Section 22 in Madras Hindu Religious and Charitable Endowments Act, 1951
22. Trustees to be Hindus and within certain limits of age.
- No person may succeed or be appointed to, or hold, the office of the trustee of a religious institution-(a)unless he professes the Hindu religion, and(b)except in the case of a hereditary trustee, unless he is not less than twenty-five and not more than seventy years of age.
