Section 104(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)On the coming into force of this Act, such members of the Board including the President and such of its subordinate as the Government may consider suitable, may be appointed by the Government in their discretion to any offices provided for in this Act to which they may be deemed qualified; and the services of the rest shall be deemed to have been terminated.
