Section 26(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)If a hereditary trustee becomes subject to any of the disqualifications mentioned in [sub-section (1) or sub-section (1-A)] [Substituted for 'sub-section (1)' by Act No. 26 of 2013, dated 8.11.2013.], [the Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by section 6(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] may supersede the trustee.
