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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Hindu Religious and Charitable Endowments (Special Provisions) Act, 1996

(2)Notwithstanding such repeal, anything done or any action taken under the Tamil Nadu Hindu Religious and Charitable Endowments (Special Provisions) Ordinance, 1996 (Tamil Nadu Ordinance 3 of 1996) shall be deemed to have been done or taken under this Act.NotificationsNomination of certain persons as non-official members of the advisory committee under the Tamil Nadu Hindu Religious and Charitable Endowments Act[(G. O. Ms. No. 279, Tamil Development-Culture and Religious Endowments (RE4-2), dated the 19th September 2006)] [Published in Part II-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 19th September 2006.]No. II(2)/TDCRE/486(g)/2006. - In exercise of the powers conferred under sub-section (1) of section 7 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the Governor of Tamil Nadu hereby nominates the following persons as non-official members of the Advisory Committee:-Non-Official Members
1 Thiru Kundrakudi Athena Karthar, ThavathiruPon-nambala Adigalar Kundrakudi
2 Thiruppananthal Madadhipathy, ThavathiruMuthu-kumaraswamy Thambiran Thiruppananthal
3 Thiru Thiruvavaduthurai AthenaKarthar,Thavathiru Sivaprakasa Pandara Sannathi Thiruvavaduthurai
4 Shrimath Andavan Swamygal Srirangam
5 Thiru Santhalinga Ramaswamy Adigal Perur
6 Thirumathi Soundaram Kailasam Chennai
7 Thirumathi A.S. Ponnammal Ex-MLA
8 Thiru Karumuthu-Kannan Madurai
9 Thiru S.V Balasubramaniam Bannariamman Sugar Mills Ltd.