Section 53(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The appropriate authority may suspend, remove or dismiss any trustee of a religious institution, if he-(a)ceases to profess the Hindu religion; or(b)fails to discharge the duties and perform the functions of a trustee in accordance with the provisions of this Act or the rules made thereunder; or(c)disobeys the lawful orders issued under the provisions of this Act or the rules made thereunder by [the Government] [Substituted by Tamil Nadu Act 39 of 1996.], the Commissioner [or Joint Commissioner or Deputy Commissioner] [Substituted for the words 'or Deputy Commissioner' by section 8 of the Tamil Nadu Hindu Religious Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] or the Assistant Commissioner; or(d)continuously neglects his duty or commits any malfeasance, misfeasance or breach of trust, in respect of the trust; or(e)misappropriates or deals improperly with the properties of [the religious institution or endowment] [Substituted for 'the institution' by Act No. 26 of 2013, dated 8.11.2013.]; or(f)is of unsound mind or is suffering from other mental defect or infirmity which would render him unfit to perform the functions and discharge the duties of a trustee or is suffering from leprosy or other loathsome disease; or(g)is sentenced by a criminal court for an offence involving moral delinquency, such sentence not having been reversed or the offence pardoned; or(h)is an undischarged insolvent; or(i)[ is interested in a subsisting lease of any property of, or contract made with or any work being done for the religious institution or endowment; [Substituted by Act No. 26 of 2013, dated 8.11.2013.](ii)is in arrears or default of any kind due by him to any religious institution or endowment;](j)[ acts adversely to the interest of any religious institution or endowment.] [Substituted by Act No. 26 of 2013, dated 8.11.2013.](jj)[ willfully fails to pay the contribution payable under sub-section (1) of section 92 or the further sum payable under sub-section (2) of section 92 within the time allowed by or under clause (b) of sub-section (2) of section 94; or] [Inserted by Tamil Nadu Act 19 of 1968.](k)absents himself from three consecutive meetings of the trustees.Explanation. - A meeting adjourned for want of quorum shall be deemed to be a meeting for the purpose of this clause; or(l)in the case of a Chairman of the Board of trustees or a Managing or Executive trustee, refuses or delays to, or does not, hand over charge to his successor.
