Section 7 in Tamil Nadu Vanniyakula Kshatriya Public Charitable Trusts and Endowments (Protection and Maintenance) Rules, 2019
7. Inspection of Records of the Board.
- 1) Application for inspection of Board's proceedings or other records in Board's custody can be had from the Board's Office on payment of cost of the application.Provided that the provisions of sub rule (1) shall not apply to applications made in response to notices, unless otherwise stated in the notice.(2)Permission to inspect the record or proceedings of the Board or any Committee may be granted by the Chief Administrative Officer on payment of the fees fixed by the Board.(3)Certified copies of the records or proceedings of the Board or any Committee may be granted by the Chief Administrative Officer on payment of relevant fees.(4)When the order of the Chief Administrative Officer under sub-rule (1), (2) or (3) is not in favour of the applicant, he shall have the right to appeal to the Chairperson.(5)The Copies supplied under this rule shall be certified by the Chief Administrative Officer of the Board and the powers so conferred on the Chief Administrative Officer may be exercised by such other officer or Officers of the Board who have been generally or specially authorized in this behalf by the Board.
