55. Power of Government to transfer, resume, control of endowments and inams.
(1)(a)The Government, may, by notification, make over to Gram Panchayat, with its consent, the management and superintendence of any charitable endowment in respect of which powers and duties attached to the said Government under the provisions of the Telangana Escheats and Bona Vacantia Act, 1974, (Act No.35 of 1974) and thereupon all powers and duties attaching to the Government in respect thereof shall attach to the Gram Panchayat as if it had been specifically named in the said regulation or law, and the Gram Panchayat shall manage and superintendence such endowment.(b)The Government may, by notification in the Telangana Gazette, resume the management and superintendence of any endowment made over to a Gram Panchayat under clause (a) and upon such resumption, all the powers and duties attaching to the Gram Panchayat in respect of the endowment shall cease and determine.(2)The Government may assign to a Gram Panchayat with its consent a charitable inam resumed by the Government or any authority provided that the net income from such inam can be applied exclusively to any purpose to which the funds of such Gram Panchayat may be applied and may revoke any assignment so made.(3)No order of resumption under clause (b) of subsection (1) or of revocation under sub-section (2), shall be passed unless the Gram Panchayat has had an opportunity of making its representation.
