Section 43(10) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(10)The trustee or other person in-charge of the management of an institution or endowment or his authorized agent shall report to the Assistant Commissioner every year the alterations, omissions or additions in the particulars, relating to the institution or endowment and shall also send to him once in three years the certificate of registration granted to him under sub-section (5) or subsection (9) together with a statement of such alterations, omissions or additions as may be necessary to the said certificate and the Assistant Commissioner shall thereupon make such enquiry as he deems fit and amend the certificate wherever necessary and return it to such trustee or other person and shall also take necessary amendments in this regard in the register maintained by him under subsection (6) A copy of such amendments shall be furnished to the Deputy Commissioner having jurisdiction and another copy to the Commissioner.
