Section 64(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)A scheme settled under sub-section (1) for an institution may contain provision for -(a)removing any existing trustee, whether hereditary or non-hereditary:Provided that where provision is made in the scheme for the removal of a hereditary trustee, provision shall also be made therein for the appointment as trustee of the person next in succession who is qualified;(b)appointing a new trustee or trustees in the place of, or in addition to, any existing trustee or trustees;(c)defining the powers and duties of the trustee or trustees:Provided that in making any provision of the nature specified in clause (d), due regard shall be had to the claims of persons belonging to the religious denomination for whose benefit the institution is chiefly intended or maintained.
