)is the property of trust or endowment;(b)has not been acquired under any law for the time being in force relating to acquisition of land or is not under any process of acquisition under any such law, or has not vested in the Government under any other law for the time being in force relating to land reforms; and(c)is not in the occupation of any person who has been authorized by or under any law for the time being in force to occupy such building or other place, make an order,-(i)directing the recovery of such building or place from any person who may be in unauthorized possession thereof, and(ii)directing that such property, building or place be used for charitable purpose or instruction as before, or if such use is not possible, be utilized for any purpose as given in sub-clause (c) of clause (v) of sub-section (2) of section 27.
