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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018

(1)There shall be a Chief Administrative Officer of the Board not below the rank of Deputy Secretary to Government who shall be a person belonging to Vanniyakula Kshatriya community, and shall be appointed by the Government in consultation with the Board.