Section 18(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(1)The Commissioner shall, in cases where there is no hereditary trustee or pujari of a Hindu Public Religious Institution and Charitable Endowment, appoint non-hereditary trustee or pujari, as the case may be, in respect of such a Hindu Public Religious Institution and Charitable Endowment, and in making such appointment, he shall have due regard to the claims of persons belonging to the religious denomination for whose benefit the said institution and charitable endowment is mainly maintained.
