Section 3 in Tamil Nadu Pachaiyappa's Trust and of The Public Trust and Endowments Specified in Schedule (Taking Over of Management) Act, 1981
3. Vesting of management of Pachaiyappa's Trust.
(1)With effect on and from the date of the commencement of this, Act, the management of the Pachaiyappa's Trust in so far as it vests in the Board of Trustees under the Pachaiyappa's Trust scheme, shall vest in the Government for a period of years and accordingly the powers, duties and functions exercised and performed by the Board of Trustees shall for the said period be exercised and performed by the Government either directly or through a Committee of management appointed under sub-section (2).(2)The Committee of management referred to in sub-section (1) [shall consist of such number of officers of the Government not exceeding five, as the Government may, by notification, from time to time, appoint in this behalf.] [Substituted by Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1981 (Tamil Nadu Act 66 of 1981).](3)The Committee of management shall, on behalf of the Government, exercise the powers and perform the duties and functions now exercised and performed by the Board of Trustees under the Pachaiyappa's Trust scheme.(4)The Government shall appoint one of the members of the Committee of management asks Chairman.
