Section 5A(1) in Puducherry Hindu Religious Institutions Act, 1972
(1)The Government may remove or dismiss a trustee of an institution if such trustee -(a)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(b)disobeys the lawful orders issued under the provisions of this Act or the rules made thereunder; or(c)continuously neglects his duty or commits any malfeasance, misfeasance or breach of trust in respect of the institution; or(d)misappropriates or deals improperly with the properties of the institution.
