Section 25 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
25. [Commissioner] [Substituted by section 13(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1991 (Tamil Nadu Act 46 of 1991) and the expression 'Chairman, member' was omitted by section 14(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).], etc., to observe appropriate forms and ceremonies.
- [The Commissioner, an Additional Commissioner] [Substituted by Tamil Nadu Act 50 of 2002.] a Joint Commissioner, a Deputy Commissioner or an Assistant Commissioner and every other person exercising powers of superintendence or control under this Act, shall, so far as may be, observe forms and ceremonies appropriate to the religious institution in respect of which such powers are exercised and in the case of a math, act in conformity with the usages of the math in his dealings with the head of the math.
