Section 54(4) in Management and Preservation of Properties of Religious Institutions Rules
(4)[ The Government in respect of religious institutions published under section 46(iii) of the Act, where the income of the institution exceeds Rs. 50,00,000 and the Commissioner in all other cases, may suspend or remove from office any members of the Thiruppani Committee including a member of the Tiruppani Committee for sufficient cause after giving him an opportunity of showing cause against such removal and after considering his explanation.] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
