Section 48 in Madras Hindu Religious and Charitable Endowments Act, 1951
48. Appointment of office-holers and servants in Religious Institutions.
(1)Vacancies, whether permanent or temporary, amongst the office-holders or servants of a religious institution shall be filled up by the trustee in cases where the office or service is not hereditary.(2)In cases where the office or service is hereditary, the next in the line of succession shall be entitled to succeed.(3)Where however there is a dispute respecting the right of succession, orWhere such vacancy cannot be filled up immediately, orwhere the person entitled to succeed is a minor without a guardian fit and willing to act as such or there is a dispute respecting the person who is entitled to act as guardian, orWhere the hereditary office holder or servant is suspended from his office under section 49 sub section (1) the trustee may appoint a fit person to discharge the functions of the office or perform the service until the disability of the office holder or servant ceases or another person succeeds to the office or service as the case may be,Explanation. - In making any appointment under this sub section the trustee shall have due regard to the claims of members of the family, if any, entitled to the succession.(4)Any person affected by an order of the trustee under subsection (3) may, within one month from the date of the receipt of the order by him, appeal against the order to the Deputy Commissioner.
