Section 42 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
42. Office-holders and servants of religious institutions not to be in possession of jewels, etc., except under conditions.
- Notwithstanding anything contained in any scheme settled or deemed to have been settled under this Act or in any decree or order of a Court or any custom or usage to the contrary, no officeholder or servant of a religious institution or other person shall have the right to be in possession of the jewels or other valuables belonging to the religious institutions except under such conditions and safeguards [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may, by general or special order, direct.
