Section 9(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The Government shall appoint [the Commissioners, the Additional Commissioner] [Substituted by section 4(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).] and [such number of Joint, Deputy and Assistant Commissioners] [Substituted by section 4(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993 (Tamil Nadu Act 18 of 1993).] as they think fit.
