Section 63(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)The Board may, either on an application received under section 62, or on its own motion,-(a)hold an inquiry in such manner as may be prescribed; or(b)authorize any member of the Board in this behalf to hold an inquiry into any matter relating to a trust or endowment, and take such action as it thinks fit.
