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TAMIL NADU HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS (AMENDMENT) ACT
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 Sixty-third Year of the Republic of India as follows:—
1. Short title and commencement.—
(1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2012.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Section 6.— In Section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) —
(1) in Clause (15), after sub-clause (c), the following sub-clause shall be added, namely:—
“(d) in the case of a samadhi, brindhavan or any other institution established or maintained for a religious purpose, a person who is entitled to attend at or is in the habit of attending the performance of worship or service in such religious institution, or who is entitled to partake or is in the habit of partaking in the benefit of the distribution of gifts thereat;";
(2) 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 interned 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;”
