Section 52(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where a temporary vacancy occurs in the office of the mathadhipathi and there is a dispute in regard to the right of succession to such Office, or where the mathadhipathi is a minor and has no guardian fit and willing to act as guardian, or where the mathadhipathi is under suspension under sub-section (3) of section 51, the 50[Dharmika Parishad] shall, if [it] [Substituted by Act No. 33 of 2007.] is satisfied after making an inquiry in this behalf that an arrangement for the administration of the math and its endowment or of the specific endowment, as the case may be, is necessary, make such arrangement as he thinks fit until the disability of the mathadhipathi ceases or another mathadhipathi succeeds, to the office, as the case may be.
