Section 119 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
119. Conditions of service of certain persons.
(1)The Conditions of service appointed under sub-section (1) of section 104 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951) shall be regulated by rules made by the Government, from time to time, as if they had entered the service of the Government on the date of their first entertainment as a member of the Board or as its subordinate, as the case may be.(2)To those not so appointed, the Government may accord such relief by way of pension, gratuity, provident fund or leave with allowances as they may, in their discretion, deem fit.(3)No Court shall entertain any suit or application for damages or compensation by any member of the Board or any of its subordinates affected by subsection (1) of section 104 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951), or for the variation of the relief, i" any, granted under sub-section (2) of this section.
