Section 53 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
53. Filling of permanent vacancies in the office of mathadhipathi.
(1)Where a permanent vacancy occurs in the office of the Mathadhipathi, by reason of death or resignation or on account of his removal under Section 51 or otherwise the person next entitled to succeed according to the rule of succession laid down by the founder, or where no such rule is laid down, according to the usage or custom of the math, or where no such usage or custom exists according to the law of succession, for the time being in force, shall with the permission of the [Dharmika Parished] [Substituted 'Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] succeed to the office of the Mathadhipathi.(2)A person for succession to the office of the mathadhipathi under sub-section (1) shall possess the following qualifications, namely:-(a)basic knowledge of the Hindu Religion and Philosophy ;(b)knowledge of the relevant scriptures and sampradaya to which the math belongs ;(c)capacity to impact the knowledge and preach the tenets of the math to the disciples ;(d)religious temparment with implicit faith in discipline and practice ; and(e)unquestionable moral character.
