Section 53(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(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.
