[Act No. 30 of 2021] [04th
October, 2021] 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 Seventy-second Year of the Republic
of India as follows. (1) This Act
may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Second
Amendment) Act, 2021. (2) It shall
come into force at once. In section 7-A of the Tamil
Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of
1959),- (1) in
sub-section (2), for the expression “three years”, the expression “two years”
shall be substituted; (2) after
sub-section (2), the following sub- section shall be inserted, namely. “(2-A)
Every person holding the office of member of the District Committee on the date
of commencement of the Tamil Nadu Hindu Religious and Charitable Endowments
(Second Amendment) Act, 2021, who has completed a term of two years on that
date shall cease to hold office forthwith and who completes a term of office of
two years after that date shall cease to hold office on such completion.”.TAMIL NADU HINDU RELIGIOUS AND CHARITABLE
ENDOWMENTS (SECOND AMENDMENT) ACT, 2021
PREAMBLE