Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Hindu Religious And Charitable Endowments (Second Amendment) Act, 2003 10 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 6 Tamil Nadu Hindu Religious And Charitable Endowments (Second Amendment) Act, 2003 10 of 2003 An Act further 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-fourth Year of the Republic of India as follows .- Statement of Objects and Reasons2 As per clause (18) of Section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) religious institution means a math, temple or specific endowment. The places of samadhi and brindhavan are not covered under the provisions of the said Act. The places of sarnadhi and brindhavan established in Tamil Nadu in memory of famous guru, sadhu or saint are being worshipped as a place of public religious worship. These institutions have acquired the status of religious institution and owning vast properties besides attracting large number of worshippers. In order to bring those institutions under the control of Hindu Religious and Charitable Endowments Department, the Government have decided to include the places of samadhi and brindhavan and other institutions established or maintained for a religious purpose, where there is public religious worship, under the definition of the term "religious institution" in clause (18) of Section 6 of the said Act. 2. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 17th May, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.136, dated 19th May, 2003. 2. Vide T.N. Bill No.11 of 2003. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act, 2003. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 6 :- I n Section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), for clause (18), the following clause shall be substituted, namely:- "(18) "religious institution" means a math, temple or specific endowment and includes; (i) a samadhi or brindhavan; or (ii) any other institution established or maintained for a religious purpose. Explanation.- For the purpose of this clause- (1) "samadhi" means a place where the mortal remains of a guru, sadhu or saint is interred and used as a place of public religious worship; ( 2 ) "brindhavan" means a place established or maintained in memory of a guru, sadhu or saint and used as a place of public religious worship, but does not include samadhi;"