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State of Telangana - Section

Section 162 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

162. Constitution of Endowments Tribunal.

(1)Government may, for the purpose of this Act, constitute as many Tribunals as it may think fit, for the determination of any dispute, question or the matter relating to a Charitable Institution, Dharmadayam, Religious Charity, Religious Endowments, Religious Institution or any Institution as defined in the Act and also define the local limits and jurisdiction of each of such Tribunals.
(2)Where any application is made relating to any property of the institution which falls within the territorial limits of the jurisdiction of two or more Tribunals, such application may be made to the Tribunal within the local limits of whose jurisdiction the Head Office or the main institution is located and where any such application is made to the Tribunal aforesaid, the other Tribunal or Tribunals having jurisdiction shall not entertain any application for the determination of such dispute, question or other matter.
(3)The Tribunal shall consist of a Chairman and one other member to be appointed by the Government.
(4)The Chairman shall be a person who is or has been a judicial officer not below the rank of a District Judge and a member shall be a person, who holds or has held a post not below the rank of Additional Commissioner of Endowments.
(5)The Government may, from time to time, likewise reconstitute any Tribunal constituted under sub-section (1) or may abolish such Tribunal.
(6)The procedure followed by a Tribunal and the manner of taking decision thereat and the procedure and conduct of its business shall be such as may be prescribed.
(7)No act or proceeding of any Tribunal shall be deemed to be invalid by reason only of the existence of any vacancy among its members or any defect, in the constitution or reconstitution thereof.][First Schedule [***]] [First Schedules omitted by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.][Second Schedule [***]] [Second Schedules omitted by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.]Third Schedule(see section 141)Court Fee Payable for Documents.
Sl. No. Description of document. Proper fee in Rs.
1. Application for registration of an institutionor endowment. .. 5
2. Any application before any authority. .. 2
3. Appeal to any authority. .. 25
4. Revision Petitions to Government andCommissioner. .. 25
5. Review Petition to Government. .. 50
6. Suit filed in any Court. .. 100
7. Appeal to any Court including High Court. .. 100
8. Revision to High Court. .. 100