Section 18 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
18. Appointment and tenure of non-hereditary trustee and pujari.
(1)The Commissioner shall, in cases where there is no hereditary trustee or pujari of a Hindu Public Religious Institution and Charitable Endowment, appoint non-hereditary trustee or pujari, as the case may be, in respect of such a Hindu Public Religious Institution and Charitable Endowment, and in making such appointment, he shall have due regard to the claims of persons belonging to the religious denomination for whose benefit the said institution and charitable endowment is mainly maintained.(2)A non-hereditary trustee or a pujari shall hold office for a term of five years, unless in the meanwhile the trustee or pujari is removed or dismissed or his resignation is accepted by the Commissioner or he otherwise ceases to be a trustee or a pujtiri.(3)Every non-hereditary trustee or a pujari lawfully holding office on the date as may be specified by the Government in this behalf shall be deemed to have been duly appointed under this Act for the unexpired portion of his term of office or if there is no fixed term of office, for the next period of five years.(4)A non-hereditary trustee or a pujari shall be eligible for reappointment.
