Section 45 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
45. Appointment and duties of Executive Officers.
(1)Notwithstanding anything contained in this Act, the Commissioner may appoint, subject to such conditions as may be prescribed, an executive officer for any religious institution other than a math or a specific endowment attached to a math.[Explanation. - In this section "math" shall not include a temple under the control of a math.] [Added by section 6 of the Tamil Nadu Hindu Religious and Charitable Endowment (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).](2)The executive officer shall exercise such powers and discharge such duties as may be assigned to him by the Commissioner:Provided that only such powers and duties as appertain to the administration of the properties of the religious institution referred to in sub-section (1) shall be assigned to the executive officer.(3)The Commissioner may define the powers and duties which may be exercised and discharged respectively by the executive officer and the trustee, if any, of any religious institution other than a math or a specific endowment attached to a math.(4)The Commissioner may, for good and sufficient cause, suspend, remove or dismiss the executive officer.
