Section 49(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)All office holders and servants attached to a religious institution or in receipt of any emolument or perquisite there form shall, whether the office or service is hereditary or not, be controlled by the trustee; and the trustee may, after following the prescribed procedure, if any, fine, suspend, remove or dismiss any of them for breach of trust, incapacity, disobedience of orders, neglect of duty, misconduct or other sufficient cause.
