Section 64(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)When [the Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by Tamil Nadu Act 38 of 1995.] has reason to believe that in the interest of the proper administration of an institution, a scheme should be settled for the institution, or when not less than five persons having interest make an application in writing, stating that in the interests of the proper administration of an institution a scheme should be settled for it, [the Joint Commissioner or the Deputy Commissioner, as the case may be, [Substituted by Tamil Nadu Act 38 of 1995.] shall consult in the prescribed manner the trustee and the persons having interest [xxx] [Words 'and the Area Committee, if any, exercising powers and discharging duties in respect of the institution' were omitted by Tamil Nadu Act 19 of 1968.] and if, after such consultation, he is satisfied that it is necessary or desirable to do so, he shall, order, settle a scheme of administration for the institution.Explanation. - For the purposes of this section, "institution" means a temple or a specific endowment attached to a temple.
