Section 59(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)Where no suitable person is available for appointment as a trustee or administrator of a trust or endowment, or where the Board is satisfied, for reasons to be recorded by it in writing, that the filling up of the vacancy in the office of trustee or administrator is prejudicial to the interests of the trust or endowment, the Board may, by notification, assume direct management of the trust or endowment, for such period or periods, not exceeding five years in the aggregate, as may be specified in the notification.
