Section 58(3) in Madras Hindu Religious and Charitable Endowments Act, 1951
(3)A scheme settled under sub-section (1) for a math or for a specific endowment attached to a math may contain provision for-(a)associating one or more persons with the trustee or constituting a separate body for the purpose of participating or assisting in the whole or any part of the administration of the endowments of such math or of the specific endowment; provided that such person or persons or the members of such body shall be chosen from persons having interest in such math or endowment;(b)appointing or directing the appointment of a paid executive officer, who shall be a person professing the Hindu religion, on such salary and allowances as may be fixed by the Deputy commissioner, to be paid out of the trust funds, and defining the powers and duties of such officer;(c)defining the powers and duties of the trustee;
