Section 59(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The [Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] or any two or more persons having interest and having obtained the consent in writing of the [Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] may institute a suit in the Court to obtain a decree for removing the trustee of a math or a specific endowment attached to math, for anyone or more of the following reasons, namely:-(a)the trustee being of unsound mind;(b)his suffering from any physical or mental defect or infirmity which renders him unfit to be a trustee;(c)his having ceased to profess the Hindu Religion or the tenets of the math;(d)his conviction for any offence involving moral delinquency;(e)breach by him of any trust created in respect of any of the properties of the religious institution;(f)waste of the funds or properties of the institution or the wrongful application of such funds or properties for purposes unconnected with the institution;(g)the adoption of devices to convert the income of the institution or of the funds or properties thereof into "pathakanika";(h)leading an immoral life or otherwise leading a life which is likely to bring the office of head of the math into contempt;(i)persistent and wilful default by him in discharging his duties or performing his functions under this Act or any other law.
