Section 12 in Tamil Nadu Pachaiyappa's Trust and of The Public Trust and Endowments Specified in Schedule (Taking Over of Management) Act, 1981
12. Relinquishment of management of Pachaiyappa's Trust.
- Notwithstanding anything contained in sub-section (1) of section 3, if at any time before the expiry of the period referred to in that sub-section, it appears to the Government that the purpose of the vesting in the Government of the management of the Pachaiyappa's trust has been fulfilled or that for any other reason it is not necessary that the management of the Pachaiyappa's trust should remain vested in the Government, they may, by order published in the Tamil Nadu Government Gazette, relinquish the management of the Pachaiyappa's trust with effect from such date as may be specified in the order:Provided that before making an order under this section, the Government shall take all steps to hold election for the Board of Trustees in accordance with the Pachaiyappa's Trust scheme so that the newly elected members may assume office with effect from the date specified in the order published in the Tamil Nadu Government Gazette.
