Section 9(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)(a)Appointment to the post of Commissioner shall be-(i)by transfer from among the members of the [Madras State Higher Judicial Service] [Now Tamil Nadu State Higher Judicial Service.] or of the [Madras State Judicial Service] [Now Tamil Nadu State Higher Judicial Service.] or of any other service, or(ii)[ by promotion from Additional Commissioner, or;] [Substituted by section 4(2)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).](iii)by direct recruitment.(aa)[ Appointment to the post of Additional Commissioners from Joint Commissioner;] [Substituted by section 4( 2)(b) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002). Originally, clause (a) was inserted by section 4(2)(b) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993 (Tamil Nadu Act 18 of 1993).](aaa)[ Appointment to the post of Joint Commissioner shall be by promotion from Deputy Commissioner;] [Substituted by Tamil Nadu Act 50 of 2002.](b)Appointment to the post of Deputy Commissioner shall be-(i)by transfer from among the members of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Law s (Second Amendment) Order, 1969.] State Judicial Service or of any other service, or(ii)by promotion from Assistant Commissioners, or(iii)by direct recruitment, or(iv)by agreement or contract.(c)[ ***] [Omitted by section 2 of the Tamil Nadu Hindu Religious and Charitable Endowments (Sixth Amendment) Act, 1974 (Tamil Nadu Act 6 of 1975).]
