Section 22(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)If the Commissioner is satisfied that [a Joint or a Deputy or an Assistant Commissioner] [Substituted by section 5(l)(b) of the Tamil Nadu Hindu Religious Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] has failed to exercise any power or discharge any duty which he ought to have exercised or discharged, the Commissioner may himself exercise such power or discharge such duty.
