Section 37(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(1)The Board may assume the management of Hindu Religious Endowments in the Cases following:-(a)On the application and the request by a majority consisting of not less than two-thirds of the trustees, or of the donors in cases where the donors have reserved to themselves the power of appointing and dismissing trustees.(b)On the refusal of the trustees to continue in the trusteeship or on their own admission of incapacity to continue in the trust management.(c)In cases where the Ruler of Travancore had the right to take part in the management by appointment of certain officers or servants according to existing usages, if the trustees have failed to carry on their duties properly and in the best interests of the institution.(d)In cases where the Ruler of Travancore had the right to succeed to the right of management, in part, by reason of escheat of trustees, if the remaining trustees have failed to carry on their duties properly and in the best interests of the institution.(e)In cases of proved mismanagement although the institutions do not fall under clause (c) or clause (d) of this sub-section.Explanation. - The word "donors' includes the legal representatives of the donors.
