Section 35(5) in The Orissa Hindu Religious Endowments Act, 1951
(5)If a trustee is declared disqualified under this section, it shall be the duty of the Commissioner to appoint one or more persons to discharge the functions of the trustee of the institution. In making any appointment under this sub-section the Commissioner shall have due regard to the claims of the next in line of succession and failing this of the disciples of the math;Provided that in case of disqualifications falling under Clauses (a) and (b) of Sub-section (1) the appointment shall be until such period when the disqualification ceases.
