Section 25A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
25A. [ Qualifications of trustees. [Inserted by Act No. 26 of 2013, dated 8.11.2013.]
- A person shall be qualified for being appointed as, and for being, a trustee of any religious institution or endowment-(a)if he has faith in God;(b)if he possesses good conduct and reputation and commands respect in the locality in which the religious institution or endowment is situated;(c)if he has sufficient time and interest to attend to the affairs of the religious institution or endowment; and(d)if he possesses such other merit incidental thereto.]
