Section 39(3) in Madras Hindu Religious and Charitable Endowments Act, 1951
(3)[Every trustee appointed under subsection (1) and, subject to the result of an application, if any filed under subsection (4) every non-hereditary trustee appointed under subsection (2)] [Substituted by Act No. 27 of 1954.] shall hold office for a term of five years, unless in the meanwhile the trustee is removed or dismissed or his resignation is accepted by the Commissioner or he otherwise cease to be a trustee.
