Section 60 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
60. Arrangements when vacancies occur.
(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.].(2)Upon the receipt of such report, if [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.], after making such inquiry [as he deems] [Substituted by Tamil Nadu Act 39 of 1996.] necessary, is satisfied that an arrangement for the administration of the math and its endowments or of the specific endowment, as the case may be, is necessary, [he shall] [Substituted by Tamil Nadu Act 39 of 1996.] make such arrangement [as he thinks fit] [Substituted by Tamil Nadu Act 39 of 1996.] until the disability of the trustee ceases or another trustee succeeds to the office, as the case may be.(3)In making any such arrangement, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] shall have due regard to the claims of the disciples of the math, if any.(4)Nothing in this section shall be deemed to affect anything contained in the Tamil Nadu Court of Wards Act, 1902 (Tamil Nadu Act I of 1902).
