Section 27(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)Every non-hereditary trustee holding office immediately prior to the date of commencement of the Orissa Hindu Religious Endowments (Amendment) Act, 1978 shall cease to hold office as such on the completion of a period of two years from the date of this appointment or on the expiration of three months from the date of commencement of the said Act, whichever is later.] [Substituted vide O.A. No. 29 of 1978.]
