Section 55(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)Vacancies, whether permanent or temporary, among the office-holders or servants of a religious institution shall be filled up by the trustee [in all cases.] [Substituted by section 2(l)(i) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).][Explanation. - The expression "office-holders or servants" shall include archakas and pujaries.] [Added by section 2(l)(ii) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).]
