Section 26(4) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(4)Notwithstanding anything to the contrary contained in sub-sections (1), (2) and (3) above, where any Charitable Institution or Hindu Religious Institution was, immediately before it is included in the list of notified institution under section 23, managed by the founder of such institution or any member of his family, such founder and in his absence any member of his family shall, unless he is otherwise disqualified under section 25, be nominated as chairman of the Committee of Management of such Notified Institution.
