Section 12 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
12. Commissioner, etc., to be servants of Government.
- [(1) [[The Commissioner, Additional Commissioner, Joint Commissioners.] [Substituted by section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993 (Tamil Nadu Act 18 of 1993).] Deputy Commissioners, Assistant Commissioners and other officers and servants including executive officers of religious institutions employed for the purposes of this Act shall be servants of the Government and their salaries, allowances, pensions and other remuneration shall be paid in the first instance out of the Consolidated Fund of the State. The [xxx] [Words and figures 'costs, charges and expenses other than those referred to in section 95 incurred by the Area Committees and the' omitted by Tamil Nadu Act 19 of 1968.] cost of auditing the accounts of religious institutions shall also be paid in the first instance out of the Consolidated Fund of the State.(2)(a)The Commissioner shall, out of the [Tamil Nadu Hindu Religious and Charitable Endowments Administration Fund] [Substituted for the expression 'Madras Hindu Religious and Charitable Endowments Administration Fund' by paragraph 3(1) of, and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1970.], repay to the Government sums paid by the Government under sub-section (1).(b)[Omitted by section 2 of the Hindu Religious and Charitable Endowments Act, 2006, (Tamil Nadu Act 1 of2006).](c)(i)For the purpose of pension or other remuneration payable to any Executive Officer. serving immediately before the date of the commencement of this Act and retiring on or after that date, the Government may take into account the service of such officer before that date, subject to such conditions as may be prescribed;(ii)The Commissioner may recover from the religious institution concerned also the portion of the pension or other remuneration attributable to the service of such Executive Officer as is mentioned in sub-clause (i) before the date of the commencement of this Act.]
