Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995*
| [Tamil Nadu Act No. 38 of 1995] | [11th December, 1995] |
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-sixth Year of the Republic of India us follows:-
* Received the assent of the Governor on the 11th December, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 7-B.- In section 7-B of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to as the principal Act), in sub-section (1), for the words "Deputy Commissioner", the words "Joint Commissioner, Deputy Commissioner" shall be substituted.
3. Amendment of section 13.- In section 13 of the principal Act,-
(1) in the marginal heading, for the words "Deputy Commissioners", the words Joint Commissioners or Deputy Commissioners" shall be substituted;
(2) in sub-sections (1) and (2), for the words "Deputy Commissioner" in three places where they occur, the words "Joint Commissioner or Deputy Commissioner" shall be substituted.
4. Amendment of section 21.- In section 21 of the principal Act in sub-sections (1) and (2), for the words "any Deputy or Assistant Commissioner" in two places where they occur, the words "any Joint or Deputy or Assistant Commissioner" shall be substituted.
5. Amendment of section 22.- In section 22 of the principal Act-
(1) in sub-section (1),-
(a) in clause (a), for the words "a Deputy or an Assistant Commissioner" the words a Joint, or a Deputy or an Assistant Commissioner" shall be substituted:
(b) in clause (b), for the words "Deputy or Assistant Commissioner", the words "Joint or Deputy or Assistant Commissioner" shall be substituted;
(2) in sub-section (2), for the words "a Deputy or an Assistant Commissioner", the words "a Joint or a Deputy or an Assistant Commissioner" shall be substituted;
(3) in sub-section (4),-
(a) in the opening portion, for the words "a Deputy or an Assistant Commissioner", the words "Joint or a Deputy or an Assistant Commissioner" shall be substituted;
(b) in clauses (a) and (b), for the words "Deputy or Assistant Commissioner" in two places where they occur, the words "Joint or Deputy or Assistant Commissioner" shall be substituted.
6. Amendment of section 26.- In section 26 of the principal Act,-
(1) in sub-section (4), for the words "the Deputy Commissioner", the words "the Joint Commissioner or the Deputy Commissioner, as the case may be" shall be substituted;
(2) in sub-section (5), in clause (b), for the words "the Deputy Commission", the words "the Joint Commissioner or the Deputy Commissioner" shall be substituted.
7. Amendment of section 38.- In section 38 of the principal Act,-
(1) in sub-sections (1) and (2), for the words "the Deputy Commissioner" in two places where they occur the words "the Joint Commissioner or the Deputy Commissioner", as the case may be shall be substituted;
(2) in sub-section (3) and (4), for the words "the Deputy Commissioner" in two places where they occur, the words "the Joint Commissioner or the Deputy Commissioner shall be" substituted.
8. Amendment of section 53.- In section 53 of the principal Act, in sub-section (2), in clause (c), for the words "or Deputy Commissioner", the words "or Joint Commissioner or Deputy Commissioner" shall be substituted.
9. Amendment of sections 54, 55, 56, 63, 64, 66, 67, 68, 69, 78, 79, 80, 81 and 82.- (1) In sections 54, 55, 56, 63, 64, 66, 67, 68, 69, 78, 79, 80, 81 and 82 of the principal Act (excluding the marginal headings the etc), for the words "the Deputy Commissioner" wherever they occur, the words "the Joint Commissioner or the Deputy Commissioner, as the case may be" shall be substituted.
(2) In sections 63, 64, 68, 79 and 81 of the principal Act, in the marginal headings, for the words "Deputy Commissioner", the words "Joint Commissioner or Deputy Commissioner" shall be substituted.
10. Amendment of section 102.- In section 102 of the principal Act, in sub-section (2), for the words "a Deputy Commissioner", the words "a Joint Commissioner or a Deputy Commissioner" shall be substituted.
11. Amendment of section 110.- In section 110 of the principal Act, in sub-sections (1) and (3), for the words "or a Deputy Commissioner" in two places where they occur, the words "or a Joint Commissioner or a Deputy Commissioner" shall be substituted.
12. Amendment of section 117.- In section 117 of the principal Act in the proviso, for the words "the Deputy Commissioner" in two places where they occur, the words "the Joint Commissioner or the deputy Commissioner" shall be substituted.
13. Amendment of section 118.- In section 118 of the principal Act, in sub-section (2),-
(1) in clause (b), in sub-clause (ii), for the words "Deputy Commissioner", the words "Joint Commissioner, Deputy Commissioner" shall be substituted;
(2) in clause (c), for the words "Deputy Commissioner" in two places, where they Court, the words "Joint Commissioner or the Deputy Commissioner, as the case may be" shall be substituted.
14. Amendment of Schedule III.- in Schedule III to the principal Act,-
(1)(a) in the heading "IV. APPLICATIONS TO GOVERNMENT, TEMPLE ADMINISTRATION BOARD, COMMISSIONER OR DEPUTY COMMISSIONER", for the words "OR DEPUTY COMMISSIONER", the words "JOINT COMMISSIONER OR DEPUTY COMMISSIONER" shall be substituted;
(b) under the heading as so amended, in the entries in column (2), against the entry "64(1)" in column (1), for the words "Deputy Commissioner", the words "Joint Commissioner or Deputy Commissioner" shall be substituted;
(2)(a) in the heading "V. APPEALS TO GOVERNMENT, TEMPLE ADMINISTRATION BOARD, TEMPLE ADMINISTRATION DISTRICT COMMITTEE, COMMISSIONER OR DEPUTY COMMISSIONER", for the words "OR DEPUTY COMMISSIONER", the words "JOINT COMMISSIONER OR DEPUTY COMMISSIONER" shall be substituted;
(b) under the heading as so amended, in the entries in column (2), against the entries "26(5)", "38(3)", "54(4)", "55(4)", "56(2)". "69(1)". "79(1)", "81(1)" and "118(2)(c)" in column (1), for the words "Deputy Commissioner" wherever they occur, the words "Joint Commissioner or Deputy Commissioner" shall be substituted.