Section 9(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)The Board shall consist of,-(a)a chairperson, who shall be a person belonging to the Vanniyakula Kshatriya community;(b)the following members who shall belong to the Vanniyakula Kshatriya community, namely:-(i)one person from among the retired Judges of the Supreme court or High court or District court;(ii)one person from the All india Service;(iii)two persons from among the Member of the Legislative Assembly;(iv)one person from among the trustees of trusts and administrator of the endowments;(v)one person representing Vanniyakula Kshatriya community organizations;(vi)two eminent persons having good reputation in the field of legal profession, auditing, business, education, engineering and industry;(vii)two women who have served the cause of Vanniyakula Kshatriya community ;(c)the following ex-officio members, namely:-(i)Secretary to Government, Backward classes, Most Backward classes and Minorities Welfare Department; and(ii)commissioner or Director of Most Backward classes and De-notified Communities Welfare Department:Provided that it shall not be necessary that the ex-officio members belong to Vanniyakula Kshatriya community.(d)the Member-Secretary.
