Section 42(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)A scheme settled under Sub-section (1) for a math may contain provision for-(a)[* * *] [Omitted vide Orissa Act. No. 18 of 1954.] the appointment of a paid Executive Officer, who shall be a person professing the Hindu religion, on such salary as may be fixed to be paid out of the trust funds, and defining the powers and duties of such officer :Provided that the Executive Officer shall, for purposes of Section 68, be deemed to be a person appointed to discharge the functions of a trustee under this Act :[* * *] [Omitted vide Orissa Act. No. 29 of 1978.](b)defining the powers and duties of the trustee;(c)[ associating one or more person with the trustee or constituting a separate body for the purpose of participating or assisting in the whole or any part of the administration of the endowment of such math or of the specific endowment ; provided that such person or persons or the members of such body shall be chosen from persons having interest in such math or endowment.] [Inserted vide Orissa Act No. 18 of 1954.]
