Section 7A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
7A. [ Constitution of District Committee. [Inserted by Act No. 51 of 2012, dated 16.11.2012.]
(1)In respect of all religious institutions, other than those falling under clause (iii) of section 46, situated within the territorial jurisdiction of a revenue district, the Government shall constitute a committee called the District Committee consisting of not less than three and not more than five non-official members, as may be nominated by the Government. The members of the District Committee shall be scholars, philanthropists or religious minded persons, and qualified for appointment as trustees under this Act.(2)The term of office of the members of the District Committee shall be three years and other matters relating to the said Committee shall be such as may be prescribed.(3)The Government may, after giving a show cause notice, remove all or any of the members of the District Committee in the public interest.(4)The District Committee shall prepare, in such manner as may be prescribed, panel of names of persons who are qualified for appointment as trustees under this Act (including women and members of Scheduled Castes and Scheduled Tribes) and suitable for appointment as non-hereditary trustees or trustees, as the case may be, and shall send it to - .(i)the Joint Commissioner or the Deputy Commissioner, in respect of religious institutions falling under clause (i) of section 46;(ii)the Commissioner, in respect of religious institutions falling under clause (ii) of section 46; and(iii)the Assistant Commissioner, in respect of religious institution which is not included in the list published under section 46 and is not a religious institution notified or deemed to have been notified under Chapter VI of this Act.(5)Notwithstanding anything contained in this section, the District Committee shall have no jurisdiction to send any panel of names of persons under this section in respect of any religious institution for which a scheme has been settled or deemed to have been settled under this Act by the High Court or any Court subordinate to the High Court.]
