Tamil nadu act 008 of 1942 : Tanjore Chattram Endowments (Utilization) Act, 1942

Preamble

[Tanjore Chattram Endowments (Utilization) Act, 1942]*

1[Tamil Nadu Act No. 8 of 1942]2[14th April, 1942]

3[An Act to provide for the making of contributions from, and the diversion of, the funds of the Tanjore Chattram Endowments towards the establishment or maintenance of certain institutions, and for other purposes

Whereas it is expedient to provide for the making of contributions from and the diversion of, the funds of the Tanjore Chattram Endowments towards the establishment or maintenance of certain institutions, and for other purposes; It is hereby enacted as follows:-]

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 14th October, 1941, Part IV-A, page 179.

3 The long title and preamble were substituted by section 2 of the Tanjore Chattram Endowments (Utilization) Amendment Act, 1955 (Tamil Nadu Act XI of 1955), for the original long title and preamble as amended by Tamil Nadu Act VII of 1948 and Madras Act XI of 1949.

* Received the assent of the Governor on the 3rd April, 1942; first published in the Fort St. George Gazette on the 14th April, 1942

Section 1. Short title

1. Short title.- This Act may be called the Tanjore Chattram Endowments (Utilization) Act, 1942.

Section 2. Power to make contributions, diversions, etc.

4[2. Power to make contributions, diversions, etc.- (1) The Tanjore District Board or such other authority or person as may for the time being have the management and superintendence of the Tanjore Chattram Endowments may, subject to such restrictions and conditions, if any, as may be ??? by the State Government-

(a) contribute from the income derived from the said endowments towards the expenditure incurred in the maintenance of-

(i) the institutions specified in the Schedule, and

(ii) such other institutions as may be notified in this behalf by the State Government;

(b) appropriate or divert a sum of four lakhs, ninety-four thousand and five hundred rupees from the funds of the said endowments for the purpose of the establishment or maintenance of a first-grade college at Tanjore and invest and keep invested the said sum in securities issued or guaranteed by the State Government; and

(c) contribute from the interest derived from the investment aforesaid a sum of fifteen thousand rupees annually for the purpose of the establishment or maintenance of the said first-grade College at Tanjore.

(2) The corp is of the investment referred to in clause (b) of sub-section (1) shall be held in trust for the purposes of the said college in the joint names of three trustees, namely, the Tanjore District Board, the University of Madras and the managing body of the said college but the District Board alone shall be competent to draw or deal with the interest derived from the investment.

(3) The District Board or other authority or person referred to in sub-section (1) may also lease out any land or building belonging to the said Endowments, for a period not exceeding three years at a time, either rent-free or at concessional rates of rent, to a department of the Government, any local body or any private institution, for the purpose of running farms for the improvement of livestock; and may renew any such lease for a period not exceeding three years at a time.]

4 This section was substituted by section 3 of the Tanjore Chattram Endowments (Utilization) Amendment Act, 1955 (Tamil Nadu Act XI of 1955) for the original section 2, as amended by Madras Act XI of 1949.

Section 3. Validation of contributions already made

1[3. Validation of contributions already made. 2() All contributions made before the commencement of this Act from the ??? of the said Endowments towards the maintenance of 3[the institutions specified in the Schedule] shall be deemed to have been properly made and the validity thereof shall not be questioned in any Court of Law.

2[]

1 Section 3 was renumbered as sub-section (1) of that section by section 4(1) of the Tanjore Chattram Endowments (Utilization) Amendment Act, 1949 (Madras Act XI of 1949).

2 The brackets and figure "(1)" at the beginning of sub-section (1) and sub-section (2) which was added by section 4(2) ibid, were omitted by section 4 of the Tanjore Ckattram (Utilization). Amendment Act, 1955 (Tamil Nadu Act XI of 1955).

3 These words were substituted for the words "the said institution" by section 4(1) of Madras Act XI of 1949.

Schedule

Schedule

THE SCHEDULE

Educational Institutions

1. The Sanskrit College, Tiruvadi.

2. The High School, Orattanad.

3. The School at Rajamadam (now known as the Middle School, Rajamadam).

4. The Girls' School, Nidamangalam.

5. The Free Maharatta School, Tanjore.

6. The Hostel for Harijan Boys at Sreyaschatram.

Medical Institutions

1. The Raja Mirasdar Hospital, Tanjore.

2. The Local Fund Dispensary, Meimisal.

3. The Local Fund Dispensary, Nidamangalam.

4. The Local Fund Dispensary, Tiruvadi.

5. The Local Fund Dispensary, Orattanad.

6. The Local Fund Dispensary, Manamelkudi.

SECTIONS