Tamil nadu act 018 of 1993 : Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993

Preamble

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993*

[Tamil Nadu Act No. 18 of 1993][17th May, 1993]

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 fourth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 17th May, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Amendment of section 6

2. Amendment of section 6.- In section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to as the principal Act), after clause (12), the following clause shall be inserted, namely:-

"(12-A) "Joint Commissioner" means a Joint Commissioner appointed under Section 9;".

Section 3. Amendment of section 8

3. Amendment of section 8.- In section 8 of the principal Act, after clause (aaa), the following clause snail be inserted, namely:-

"(aaaa) Joint Commissioners;".

Section 4. Amendment of section 9

4. Amendment of section 9.- In section 9 of the principal Act,-

(1) in sub-section (1), for the words "such number of Deputy and Assistant Commissioners", the words "such number of Joint, Deputy and Assistant Commissioners" shall be substituted;

(2) In sub-section (2),-

(a) in clause (a), for sub-clause; (ii), the following sub-clause shall be substituted, namely:-

"(ii) by promotion from joint Commissioners, or";

(b) after clause (a) the following clause shall be inserted, namely:-

(aa) Appointment to the post of Joint Commissioner shall be by promotion from Deputy Commissioners."

Section 5. Amendment of section 10

5. Amendment of section 10.- In section 10 of the principal Act, for the words "every Deputy or Assistant Commissioner" the words "every Joint, Deputy or Assistant Commissioner" shall be substituted.

Section 6. Amendment of section 12

6. Amendment of section 12.- In section 12 of the principal Act, in sub-section (1), for the words "The Commissioner", words "The Commissioner, Joint Commissioners" shall be substituted.

Section 7. Insertion of new section 13-A

7. Insertion of new section 13-A.- After section 13 of the principal Act the following Section shall be inserted, ???.

??? and duties of Joint Commissioner. Subject to the ??? the Commissioner, a ??? Commissioner shall exercise such ??? duties of the Commissioner as may, from time to time, ??? by the Government; and any order passed or proceeding taken by a ??? in exercise of such powers and discharge of such duties shall be deemed to be an order of the Commissioner for the purposes of this Act.

Section 8. Amendment of section 24

8. Amendment of section 24.- In section 24 of the principal Act, in sub-section (1), for the words "or the ???", in two places where they occur, the words "or the Commissioner or a Joint Commissioner" shall be substituted.

Section 9. Amendment of section 25

9. Amendment of section 25.- In section 25 of the principal Act, for the word "the Commissioner" the ??? "the Commissioner, a Joint Commissioner" ???.

Section 10. Amendment of section 27

10. Amendment of section 27.- In section 27 of the principal Act, for the words ??? "the Commissioner, the Joint Commissioner" shall be substitute.

Section 11. Amendment of section 85

11. Amendment of section 85.- in section 85 of the principal Act, in sub-section ??? for "Commissioner Deputy Commissioner", the words "??? Commissioner, Deputy Commissioner" shall be substituted.

Section 12. Amendment of section 93

12. Amendment of section 93.- In section 93 of the principal Act, for the words "the Commissioner", the words "the Commissioner, a Joint Commissioner" shall be substituted.

Section 13. Amendment of section 98

13. Amendment of section 98.- In section 98 of the principal Act, foil the words "Commissioner, Deputy Commissioner", the words "Commissioner, Joint Commissioner, Deputy Commissioner" shall be substituted.

Section 14. Amendment of section 99

14. Amendment of section 99.- In section 99 of the principal Act for the words "the Commissioner", the words "the Commissioner, a Joint Commissioner" shall be substituted.

Section 15. Amendment of section 111

15. Amendment of section 111.- In section 111 the principal Act, for the words "the Commissioner", the words "the Commissioner or a Joint Commissioner" shall be substituted.

Section 16. Amendment of section 114

16. Amendment of section 114.- In section 114 of the principal Act, in sub-section (1) for the ??? "the Commissioner or any Deputy or Assistant Commissioner", the words "the Commissioner or any Joint or Deputy or Assistant Commissioner" shall be substituted.

Section 17. Amendment of section 116

17. Amendment of section 116.- In section 116 of the principal Act, in sub-section (2),-

(1) in clause (ii), for the words "the Commissioner, or a Deputy or an Assistant Commissioner", the worlds "the Commissioner a Joint Commissioner or a Deputy Commissioner or an Assistant Commissioner" shall be substituted;

(2) in clause (iii), for the word "the Commissioner" the words "the Commissioner", a Joint Commissioner" shall be substituted.