Section 59(3) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(3)As soon as possible after the close of every financial year, the Board shall send a detailed report to the Government in regard to every trust and endowment, under its direct management, giving therein-(i)the details of the income of the trust and endowment for the year immediately preceding the year under report;(ii)the steps taken to improve the management and income of the trust and endowment;(iii)the period during which the trust and endowment has been under the direct management of the Board and explaining the reasons as to why it has not been possible to entrust the management of the trust and endowment to the trustee or administrator or any committee of management during the year; and(iv)such other matters as may be prescribed.
