Section 12(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)(a)The Commissioner shall, out of the [Tamil Nadu Hindu Religious and Charitable Endowments Administration Fund] [Substituted for the expression 'Madras Hindu Religious and Charitable Endowments Administration Fund' by paragraph 3(1) of, and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1970.], repay to the Government sums paid by the Government under sub-section (1).(b)[Omitted by section 2 of the Hindu Religious and Charitable Endowments Act, 2006, (Tamil Nadu Act 1 of2006).](c)(i)For the purpose of pension or other remuneration payable to any Executive Officer. serving immediately before the date of the commencement of this Act and retiring on or after that date, the Government may take into account the service of such officer before that date, subject to such conditions as may be prescribed;(ii)The Commissioner may recover from the religious institution concerned also the portion of the pension or other remuneration attributable to the service of such Executive Officer as is mentioned in sub-clause (i) before the date of the commencement of this Act.]
