Section 13 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
13. Director, powers and functions.
(1)The Director, Heritage Telangana will be the sole custodian of heritage properties owned by the State and included in the schedules.(2)The Director, with the sanction of the Government shall,-(a)Identify a structure to conserve, restore, repair and maintain and inventories;(b)Implement the policies formulated by Telangana State Heritage Authority wherever directed;(c)Form committees to recommend panel of names to constitute Expert Committees for specific purposes;(d)Purchase, or take lease of or accept a gift or bequest of any of the cultural heritage structure as included in the Act;(e)Where there is no owner for a heritage structure the Director may by notification in the Telangana Gazette to assume the guardianship of the monument;(f)Propose to the owner to enter into agreement with the Government to classify the Tangible Heritage and Natural heritage as per its importance;(g)Develop the re-adoptive usage policy of a heritage structure.(3)Director may:(a)Conserve, restore, repair, maintain and inventorise heritage structure;(b)Issue directions for explorations, and surveys;(c)Formulate specific guidelines for monuments for the purpose of conservation;(d)Accept or voluntary contributions towards Heritage Telangana Heritage Fund for the conservation, restoration, repairs, maintains and other development activities of a heritage structure;(e)Enter into agreement with Universities, Trusts, Firms, Corporate and specified institutions for the purpose of capacity building, Conservation and Restoration;(f)May affiliate with Universities, Research/scientific Institutions or other reputed institutions for the purpose of research, publication etc.Museums
