Section 47(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)[(a) Where a religious institution included in the list published under section 46 or in respect of which the Assistant Commissioner has no power to appoint trustees, has no hereditary trustee,-(i)in cases falling under clause (i) of section 46, the Joint Commissioner / Deputy Commissioner;(ii)in cases falling under clause (ii) of section 46, the Commissioner; and(iii)in cases falling under clause (iii) of section 46, the Government, shall constitute a Board of trustees:][Provided that the Board of Trustees constituted under items (i) and (ii) of this clause shall, subject to the provision of clause (c), consist of three persons appointed by the Joint Commissioner or the Deputy Commissioner or the Commissioner, as the case may be, from among the panel of names of persons sent by the District Committee concerned under sub-section (4) of section 7-A:] [Substituted by Act No. 5l of 2012, dated 16.11.2012.]Provided further that in addition to the persons appointed by the Joint Commissioner/Deputy Commissioner or the Commissioner under item (i) or (ii) of this clause, as the case may be, the Government may nominate two persons who are qualified for appointment as trustees under this Act, as members of the said Board of Trustees, having regard to the following matters, namely:-(a)the interest of the public generally;(b)the income and the properties of the religious institutions;(c)the number of worshippers and importance of the religious institutions as a pilgrim centre; and(d)such other matters as may be prescribed.(e)In respect of all the incorporated and unincorporated Devaswoms in the transferred territory, [the Government] [Substituted by Tamil Nadu Act 39 of 1996.] shall constitute a single Board of Trustees.(f)Every Board of Trustees constituted under clause (a) or clause (b) shall consist of not less than three and not more than five persons, of whom one shall be a member of the Scheduled Castes or Scheduled Tribes [and another one shall be a woman] [Added by Tamil Nadu Act 15 of 2006.]:Provided that [the Government, the Commissioner, the Joint Commissioner or the Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.], as the case may be, may, pending the constitution of such Board of Trustees under this sub-section, appoint a fit person to perform the functions of the Board of Trustees.[***] [Explanation omitted by Act No. 51 of 2012, dated 16.11.2012.]
