Section 14 in Functioning of the Board of Trustees Rules
14. [ [Substituted by G.O. Ms. No. 124, C.T. & R.E., dated the 13th March 1979.]
All matters relating to the administration of the religious institution shall be decided at the meetings of the Board of Trustees. The Executive Officer or the Chairman of the Board of Trustees, as the case may be, shall carry into effect the [decisions of the Board of Trustees after obtaining the orders of the competent authority on individual subjects]].
