Section 51(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)The [Dharmika Parished] [Substituted 'Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] may suo motu or on an application of two or more persons having interest initiate proceedings for removing a mathadhipathi or a trustee of a specific endowment attached to a math, if he(a)is of unsound mind ;(b)is suffering from any physical or mental defect or infirmity which renders him unfit to be a mathadhipathi or such trustee ;(c)has ceased to profess the Hindu religion or the tenets of the math ;(d)has been sentenced for any offence involving moral turptitude, such sentence not having been reversed ;(e)is guilty of breach of trust, or mis-appropriation in respect of any of the properties of the math ;(f)commits persistent and willful default in the exercise of his powers or performance of his functions under this Act ;(g)violates any of the restrictions imposed or practices enjoined by the custom, usage or the tenets of the math, in relation to his personal conduct, such as celibacy, renunciation and the like ;(h)leads an immoral life ; or(i)fails or ignores to implement the principles set out in clause (17) of Section 2.
