Section 54(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Where a Mathadhipathi fails to nominate his successor under sub-section (1) or where there is no mathadhipathi, the [Dharmika Parished] [Substituted 'Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] or any officer authorised by [it] [Substituted 'him' by Act No. 33 of 2007, dated 11.12.2007.] shall after due publication convene a meeting with the mathadhipathis of other maths of the same sampradayam and the disciples of the math and recognise the person nominated in such meetings as a mathadhipathi subject to the provisions of this Act. The procedure for convening the meeting and method of publication shall be such as may be prescribed.
