Section 37(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)(a)Where it is noticed by the trustee that any officeholder or servant attached to an institution or endowment has not been dealt with suitably by the Executive Officer under sub-section (2) for any of the lapses specified in subsection (1) the trustee may direct the Executive Officer to take action under sub-section (2), failing which the trustee may after following the prescribed procedure, impose, by an order in writing any of the penalties specified in sub-section (1);(b)Any office-holder or servant aggrieved by an order, passed by the trustee or by the Executive Officer, in pursuance of the direction given under clause (a) may, within sixty days from the date of receipt of 'the order by him, prefer an appeal to the Commissioner.
