Section 45(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)The Deputy Commissioner in the case of any religious institution over which an Area Committee has jurisdiction, and the Commissioner in the case of any other religious institution, may suspend, remove or dismiss any hereditary or nonhereditary trustee or trustees thereof-(a)for persistent default in the submission of budgets, accounts, reports or returns, or(b)for wilful disobedience of any lawful order issued under the provisions of this Act by the Government, the Commissioner or Deputy Commissioner, the Area Committee or the Assistant Commissioner, or(c)for any malfeasance, misfeasance, breach of trust or neglect of duty in respect of the trust, or(d)for any misappropriation of, or improper dealing with, the properties of the institution, or(e)for unsoundness of mind or other mental or physical defect or infirmity which unfits him for discharging the functions of the trustee.
