Section 30(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)When a permanent or temporary vacancy occurs in such an office and there is a dispute respecting the right of succession to the office, or when such vacancy cannot be filled up immediately or when a hereditary trustee is minor and has no legally constituted guardian fit and willing to act as such or there is a dispute respecting the person who is entitled to act as such guardian, the [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.] Commissioner may, [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.] appoint a fit person to discharge the functions of the trustee of the institution until the disability of the hereditary trustee ceases or another hereditary trustee succeeds to the office or for such shorter term as the [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.] Commissioner may direct. The Commissioner [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.] shall have power to remove such interim trustee for the reasons specified in Section 28.Explanation - In making any appointment under this sub-section [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.] the Commissioner, shall have due regard to the claims of members of the family, if any, entitled to the succession.
