Section 55 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
55. Appointment of office-holders and servants in religious institutions.
(1)Vacancies, whether permanent or temporary, among the office-holders or servants of a religious institution shall be filled up by the trustee [in all cases.] [Substituted by section 2(l)(i) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).][Explanation. - The expression "office-holders or servants" shall include archakas and pujaries.] [Added by section 2(l)(ii) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).](2)[ No person shall be entitled to appointment to any vacancy referred to in sub-section (1) merely on the ground that he is next in the line of succession to the last holder of the office.] [Substituted by section 2(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).](3)[***] [Omitted by Tamil Nadu Act 2 of 1971.](4)Any person aggrieved by an order of the trustee under [sub-section (1)] [Substituted by section 2(4), of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).] may, within one month from the date of the receipt of the order by him, appeal against the order to [the Joint Commissioner or the Deputy Commissioner, as the case maybe] [Substituted for the expression 'the Deputy Commissioner' by section 9 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).].
