Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1992*
| [Tamil Nadu Act No. 38 of 1992] | [22nd June, 1992] |
An Act further to amend the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
Be it enacted by the Legislative Assembly, of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 371, dated June 22, 1992.
1. Short title.- This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1992.
2. Insertion of new section 7-E.- After section 7-E of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act ??? 1959), the following section shall be inserted, namely;-
"7-EE. Special powers of Chairman of Temple Administration Board.-Notwithstanding anything contained in this Act or the rules made thereunder the Chairman of the Temple Administration Board shall be the authority competent,-
(a) to approve the proposal to execute any work, the value of which exceeds one lakh of, rupees but does not exceed fifty lakhs of rupees, in respect of any religious institution;
(b) to sanction the plans and estimates of such work with such modifications and subject to such conditions, if any, as the Chairman may deem fit;
(c) to approve tender for the execution of such work.
Explanation.-For the purpose of this section, "work" includes-
(a) any work relating to the construction, repair, alteration, conservation or renovation of any building or other structure belonging to a religious institution including its premise or work to ??? irrigation and increase irrigation, facilities; and
(b) any work relating to any gopuram, vimanam, stone mantapam or other stone structure with stucco work belonging to a religious institution."