Section 49B(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)Where an executive officer or a Chairman of Board of Trustees considers that an order or resolution passed by a trustee or the Board of Trustees-(a)has not been passed in accordance with law;(b)is in excess or abuse of the powers conferred on the trustee or the Board of Trustees by or under this Act, or by any other law;(c)if implemented, is likely to cause financial loss to the institution or endowment, danger to human life, health or safety, or is likely to lead to a riot or breach of peace; or(d)is not beneficial to the institution or endowment;the executive officer or the Chairman of Board of Trustees, as the case may be, may, without implementing such order or resolution, place the matter before the trustee or Board of Trustees along with a note pointing out the objections to the order or resolution and request the trustee or the Board of Trustees to re-consider the order or resolution.
