Section 7L in Madras Hindu Religious and Charitable Endowments Act, 1951
7L. [ Standing Committees of the Board. [Inserted by Act No. 31 of 2008.]
(1)The Board shall constitute, for its proper functioning, the following Standing Committees with 3 members each, namely:-(i)Standing Committee on Finance and Resource Mobilization;(ii)Standing Committee on Works, Development and Environment;(iii)Standing Committee on Establishment, Temple Arts and Devotional service;(2)The Board shall nominate one member of each Standing Committee as its Chairman who shall preside over its meetings;(3)The Board shall specify the various duties and responsibilities of the Standing Committees;(4)The Standing Committees shall meet at least once in a month;(5)The recommendations of the Standing Committees shall be unanimous and in case of any difference of opinion among the members in respect of any subject it shall be placed before the Board for decision.]
