Section 59(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)The Deputy Commissioner may, on being satisfied that the purpose of a religious institution has from the beginning been, or has subsequently become impossible for realization, by order, direct that the endowments of the institution be appropriated to all or any of the following purposes, namely:-(a)the propagation of the religious tenets of the institution;(b)the establishment and maintenance of a university or college or other institution in which special provision is made for the study of Hindu religion, philosophy or sastras or for imparting instruction in Hindu temple architecture;(c)the establishment and maintenance of educational institutions where instruction in the Hindu religion is also imparted to Hindu students thereof;(d)promoting the study of Indian languages including Sanskrit;(e)promotion of the cultivation of Indian arts and architecture:(f)the establishment and maintenance of orphanages for Hindu children;(g)the establishment and maintenance of asylums for Hindus suffering from leprosy;(h)the establishment and maintenance of poor homes for destitute Hindus who are physically disabled and helpless;(i)the establishment and maintenance of hospitals and dispensaries; or the benefit of Hindus; and(j)the grant of aid to any other religious institution which is poor or in needy circumstances:Provided that in the case of a religious institution founded and maintained by a religious denomination or any section thereof the endowments shall, as bars as possible be utilized for the benefit of the denomination or section concerned for the purposes mentioned above.
