Section 39(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)[ Where, in the case of any such institution having a hereditary trustee or trustees; the Commissioner after notice to such trustee or trustees and after such enquiry as he deems adequate, considers for reasons to be recorded, that the affairs of the institution are not, and are not likely to be, properly managed by the hereditary trustee or trustees, the Commissioner may , by order appoint such number of non-hereditary trustees as he thinks necessary, so however that the total number of trustees does not exceed five] [Substituted by Act No. 27 of 1954.]
