Section 56(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)All office-holders and servants attached to a religious institution o in receipt of any emolument or perquisite therefrom shall [xxx] [The words 'whether the office or service is hereditary or not' were omitted by section 3(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1970 (Tamil Nadu Act 2 of 1971).] be controlled by the trustee; and the trustee may, after following the prescribed procedure, if any, fine, suspend, remove or dismiss any of them for breach of trust, incapacity, disobedience of orders, neglect of duty, misconduct or other sufficient cause.
