The Tanjore Chatram Endowments (Utilisation) Act, 1942

 
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The Tanjore Chattram Endowments (Utilization) Act, 1942 
 
Act 8 of 1942 
 
 
 
 
 
 
 
 
Keyword(s): 
Contribution, Establishment & Maintenance of Institutions 
 
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 it 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 of 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 (Utiliz:~tio~~) Act, 1942. 
'[2.(l) Thc ?'a~ijore Disirict Hoard or such orhcr 
:luthor,ty or 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\ nny, 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 prea~~~ble 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 XI 
of 1955) for tlle original saction 2, as amended by Madras Act Xi 
of 1949. 
I 
- Q-. '-"s.3. G. 2'- 
; ,j; piy i942 : T.N. ~et iTm ] Tanjore chaftrdi . $49 C 
Endo wntents (~tilizationy ; p 
% 2 
and conditions, if any, as may be il&. '..ed by the State 
Government- 
Ill: 
(a) contribute from the income derived from 
1 
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 alori~ 
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 at 
a tirne, either rent-free or at concessional rates of 
rent, to 3 department of the Government, any local 
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. 
1 The Sanskrit College, Tiruvadi. 
2 The High School, Orattanad. 
3 The School at Rajamadam (now knowti ns 
the Middle School. Rzjamadnm). 
I 
4 The Girls' School, Nidarnang,~l;in~. 
5 The Free Maharattn School, T:ir~jore. 
6 The Hostel for Harijan Boys at Sreyaschntram. 
iWedicul Ir,txtittttions. 
I TIE Riijil Mirasdar Hospital, 'T,lujorc. 
2 The Loci11 Fund Dispensary, hleimisal. 
3 The Local Fund Dispensary, Nidamangalam. 
4 The LocaI Fund Dispensary, Tiruvadi. 
5 The Local Fund Dispensary, Orattanad. 
6 The Local Fund Dibpensary, Manamelkudi. 
1 Soction 3 wns renumbered as sub-sarion (I) of that saction by 
section 4(1) of the Tanjore Chattrarn Endowments (Utilization) 
AmcndrnentAct,l949(~68A~tXlof 1949). 
2 The brackets an? figure ''(I)" at tho beginning of sub-section (I) 
a~ui sub~sectioa(2) wh~ch wasadded by saction4 (2) ibld, were omitted 
t?y sect~on 4 of tho Tanjore Chattram (Utilization). Ameadmdat 
~ct, 1955 Uamil Nadu Act XI of 1955). 
aThese words worosubstitutcd for thawordo "tha 
by raction4(1)0f Madras ActXI 0flW9. 

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