The Tamil Nadu Wakf Board (Appointment of Special Officers) Act, 1991

 
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The Tamil Nadu Wakf Board (Appointment of Special Officers) Act, 1991 
 
Act 11 of 1992 
 
 
 
 
 
 
 
 
Keyword(s): 
Wakf Act, Wakf Board 
 
No. 1631 MADRAS, MONDAY, MARCH 16, 1992 
PANGUNI 3, PIRAJORPATHI, THIRUVALLUVAR AANDU- a13 
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7.---.--- __. -- - -- -- - --- - 
Part IV-Smion 2 
TA Nadu Acu and Ordinan- 
- 
The following Act of bhe Tamil Nadu Legislative Assembly receivd the 
assent of the President on the 6th March 1992 and is hereby published for 
general infomiation :- 
ACT No. 11 OF 1992. 
An Act to prottide for the appointment, in the pub& interest, of a SpecictZ 
Oficer for the Tamil Xadu Wakf Board in the State of Tam'Z Nadu. 
JVHEREAS it has been brought to the natice of the State Governmen% 
that the Tamil Nadu Wakf B& is unable to perform, and has persistently 
lnaile default in the performance of, the duties imposed on it by or under the 
W&f Act and has exceeded and has abused its power ; 
mD WHESEAS ib has been brought to the notice of the State Govern- 
ment that the present members of the Tamil Nadu Wakf Board have also 
cnmnlitted serious irregularities in the management of &he properties upder 
the control of the said Board ; 
AND WHEREAS it has been represented to the State Qovernmen~ that 
the continuance of the present management of the Tamil Nadu Wakf Bod 
will not be proper in the publio interest and will be detrimwtal to the interest 
and objects of the wakfs ; 
AND WHEREAS the State Government have after careful consideration 
talien a policy deeisictn that for a limited period the management of the Tamil 
Nadu Wakf Board should be taken over in the public interest and in order to 
tecure the proper management of the Tamil Nadu Wakf ~oarh and that for 
Inis purpose, during the xaid period all property vested Tu the Tamil Ndu 
Wikf Board should vea. '- the State Government and thc powers, duties md 
functions exercised and performed by the Tamil Nadu 1Vdi:f Roavld should be 
exercised and performed by a Special Officer appointed by the State Govern- 
ment ; 
(A Groiln) TV-?. Ex. (16'1-1 f 49 3 
I 
. -- .. ,------- 
li'ortpecond Year of the Republic of India aa fol1owa:- 
i; 
&. titie, 1. (1) This Act may be called the Tamil Nadu Wdcf Board (Appointnlent 
mt and  COO^. of Special Officer) Act, 1991. 
meaoanent. 
(2) It extends to the whole of tihe State of Tamil Nadu. 
\ '(8) It shall eome into force at once. 
1 
Witions. ,2. In this Act, unless the context otherwise requires,-- 
% (a)" appointed dal- " means the date on which this Act comes into 
(b) " Government " means the State ~overnment ; 
(c) " Wakf Act " means the Wakf Act, 1954 ; 
Cd) " W& Board" means the Tamil Xadu Wtiiif Board established 
tinder sub-section (1) of section 9 of the Wakf Act ; 
(e) words and expretqions used and not defined in thw Actr, but defhed 
in thc Wakf Act, ahall have the meanings respectively assigned to them in that 
ht* 
Xerm ofi office 
of members of 3. h'otwithstanding anything contained in the W&f Ac:, or in any other 
Walcf Board to law for the time being in force, or in any decree or order of an3- court, tribunal 
expuo. . or other authority, the term of office of the members of @he Wakf Board includ- 
ing its Chairman holding office as such, immediately before the appciiiltetl day, 
shall cxplre on the appointed day and mch mem- shall tacatc their office 
on and from the appointed day. 
Appdtment of 4. (1) Notwithstanding anything contained in the Wakf Act, or In my SpialOfflcer a@ other law for $he time being in force, oq in any dm or order of any Court. vesting of properties wa~f Board in tribunal or other atuthority, on and from the appointed day, the aovenunent 
the Government. shall appoint a person who shall be a Mwlim aa Special Officer to manage the 
@flairs of the Wakf Board and all property vested in the Wakf Eoard shall, 
till the reconstitution of the Wakf Board under sub-section (5), vest iu the 
Government. 
(3) The Special Officer alppointed under sub-sectjon (1) shall h?ld 
office for a psriod of one year, or such earlier period as the Government 
itrzay, by notificatio?, specify in this hhalf : 
Provided that if any vacancy ab in the office of the Special Officer 
the vmmcy shall be filled up by the Government and the person so appointed 
'in the vacancy Bhdl hold office for the remainder of the said perid. 
(3) The Special Officer cippointed under sub-section (1) shall, subjwt 
to the control of the Government and to such direction as they may, from bimc 
to time, give, exercise all the powers and perform all the duties which may, by 
or under the provisionq of the Wakf Act, be exercised aind perforlned by or on 
behalf of Ohe Wakf Board. 
(4) The Government may fix the remuner'ation payable to the Special 
Officer a~pointed under sub-section (1) and the amount of remuneratio~ so fixed 
and such other expenditure incidental to the management of the Wakf Board, 
during the period of appointment of the Special OEticer as may be approved 
by the Government, shall be payable from the Wakf Fnnd. 
TAMIL NADU GOVER&l'kfEm GAZETTE EXTRAORDINARY 
dz, 5 1 
(5) The Government &dl recoWtute the Wakf Board in the manner 
provided in section 10 of the Wakf Act so that the new members of the WakP 
Board come into offlce at the expiry of the period of appointrner t of the Specid 
OfPicer . 
5. (1) No suit, prosecution or other legal proceeding sf~dl lie against 
any person for anything which is in good faith done or intended to be done in 
pursuance of this Act. 
(2) No mi& or other legal proceeding sh,all lie against the Government 
for any damage caused or likely to be,ca(nsed by anything which is in good 
faith done or intended to be done in pursuance of this Act. 
(By order of the Governor), .,. r i 
MD. ISMAIL, 
. . Secretory fo (f(,v~znrnen, Law Depa~tment., 

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