Section 13A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
13A. [ Powers and duties of [Additional Commissioner and Joint Commissioner] [Inserted by section 7 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993 (Tamil Nadu Act 18 of 1993).].
- Subject to the administrative control of the Commissioner, [the Additional Commissioner or the Joint Commissioner, as the case may be,] [Substituted by section 8(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).] shall exercise such powers and discharge such duties of the Commissioner as may, from time to time, be determined by the Government, and any order passed or proceeding taken by [the Additional Commissioner or the Joint Commissioner, as the case maybe,] [Substituted by section 8(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).] in exercise of such powers and discharge of such duties shall be deemed to be an order of the Commissioner for the purposes of this Act.]
