Section 22(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where a trustee of any charitable or religious institution or endowment, -(a)becomes subject to any disqualification specified in sub-sections (1) and (3) of section 19 and is removed under section 28; or(b)tenders resignation of his office and the same is accepted by the Government, the Commissioner, the Deputy Commissioner, or the. Assistant Commissioner, as the case may be, his office shall there upon become vacant.
