Section 26(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)If a trustee-(a)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.]; or(b)[ resigns his seat by writing under his hand addressed- [Substituted by Tamil Nadu Act 39 of 1996.](i)in the case of trustee appointed by the Assistant Commissioner, to the Assistant Commissioner;(ii)in the case of trustee appointed by the Joint/Deputy Commissioner, to the Joint/Deputy Commissioner; and(iii)in any other case, to the Commissioner, his seat shall thereupon become vacant].
