Section 29 in Hindu Religious Institutions and Charitable Endowments Act, 1997
29. Appointment of Administrator.
- The prescribed authority shall appoint an officer of the State Government as Administrator in place of the Committee of management dissolved or suspended under sub-section (1) or (3) of section 28 or after the expiry of the term of office of the Committee under section 26 and till a new Committee of Management is constituted or for a period of six months whichever is earlier.
