Section 53 in Madras Hindu Religious and Charitable Endowments Act, 1951
53. Filling of vacancies.
(1)When a vacancy occurs in the office of the trustee of a math or specific endowment attached to a math and there is a dispute respecting the right of succession to such office, orwhen such vacancy cannot be filled up immediately; orwhen the trustee is minor and has no guardian fit and willing to act as such or there is a dispute respecting the person who is entitled to act as guardian, orwhen the trustee is by reason of unsoundness of mind or other mental or physical defect or infrmity unable to discharge the functions of the trustee, the Assistant Commissioner may take such setups and pass such order as he thinks proper for the temporary custody and protection of the endowments of the math or of the specific endowment, as the case may be, and shall report the matter forthwith to the Commissioner.(2)Upon the receipt of such report, if the Commissioner after making such inquiry as he deems necessary, is satisfied that an arrangement for the administration of the math and its endowments or of the specific endowment, as the case may be, is necessary, he shall make such arrangement as he thinks fit until the disability of the trustee ceases or another trustee succeeds to the office, as the case may be.(3)In making any such arrangement, the Commissioner shall have due regard to the claims of the disciples of the math, if any.(4)Nothing in this section shall be deemed to affect anything contained in the Madras Court of Wards Act, 1902.
