Section 55(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where the Commissioner either suo motu or upon a report submitted by the Deputy [Dharmika Parished] [Substituted 'Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] or the Assistant [Dharmika Parished] [Substituted 'Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] having jurisdiction, has reason to believe that the affairs of the math and its properties are being mismanaged, funds are being misappropriated, or that there is gross neglect of duty on the part of the mathadhipathi, [it] [Substituted 'he' by Act No. 33 of 2007, dated 11.12.2007.] may after making such enquiry, as may be prescribed, order to frame a scheme of administration, of a math and the specific endowment.
