Section 64 in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
64. Power of appointment and removal of trustee or administrator when to be exercised by the Government.
- Where a deed of trust or endowment, or any decree or order of a court or any scheme of management of any trust or endowment provides that a court or any authority other than a Board may appoint or remove a trustee or administrator or settle or modify such scheme of management or otherwise exercise superintendence over trust or endowment, then, notwithstanding anything contained in such deed of trust or endowment, decree, order or scheme, such powers aforesaid shall be exercisable by the Government:Provided that where a Board has been established, the Government shall consult the Board before exercising such powers.Chapter - XII Finance of the Board
