Section 27(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(2)Without prejudice to the generality of the foregoing power, the functions of the Board shall be-(i)to maintain a record containing information relating to the origin, income, object and beneficiaries of every trust and endowment;(ii)to ensure that the income and the property of trust and endowment are applied for the objects and for the purposes for which such trust and endowment were intended or created;(iii)to give directions for the administration of trust or endowment;(iv)to settle schemes for management of trust and endowment:Provided that no such scheme shall be settled without giving an opportunity of being heard to the affected parties;(v)to scrutinize and approve the budgets submitted by the trustee or administrator and to arrange for auditing of accounts of the trust or endowment;(vi)to appoint and remove the trustees and administrators in accordance with the provisions of this Act;(vii)to take measures for the recovery of lost properties of any trust or endowment;(viii)to institute and defend suits and proceedings relating to property of any trust or endowment;(ix)to sanction any transfer of immovable property of any trust or endowment by way of sale, gift, mortgage, exchange or lease in accordance with the provisions of this Act:Provided that no such sanction shall be given, unless at least two thirds of the total members of the Board vote in favour of such transaction;(x)to administer the Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and Maintenance) Fund;(xi)to call for such returns, statistics, accounts and other information's from the trustees or administrators with respect to the property of trust or endowment as the Board may, from time to time, requires;(xii)to inspect or cause inspection of the property of trust and endowment, accounts, records or deeds and documents relating thereto;(xiii)to investigate and determine the nature and extent of trust and endowment and its property and to cause, whenever necessary, a survey of the property of such trust and endowment;(xiv)to direct-(a)the utilization of the surplus income of a trust and endowment consistent with the objects of trust and endowment;(b)in what manner the income of a trust or endowment, the objects of which are not evident from any written instrument, shall be utilized for the benefit of poor Vanniyakula Kshatriya community for their economic, social, educational up-liftment and livelihood activities.(c)in any case where any object of trust or endowment has ceased to exist or has become incapable of achievement, that so much of the income of the trust or endowment as was previously applied to that object shall be applied to any other object which shall be similar, or nearly similar or to the original object or for the benefit of the poor Vanniyakula Kshatriya community for their economic, social, educational up-liftment and livelihood activities:Provided that no direction shall be given under this clause without giving opportunity of being heard to the affected parties;(xv)generally do all such acts as may be necessary for the control, maintenance and administration of trust and endowment.
