Court appoints four Board members for five years following compliance with Scheme Decree procedures.

The Administrator General and Official Trustee of Tamil Nadu filed an application seeking appointment of Dr. Russel Timothy, V.D.S. Inbanathan, H.G. Gunasekaran, and Y. Bhuvaneshkumar as members of the Board of Madras Tamil Mission for a five-year term commencing on 01.05.2026.

Under Clause 6 of the Scheme Decree, the Board is required to consist of four members, while Clause 15 provides that the members are to be appointed by the Court for a period of five years.

The term of the existing Board members expired on 30.04.2026.

Pursuant to the Court’s earlier direction dated 12.06.2026 in A.No.2345 of 2026, the Administrator General and Official Trustee invited applications from eligible persons and selected the four proposed appointees in accordance with the prescribed procedure.

Whether the four proposed persons should be appointed as members of the Board of Madras Tamil Mission under Clauses 6 and 15 of the Scheme Decree.

Whether the selection procedure followed pursuant to the Court’s earlier direction was sufficient to authorise the appointments for a period of five years from 01.05.2026.

The Court applied Clauses 6 and 15 of the Scheme Decree governing the constitution and appointment of the Board of Madras Tamil Mission.

Clause 6 requires the Board to comprise four members, and Clause 15 empowers the Court to appoint those members for a five-year term.

The Scheme Decree also requires one member to be nominated as Correspondent of the educational institutions and prescribes the duties and powers of the Board.

The appointed members are required to discharge their functions in accordance with the Scheme Decree and applicable law.

The Court noted that the existing members’ five-year tenure had expired and that the Scheme Decree therefore required the constitution of a fresh four-member Board.

It further found that the Administrator General and Official Trustee had complied with the procedure directed by the Court, including inviting applications from eligible candidates and selecting four persons.

Since the prescribed procedure had been followed and the proposed appointments conformed to the numerical and tenure requirements under Clauses 6 and 15 of the Scheme Decree, the Court found no impediment to granting the application.

The newly appointed members were directed to perform their duties and responsibilities in accordance with the Scheme Decree and law.

The application was accordingly allowed.