Section 42(5) in The Orissa Hindu Religious Endowments Act, 1951
(5)[The Deputy Commissioner] [Substituted vide Orissa Act No. 29 of 1978-w. e. f. 7.6.1978.] or the Assistant Commissioner, as the case may be, may, pending the framing of a scheme for a temple or a specific endowment [suspend the trustee] [Inserted vide Orissa Act No. 29 of 1978-w. e. f. 7.6.1978.] appoint a fit person to discharge all or any of the functions of the trustee thereof and define his powers and duties.
