Section 41(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)In the case of any religious institution over which an Area Committee has jurisdiction, the Area Committee shall have the same power to appoint trustees as is vested in the Commissioner in the case of a religious institution referred to in section 39:Provided that the Area Committee may, in the case of any institution which has no hereditary trustee, appoint a single trustee.
