Section 58(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)A scheme settled under sub-section (1) for a temple or for a specific endowment other than one attached to a math may contain provision for-(a)removing any existing trustee, whether hereditary or non-hereditary:Provided that where provision is made in the scheme for the removal of a hereditary trustee, provision shall also be made therein for the appointment as trustee of the person next in succession who is qualified;(b)appointing a new trustee or trustees in the place of or in addition to any existing trustee or trustees;(c)defining the powers and duties of the trustee or trustees(d)appointing or directing the appointment of, a paid executive officer, who shall be a person professing the Hindu religion on such salary and allowance as may be fixed, to be paid out of the funds of the institution; and defining the powers and duties of such officer:Provided that in making any provision of the nature specified in clause (b) due regard shall be had to the claims of persons belonging to the religious denomination for whose benefit the institution is chiefly maintained.
