Section 19(3) in Madras Hindu Religious and Charitable Endowments Act, 1951
(3)If the Commissioner is satisfied that an Area Committee -(a)has failed to exercise any power or discharge any duty which it ought to have exercised or discharged, or(b)is unable for any reason to exercise any power or discharge any duty, the Commissioner may himself exercise such power or discharge such duty or authorize the Assistant Commissioner to do so:Provided that in cases falling under clause (a), the Commissioner shall first fix a period for the exercise of the power or the performance of the duty by the Area Committee and shall exercise the right conferred on him by this sub-section only if the power is not exercised or the duty is not performed by the Area Committee within the period so fixed.
