54. Notice to Hereditary Trustee Before Constituting Committee.
- Whenever a committee of management is appointed under Section 53 for a public trust having a hereditary trustee or for a math, the State Government shall before such constitution give notice of its intention to constitute a Committee of Management therefor to the hereditary trustee of the public trust or to the head of the math, as the case may be. shall consider the objection, if any, made by such hereditary trustee or head and shall hear him.
