Section 154 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
154. Exemptions.
- The Government may by notification, exempt from the operation of any of the provision of this Act or any of the rules made thereunder,-(a)any charitable institution or endowment the administration of which was or is for the time being vested,-(i)in the Government either directly or through a Committee or Treasurer of Endowments, appointed for the purpose;(ii)in the official Trustee or in the Administrator General;(b)any charitable institution or endowment founded for educational purpose or for providing medical relief; or(c)any institution or endowment which is being well managed by the founder; or(d)any institution or endowment;and may likewise vary or cancel such exemption.
