Section 60(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)When a vacancy occurs in the office of the trustee of a math or a specific endowment attached to a math and there is a dispute respecting the right of succession to such office, orwhen such vacancy cannot be filled up immediately, orwhen the trustee is a minor and has no guardian fit and willing to act as such or there is a dispute respecting the person who is entitled to act as guardian, orwhen the trustee is by reason of unsoundness of mind or other mental or physical defect or infirmity unable to perform the functions of the trustee,the [Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] may take such steps and pass such order [as he thinks] [Substituted by Tamil Nadu Act 39 of 1996.] proper for the temporary custody and protection of the endowments of the math or of the specific endowment, as the case may be, and shall report the matter forthwith to the [Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.].
