Section 33 in Madras Hindu Religious and Charitable Endowments Act, 1951
33. Power of trustee of math or temple over trustees of specific endowments.
- The trustee of a specific endowment made for the performance of any service or charity connected with a math or temple shall perform such service or charity subject to the general superintendence of the trustee of the math or temple and shall obey all lawful orders issued by him.
