Section 43A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
43A. [ Appointment and duties of executive officer in temples under maths. [Inserted by section 5 of the Tamil Nadu Hindu Religious and Charitable Endowment (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).]
(1)Notwithstanding anything contained in section 45 or any other provision in this Act, the Commissioner may appoint, subject to such conditions as may be prescribed, an executive officer for any temple under the control of a math.(2)The executive officer shall be subject to the control of the trustee of the math and shall exercise such powers and discharge such duties as may be prescribed.(3)The Commissioner may, for good and sufficient cause, suspend, remove or dismiss the executive officer.]Religious Institutions Other than Maths or Specific Endowments Attached Thereto
