Section 22 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
22. Other powers of the Commissioner.
(1)The Commissioner shall have power, at any stage,-(a)to transfer any proceeding pending before [a Joint or a Deputy or an Assistant Commissioner] [Substituted by Tamil Nadu Act 38 of 1995.] to his own file and dispose of it himself, or(b)to transfer it to another [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(l)(b) of the Tamil Nadu Hindu Religious Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] for disposal.(2)If the Commissioner is satisfied that [a Joint or a Deputy or an Assistant Commissioner] [Substituted by section 5(l)(b) of the Tamil Nadu Hindu Religious Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] has failed to exercise any power or discharge any duty which he ought to have exercised or discharged, the Commissioner may himself exercise such power or discharge such duty.(3)[Omitted by section 8(i) of the Tamil Nadu Hindu Religious Charitable Endowments (Amendment) Act, 1968 (Tamil Nadu Act 19 of 1968).](4)Notwithstanding anything contained in this Act, where the office of [a Joint or a Deputy or an Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] is vacant, the Commissioner may, until the vacancy is filled,-(a)himself exercise the powers conferred and discharge the duties imposed by this Act or the rules made thereunder on the [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], or(b)authorise another [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(3)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] to exercise the said powers and discharge the said duties.(5)Any party aggrieved by an order of the Commissioner under subsection (l)(a), (2), [xxx] [Word '(3)' omitted by Tamil Nadu Act 19 of 1968.] (4)(a), not being an order against which a suit or an appeal to a Court is provided in this Act, may appeal to the Government within three months from the date of the receipt of the order by him:Provided that the Government shall not pass any order prejudicial to any party unless he has had a reasonable opportunity of making his representations.
