Section 45(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)Notwithstanding anything contained in this Act, the Commissioner may appoint, subject to such conditions as may be prescribed, an executive officer for any religious institution other than a math or a specific endowment attached to a math.[Explanation. - In this section "math" shall not include a temple under the control of a math.] [Added by section 6 of the Tamil Nadu Hindu Religious and Charitable Endowment (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).]
