Section 4 in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
4. Preliminary survey of properties of trusts and endowments.
(1)The Government may, by order, appoint a Survey Officer not below the rank of Tahsildar for surveying the properties belonging to the trust and endowment existing within such area as may be specified in such order on the date of the commencement of this Act.(2)The Survey Officer shall, after making such enquiry as may be necessary, submit his report in respect of the properties of trust and endowment to the Board containing the following particulars, namely:-(a)the number of trusts and endowments available in the area;(b)the nature and object of the formation of each trust and endowment;(c)the gross income from each trust and endowment;(d)the amount of land revenue, charges and taxes payable in respect of each trust and endowment;(e)the expenses incurred by each trust and endowment; and(f)such other particulars relating to each trust and endowment as may be prescribed.(3)The Survey Officer shall, while making any enquiry, have the same powers as are vested in a civil court under the code of civil Procedure, 1908 (Central Act V of 1908) in respect of the following matters, namely:-(a)summoning and examining any witness;(b)requiring the discovery and production of any document;(c)requisitioning any public record from any Court or office;(d)issuing commissions for the examination of any witness or accounts;(e)making any local inspection or local investigation;(f)such other matters as may be prescribed.(4)if, during any such enquiry, any dispute arises as to whether a particular trust or endowment is a private trust or endowment or public trust or endowment and there are clear indications in the deed of trust or endowment as to its nature, the dispute shall be decided on the basis of such deed.(5)The Government may, by order, direct the Survey Officer to make a second or subsequent survey of trust and endowment properties in any area and the provisions of sub-sections (2),(3) and (4) shall apply to such survey as they apply to a survey directed under sub-section (1):Provided that no such second or subsequent survey shall be made until the expiry of a period of twenty years from the date on which the report in relation to the immediately previous survey was submitted under sub-section (2).
