Section 75B in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
75B. Further continuance of notifications under Chapter VI-A of Madras Act II of 1927.
- Where after the expiry of a period of six months from the 16th July 1965, the Commissioner is satisfied that, in the interests of the administration of any religious institution governed by any of the notifications referred to in section 75-A, it is necessary to continue the notification (hereinafter in this section referred to as the said notification) beyond the date of the expiry of the period of one year from the 16th July 1965, he may, by notice, published in the prescribed manner, call upon the trustee and all other persons having interest to show cause why the said notification should not be so continued.(2)Such notice shall state the reasons for the action proposed, and specify a reasonable time, not being less than one month from the date of the issue of such notice, for showing such cause.(3)The Trustee or any person having interest may, thereupon, prefer any objection he may wish to make against the action proposed.(4)Such objection shall be in writing and shall reach the Commissioner before the expiry of the time specified in the notice aforesaid, or within such further time as may be granted by the Commissioner.(5)Where no such objection has been received within the time so specified or granted, the Government may, on receipt of a report from the Commissioner to that effect, by notification declare that the said notification shall continue in force beyond the date of the expiry of the period of one year from the 16th July 1965.(6)Where any such objections have been received within the time so specified or granted, the Commissioner shall hold an enquiry into the objections in the manner prescribed, and decide whether or not the said notification should be continued as aforesaid.(7)If the Commissioner decides that the said notification should be continued as aforesaid, he shall make a report to that effect to the Government, who may, thereupon, by notification, declare that the said notification shall continue in force beyond the date of the expiry of the period of one year from the 16th July 1965.
