Section 145(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Where the institution so amalgamated or as the case maybe adopted under sub-section (1), subsequently found to be capableof being managed by itself, the Commissioner may in the interest ofproper management of administration, revoke the orders issued undersub-section (1), and there upon the institution shall manage its affairs independently out of its funds.
