Section 65(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)A scheme settled under this section for the administration of a math or a specific endowment attached to a math may contain provision for -(a)constituting a body for the purpose of assisting in the whole or any part of the administration of the endowments of such math or of the specific endowments:Provided that the members of such body shall be chosen from persons having interest in such math or endowment;(b)defining the powers and duties of the trustee.
