Section 22(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)Where the Chief Administrative Officer considers that an order or resolution passed by the Board-(i)has not been passed in accordance with the law; or(ii)is in excess of, or is an abuse of, the powers conferred on the Board by or under this Act or by any other law; or(iii)if implemented, is likely to-(a)cause financial loss to the Board or to the concerned trust or endowment; or(b)lead to a riot or breach of peace; or(c)cause danger to human life, health or safety; or(d)is not beneficial to the Board or to trust or endowment generally, he may, before implementing such order or resolution, place the matter before the Board for its re-consideration.
