Section 42(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)A scheme settled under Sub-section (1) for a temple or its specific endowment may contain provision for-(a)fixing the number of non-hereditary trustees;(b)removing any existing trustee, whether hereditary or non-hereditary anything in Section 28 to the contrary notwithstanding :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;(c)appointing a new trustee or trustees in addition to, or in the place of, any existing trustee or trustees;(d)defining the powers and duties of the trustee or trustees;(e)the appointment of a paid Executive Officer, who shall be a person professing the Hindu religion, on such salary as may be fixed to be paid out of the funds of the institution; and defining the powers and duties of such trustee or officer :Provided that the Executive Officer so appointed shall, for purposes of Section 68 be deemed to be a person appointed to discharge the functions of a trustee under this Act;(f)appointing an Advisory Board where necessary in respect of institution where an Executive Officer is appointed as may be prescribed.
