Section 5A in Puducherry Hindu Religious Institutions Act, 1972
5A. [ Power to remove or dismiss any trustee. [Inserted by Act 13 of 1973, section 4.]
(1)The Government may remove or dismiss a trustee of an institution if such trustee -(a)fails to discharge the duties and perform the functions of a trustee in accordance with the provisions of this Act or the rules made thereunder; or(b)disobeys the lawful orders issued under the provisions of this Act or the rules made thereunder; or(c)continuously neglects his duty or commits any malfeasance, misfeasance or breach of trust in respect of the institution; or(d)misappropriates or deals improperly with the properties of the institution.(2)Before taking action under sub-section (1), the Government shall frame charges against the trustee and give him an opportunity of meeting such charges.(3)Pending enquiry into the charges framed against a trustee the Government may place him under suspension and appoint another person to discharge the duties and perform the functions of the trustee.]
