Section 21(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(2)When temporary vacancy occurs in such an office by reason of the suspension of hereditary, trustee or pujari, as the case may be, under sub-section (1) of section 19 or by ream of his ceasing to hold office under the provisions of section 20, the next in the line of succession shall be appointed by the Commissioner to discharge the functions of the trustee, or as the case may be, of the pujari, until his disability ceases.
