Section 60(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)Upon the receipt of such report, if [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.], after making such inquiry [as he deems] [Substituted by Tamil Nadu Act 39 of 1996.] necessary, is satisfied that an arrangement for the administration of the math and its endowments or of the specific endowment, as the case may be, is necessary, [he shall] [Substituted by Tamil Nadu Act 39 of 1996.] make such arrangement [as he thinks fit] [Substituted by Tamil Nadu Act 39 of 1996.] until the disability of the trustee ceases or another trustee succeeds to the office, as the case may be.
