Section 13(2) in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
(2)The Director, with the sanction of the Government shall,-(a)Identify a structure to conserve, restore, repair and maintain and inventories;(b)Implement the policies formulated by Telangana State Heritage Authority wherever directed;(c)Form committees to recommend panel of names to constitute Expert Committees for specific purposes;(d)Purchase, or take lease of or accept a gift or bequest of any of the cultural heritage structure as included in the Act;(e)Where there is no owner for a heritage structure the Director may by notification in the Telangana Gazette to assume the guardianship of the monument;(f)Propose to the owner to enter into agreement with the Government to classify the Tangible Heritage and Natural heritage as per its importance;(g)Develop the re-adoptive usage policy of a heritage structure.
