Section 56 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
56. Punishment of office-holders and servants in religious institutions.
(1)All office-holders and servants attached to a religious institution o in receipt of any emolument or perquisite therefrom shall [xxx] [The words 'whether the office or service is hereditary or not' were omitted by section 3(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).] be controlled by the trustee; and the trustee may, after following the prescribed procedure, if any, fine, suspend, remove or dismiss any of them for breach of trust, incapacity, disobedience of orders, neglect of duty, misconduct or other sufficient cause.(2)Any office-holder or servant punished by a trustee under sub-section (1) 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 may be] [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).].(3)[***] [Omitted by Tamil Nadu Act 2 of 1971.]
