Section 144 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
144. Abolition of shares in Hundi and other Rusums.
- Notwithstanding any judgement, decree or order of any Court, Tribunal or other authority, or in any scheme, custom, usage or agreement, or in any manual prepared by any institution or in any Farmana or Sanad or any deed or order of the Government to the contrary governing any charitable or religious institution or endowment, all shares which are payable or being paid or given or allowed at the commencement of this Act to any Trustee, Dharmakartha, Mutawaili, any office holder or servant including an Archaka or Mirasidar and share or shares, in the Kanukas offered either in kind or in cash or both by the devotees either in Hundi, Plate or otherwise, or any rusum in the Archana or Seva tickets and tickets for tonsuring or any rusums collected from the person for the performance of marriage or Upanayanam and the like, all offerings made in the premises of the Temple or at such places as may be specified by the Trustee, all Prasadams and Panyarams offered either by the Temple or devotees, and such other kinds of offerings, all scares in the lands of the institution or endowment allotted or allowed to be in possession and enjoyment of any archaka, office holder or servant towards remuneration, or otherwise for rendering service and for defraying the Paditharam and other expenses connected with the service or management of the Temple shall stand abolished with effect on and from the commencement of this Act:[Provided that the above said provision shall be applicable only for those institutions whose annual income as defined under section 65 exceeds Rs.5.00 lakhs per annum:Provided further that notwithstanding anything contained in this section, the Commissioner shall be competent to frame a separate scheme in case of such institutions where he satisfies himself for the reasons to be recorded in writing that framing of such a scheme is necessary stipulating the conditions of service and payment of emoluments to the Archakas, office holders and servants of the institution. Such a scheme shall come into force only after approval of the Dharmika Parishad.] [Provisos to section 144 added by Act No. 33 of 2007.]Explanation. - For the purposes of this sub-section, the cooked rice or such other things offered to the diety towards 'Nitya Nyvedyam' alone as per the dittam, permitted by the Executive Officer or trustee to be appropriated by the Archaka or other servants of the temple shall not be considered as offerings.
