Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002*
| [Tamil Nadu Act No. 50 of 2002] | [26th November, 2002] |
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 Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th November, 2002 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, 2002.
(2) It shall be deemed to have come into force on the 7th day of July, 1997.
2. Amendment of section 6.- In section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu ??? 22 of 1959) (hereinafter referred to as the principal Act), for clause (1), the following clauses shall be substituted, namely:-
"(1) "Additional Commissioner" means an Additional Commissioner appointed under section 9;
(1-A) "Advisory Committee" means the Committee constituted by the Government under sub-section (1) of section 7;".
3. Amendment of section 8.- In section 8 of the principal Act, after clause (a), the following clause shall be inserted, namely:-
"(aa) Additional Commissioner;".
4. Amendment of section 9.- In section 9 of the principal Act,-
(1) in sub-section (1), for the expression "the Commissioner", the expression "the Commissioner, the Additional Commissioner" shall be substituted;
(2) in sub-section (2),-
(a) in clause (a), for sub-clause (ii), the following sub-clause shall be substituted, ???-
"(ii) by promotion from Additional Commissioner, or";
(b) for clause (aa), the following clauses shall be substituted, namely:-
"(aa) Appointment to the post of Additional Commissioner shall be by promotion from Joint Commissioner;
(aaa) Appointment to the post of Joint Commissioner shall be by promotion from Deputy Commissioner."
5. Amendment of section 10.- In section 10 of the principal Act, for the expression "The Commissioner", the expression "The Commissioner, the Additional Commissioner" shall be substituted.
6. Amendment of section 12.- in section 12 of the principal Act, in sub-section (1), for the expression "The Commissioner", the expression "The Commissioner, Additional Commissioner," shall be substituted.
7. Amendment of section 13.- In section 13 of the principal Act,-
(1) in the marginal heading, for the expression "Joint Commissioners", the expression "Additional Commissioner, Joint Commissioners" shall be substituted;
(2) in sub-section (2), for the expression "Joint Commissioner," the expression "Additional Commissioner, Joint Commissioner," shall be substituted.
8. Amendment of section 13-A.- In section 13-A of the principal Act,-
(1) in the marginal heading, for the expression "Joint Commissioner", the expression "Additional Commissioner and Joint Commissioner" shall be substituted;
(2) for the expression "a Joint Commissioner" in two places where it occurs, the expression "the Additional Commissioner or the Joint Commissioner at the case may be," shall be substituted.
9. Amendment of section 24.- In section 24 of the principal Act, in sub-section (1),-
(1) for the expression "The Commissioner," the expression "The Commissioner, or an Additional," shall be substituted;
(2) for the expression "Joint or Deputy Commissioner", the expression "Additional Commissioner or Joint Commissioner or Deputy Commissioner" shall be substituted.
10. Amendment of section 25.- In section 25 of the principal Act, for the expression "The Commissioner,", the expression "The Commissioner, an Additional Commissioner," shall be substituted.
11. Amendment of section 27.- In section 27 of the principal Act, for the expression "the Commissioner,", the expression "the Commissioner, the Additional Commissioner," shall be substituted.
12. Amendment of section 85.- In section 85 of the principal Act, in sub-section (2), for the expression "Commissioner,", the expression "Commissioner, Additional Commissioner,", shall be substituted.
13. Amendment of section 93.- In section 93 of the principal Act, for the expression "the Commissioner,", the expression "the Commissioner, an Additional Commissioner," shall be substituted.
14. Amendment of section 98.- In section 98 of the principal Act, for the expression "Commissioner,", the expression "Commissioner, Additional Commissioner," shall be substituted.
15. Amendment of section 99.- In section 99 of the principal Act, for the expression "The Commissioner,", the expression "The Commissioner, the Additional Commissioner," shall be substituted.
16. Amendment of section 111.- In section 111 of the principal Act, for the expression "the Commissioner,", the expression "the Commissioner, or the Additional Commissioner," shall be substituted.
17. Amendment of section 114.- In section 114 of the principal Act, in sub-section (1), for the expression "the Commissioner,", the expression "the Commissioner, or the Additional Commissioner," shall be substituted.
18. Amendment of section 116.- In section 116 of the principal Act, in sub-section (2),-
(1) in clause (ii), for the expression "the Commissioner,", the expression "the Commissioner or the Additional," shall be substituted;
(2) in clause (iii), for the expression "the Commissioner,", the expression "the Commissioner, the Additional Commissioner," shall be substituted.