Section 15(5) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(5)For the persons who immediately before the notified date were trustees for any pension, provident, gratuity or other like fund constituted for the employees referred to in sub-section (3), other than trustees nominated by or under any law, there shall be substituted as trustees, such persons as the Government may by general or special order specify.
