Tamil Nadu act 008 of 1942 : The Tanjore Chatram Endowments (Utilisation) Act, 1942

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Act 8 of 1942

Keyword(s):

Contribution, Establishment & Maintenance of Institutions

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l'o~er to rnake contri- out ions, ~\iversiolls, :t -

848 Tanjore Chattram [ 1942:T.N.ActVllI Endo wntents (Utilization)

'[TAMIL NADUJ ACT NO. VIII OF 1942.2

( Received the usse~rt of the Governor on the 3rd April 1942; first yu blished in the Fort St. George Gotelre on the i4th April 1942. )

'[An Act 10 provide for the making of contribu- tions from, and [he diversion of, the funds of the Tanjore Chat tram Endowments towards the establishment or maintenance of certain institutions, and for other purposes.

WHEREAS i t is cxpe.lient lo provide t'or the making of contributiousfrcm. and!hedivcrsioll of, the fundsof the Tanjore Chattram En-lowments towards the establihh-

ment or nlnintenalicc o f certain in\titutir;ns, :lnJ fc)r other p111.pohes; It is hel'cby cn,iclod ;IS follows :---J 1, Thif Act tilay bc c:lllccl the Tanjorc Ch:lttr;tm

End ,\\.nlcnts (Util iz:~tio~~) Act, 1942.

'[2.(l) Thc ? ' a~ i jo re Disirict Hoard or such orhcr :luthor,ty o r pel son a\ nlny /'or. the I irne being have the managemel~t and cap.:~.'ntendcncc of rhc Xilljorc Ch:lt-

[ram C~i.icnvment\ n n y , sul>jeci lo such rc ,trictions - --

' These words were substituted for tlio word "Ma;lras* by tho Tamil Nadu Adaptation of Laws Order, 1969, as amended by tho Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Ro~sons, see Fort Sf. George Cuzelfe,dlrted the 14th October 1941, Part IV-A, page 179.

a The long title and p r e a ~ ~ ~ b l e were substituted by swtion 2 of the Taajore Chattranl Endow~i~ents (Utilizatiorl) Amendment Act, 1955

(Tamil Nadu Act XI of 1955), for the original long titleand preaniblo, as amended by Tarnil Ncdu Act VII of 1948 and Madras Act X1 ef

1949.

4 Thi,soction wassubstituted by section3 of thoTanjore Chattram

Endowments (Utilization) Atnondnlent Act, LYSS(I'ami1 Nadu Act X I

of 1955) for tlle original saction 2, as amended by Madras Act X i

of 1949.

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I^{- Q-.} '-"s.3. G. 2'- ; ,j; piy i942 : T.N. ~^et iTm ] Tanjore chaftrdi . $49 C Endo wntents (~t i l izat iony ^{; p}

% 2

and conditions, if any, as may be il&. '..ed by the State Government-

Ill:

(a) contribute from the income derived from¹ the s3id endowmen1 s towards the expenditure incurred^, in the maintenance of- [ I

(i) the institutions specified in the Schedule,

and 1

(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 elldowments for the purpose of the establishment or* maintenance of a first-grade college at Tanjore and invest and keep invested the said sum in sec~lrities issued or guaranteed by the State Government ; and

(c) con~rib.lte from the interest derived from the investment aforesaid a sum of fiftcen thousand rupees annually for the purpose of the estabiish- merit or n~ailltenaiico of the said first-grade College at Tanjorc.

(2) Thc corpls of lhe inveqtment referred to in clausl: (b) of sub-st ction (1) shall be held in trust for the purposes of th: said college in the joint names of three tri~stees, llan~ely, the Tanjore Distri1.t Board, the University of Madras and the managing body of the said collegc: ; but the District Board alor i~ shall be co~npete~lt to draw or deal with the interest derived from the investment.

(3) The Distrizt Board or other authority or perso11 referred to in sub-sec~iotl(1) may also lease I out :my land or building belong~ng to the said I Endowments, for a ycriod not exceeding three years a t

a tirne, either rent-free or at concessional rates of rent, to 3 department of the Government, any local

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Validation of consrributions already made. 8 50 Tanjore Cltattram P942 : T.N. Act VnI Enrlonments (Utitization)

'[3 '( 8' All iontriburiom made hcfoir

the cornmen ent of this Act from the fu-ds of the said Endowments towards the mainiennncc of 31the

institutions npecified in the Scheilule] ,hall be deemed to have been properly made and the validity thereof shall not be questioned in any Court of Law. '[ .

THE SCHEDULE.

Erlucationnl Titstitrttions.

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