Section 26 in Hindu Religious Institutions and Charitable Endowments Act, 1997
26. Term of Office of the Committee of Management and Election of Chairman.
(1)Subject to the pleasure of the prescribed authority, members shall hold office for a term of three years unless in the meanwhile the Committee is dissolved or has ceased to function.(2)Where the Committee of management is constituted under section 25, the members shall at the first meeting of the Committee, elect a Chairman from among themselves.(3)The State Government may nominate the Executive Officer as Ex-officio Secretary of the Committee of Management in respect of any notified institution or institutions, without voting rights.(4)Notwithstanding anything to the contrary contained in sub-sections (1), (2) and (3) above, where any Charitable Institution or Hindu Religious Institution was, immediately before it is included in the list of notified institution under section 23, managed by the founder of such institution or any member of his family, such founder and in his absence any member of his family shall, unless he is otherwise disqualified under section 25, be nominated as chairman of the Committee of Management of such Notified Institution.
