Section 152(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)The Government shall, by notification in the [Telangana] Gazette constitute the [Telangana] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] Dharmika Parishad for the State consisting of the following members, namely,-(i)[ Chairman, who shall be a devout Hindu and has experience and commitment to improve the Hindu temple system to be nominated by the Government;] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.](ii)The Principal Secretary/ Secretary to Government, Revenue Department in charge of religious and Charitable Institutions and Endowments;(iii)The Commissioner of Endowments who shall be member secretary;(iv)[ [***]] [Omitted by in G.O.Ms.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.](v)one representative each from the Chairman of Boards of Trustees from section 6 (a) (i) and (ii), section 6 (b) (i) and (ii), section 6 (c) (i) and (ii) and two Mathadhipathis published under section 6 (d) of the Act;(vi)Retired Senior Officer of the Government who is a devout Hindu and has experience of and commitment to improve the Hindu Temple System, to be nominated by the Government;(vii)A retired senior officer of the Endowments Department;(viii)Retired Judge of the High Court who is a devout Hindu and has commitment to improve the Hindu Temple System;(ix)A legal luminary/Advocate aged more than 62 years who is a devout Hindu and has experience and has commitment to improve the Hindu temple system.(x)two prominent philanthropists who have a track record of establishment, maintenance and supporting various endowments, Charitable and Hindu religious institutions to be nominated by the Government;(xi)two Agama pandits to be nominated by the Government;(xii)one chartered accountant and who is a Devout Hindu and has a commitment to improve the Hindu temple system, to be nominated by the Government.(xiii)[ two archakas, one from South Telangana and another from North Telangana, from the temples specified in section 6 (a) (ii) of the Act.] [ Added by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.]
