122. Power of Commissioner of Land Administration to transfer or resume control of endowments and inams.
(1)(a)Subject to the control of the Government, the Commissioner of Land Administration may, by notification, make over to a Panchayat Union Council, with its consent, the management and superintendence of any charitable endowment in respect of which powers and duties attached to the Commissioner of Land Administration under the provisions of the Tamil Nadu Endowments and Escheats Regulation, 1817 (Tamil Nadu Regulation VII of 1817); and thereupon all powers and duties attached to the Commissioner of Land Administration in respect thereof shall attach to the Panchayat Union Council as if it had been specially named in the said Regulation, and the Panchayat Union Council shall manage and superintend such endowment.(b)The Commissioner of Land Administration may, of his own motion and shall on a direction from the Government, by notification, resume the management and superintendence "of any endowment made over to a Panchayat Union Council under clause (a) and upon such resumption, all the powers and duties attached to the Panchayat Union Council in respect of the endowment shall cease and determine.(2)The Government may assign to a Panchayat Union Council with its consent, a charitable inam, resumed by the Government or any other authority, provided that the net income from such inam can be applied exclusively to any purpose to which the funds of such Panchayat Union Council may be applied; and may revoke any assignment so made.(3)The management and superintendence of any charitable endowment which immediately before the constitution of a Panchayat Union Council for any Panchayat Development Block under this Act was vested in a district board under the Madras District Boards Act, 1920 (Madras Act XIV of 1920) shall, on such constitution, vest in the Panchayat Union Council exercising jurisdiction over the place where the endowment is situated.
