Section 145 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
145. Adoption or amalgamation of institutions and endowments.
(1)Where the Commissioner has reason to believe that any religious institution is not capable of maintaining out of its funds, he may, in the interest of proper management or administration, subject to such restrictions and conditions as he may deem fit, direct the amalgamation or as the case may be, the adoption of such religious institution by any other religious institution having similar objects and capable of managing such institution and thereupon the trustee of the institution to which it is amalgamated or by which it is adopted shall maintain and administer such institution:[Provided that the conditions to be satisfied for any such adoption or amalgamation shall be as may be prescribed.] [Proviso to section 145 added by Act No. 33 of 2007.](2)On such amalgamation or adoption the institutions shall be deemed to comprise a single institution and administered as if they were a single institution published under section 6.(3)Where the institution so amalgamated or as the case may be adopted under sub-section (1) subsequently found to be capable of being managed, by itself, the Commissioner may in the interest of proper management of administration, revoke the orders issued under sub-section (1) and thereupon the institution shall manage its affairs independently out of its funds.(4)An appeal shall lie to the Government against the orders passed by the Commissioner under sub-section (1) or sub-section (3).
