Section 41 in Travancore-Cochin Hindu Religious Institutions Act, 1950
41.
Where the Board exercises the power of superintendence over institutions referred to in sub-section (2) of Section 37, the Board may, if satisfied that the removal or dismissal of a trustee or trustees, is necessary in the best interests of the institution remove such trustee or trustees an where such trustee-ship is hereditary, shall appoint a competent adult male member of the family in which such trustee-ship is hereditarily vested, and in other cases shall make the appointment in consonance with the scheme of management, if any existing in such institution or the usages of such institution.Provided that, where no competent adult male member of the family is available, the Devaswom Commissioner may, with the sanction of the Board, appoint a proper person to be trustee.
