Section 8A in Madras Hindu Religious and Charitable Endowments Act, 1951
8A. [ Supervision and control by the Board. [Inserted by Act No. 31 of 2008.]
Subject to supervision and control of the Board, and other provisions of this Act, the Commissioner, Deputy Commissioners, Assistant Commissioners and Area Committees exercising any power or performing any duty under this Act, before the commencement of the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 2008, shall continue to exercise such powers and perform such duties, as officers of the Board, as if those powers are delegated to them by the Board.]
