Section 39(5) in Madras Hindu Religious and Charitable Endowments Act, 1951
(5)Where a vacancy arises in the office of a non-hereditary trustee appointed under subsection (2) the commissioner shall not fill up such a vacancy unless, for reasons to be recorded, he considers it necessary to do so. A non hereditary trustee appointed in the vacancy shall be deemed to have been appointed under subsection (2) and the provisions of subsections (3) and (4) shall apply accordingly.] [Substituted by Act No. 27 of 1954.]
