Section 19 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
19. Power to suspend, remove or dismiss trustees and pujaris.
(1)The Commissioner may suspend, remove or dismiss the trustee or a pujari of any Hindu Public Religious Institution and Charitable Endowment,-(a)for persistent default in the submission of budgets, accounts, reports or returns to the Commissioner or any other officer authorised in this behalf;(b)for wilful disobedience of any order issued under the provisions of this Act by the Commissioner or the Government;(c)for any malfeasance, misfeasance, breach of trust or neglect of duty in respect of the Hindu Religious Institution and Charitable Endowment or alienation of any property, in contravention of this Act;(d)for any misappropriation of, or improper dealing with, the properties of the religious institution and endowment of which he is a trustee or a pujari;(e)for having been found under the influence of intoxicating liquor or drugs in the temple; and(f)for unsoundness of mind or other mental or physical defect or infirmity which renders him unfit for discharging the functions of a trustee or a pujari:Provided that no trustee or pujari shall be removed or dismissed by the Commissioner under this section unless he has been given reasonable opportunity of being heard.(2)A non-hereditary trustee, or a pujari, who is suspended, removed or dismissed by the Commissioner under sub-section (I), may, within one month from the date of receipt of the order of suspension, removal or dismissal, prefer an appeal to such authority and in the manner as may be prescribed by the Government.(3)A hereditary trustee or pujari, who is suspended, removed or dismissed by the Commissioner under sub-section (I), may, within two months from the date of receipt of the order, prefer an appeal to the Financial Commissioner.(4)A hereditary trustee or a pujari so suspended, removed or dismissed may be allowed such maintenance as may be fixed by the Commissioner considering the financial condition of the institution,
