Section 36(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)When a vacancy occurs in the office of the trustee of a math or specific endowment attached to a math except as provided in the preceding section and there is a dispute respecting the right of succession to such office, orwhen such office cannot be filled up immediately or when the trustee is a minor and there is no recognised guardian willing to act as such or when there is a dispute respecting the person who is entitled to act as such guardian,[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] after being satisfied that an arrangement for the administration of the math and its endowment or of the specific endowment, as the case may be, is necessary shall make such appointment and arrangements as he thinks fit until the dispute is settled or another trustee succeeds to the office, as the case may be. [The Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may also remove such interim trustee for the reasons specified in Section 28.
