Section 51 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
51. Removal of mathadhipathi.
(1)The [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] may suo motu or on an application of two or more persons having interest initiate proceedings for removing a mathadhipathi or a trustee of a specific endowment attached to a math, if he,-(a)is of unsound mind;(b)is suffering from any physical or mental defect or infirmity which renders him unfit to be a mathadhipathi or such trustee;(c)has ceased to profess the Hindu religion or the tenets of the math;(d)has been sentenced for any offence involving moral turpitude, such sentence not having been reversed;(e)is guilty of breach of trust, or mis-appropriation in respect of any of the properties of the math;(f)commits persistent and wilful default in the exercise of his powers or performance of his functions under this Act;(g)violates any of the restrictions imposed or practices enjoined by the custom, usage or the tenets of the math, in relation to his personal conduct, such as celibacy, renunciation and the like;(h)leads an immoral life; or(i)fails or ignores to implement the principles set out in clause (17) of section 2.(2)The [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] shall frame a charge on any of the grounds specified in sub-section (1) against the mathadhipathi or trustee concerned and give him an opportunity of meeting such charge, of testing the evidence adduced and of adducing evidence in his favour. After considering the evidence adduced and other material before him, the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] may, by order exonerate the mathadhipathi or trustee, or remove him. Every such order shall state the charge framed against the mathadhipathi or the trustee, his explanation and the finding on such charge together with the reasons therefor:Provided that in the case of a math or specific endowment attached thereto whose annual income exceeds rupees one lakh, the order of removal passed by the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] against the mathadhipathi or trustee shall not take effect unless it is confirmed by the Government.(3)Pending the passing of an order under sub-section (2), the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] may suspend the mathadhipathi or the trustee.(4)[ Any mathadhipathi or trustee aggrieved by an order passed by the Dharmika Parishad under sub-section (2) may within ninety days from the date of the order appeal to the High Court against such order.] [Substituted by Act No. 33 of 2007.]
